Dr Y. Lakshmana Rao, J
1. The Criminal Petition has been filed under Sections 480 and 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023 (for brevity the BNSS), seeking to enlarge the Petitioners/Accused Nos.1 and 2 on bail in Crime No.236 of 2025 of Chintakomma Dinne Police Station, YSR Kadapa District, registered against the Petitioners/Accused Nos.1 and 2 herein for the offences punishable under Sections 109(1) and 118 (1) read with 3(5) of the Bharatiya Nyaya Sanhita, 2023 (for brevity the BNS).
2. Heard the learned counsel for the Petitioners and the learned Assistant Public Prosecutor. Perused the record.
3. As seen from the record, this is the second bail application filed by the petitioners/Accused Nos.1 and 2. Initially, the petitioners/Accused Nos.1 and 2 and Accused Nos.3 and 4 filed the first bail application in Crl.P.No.12084 of 2025 vide order dated 28.11.2025, the same was dismissed insofar as the petitioners/Accused Nos.1 and 2 are concerned, but allowed in favour of Accused Nos.3 and 4. The petitioners/Accused Nos.1 and 2 were arrested on 23.10.2025. They have been in judicial custody for the past 68 days. The de-facto complainant suffered simple injuries. So far, seven witnesses have been examined. Substantial portion of the investigation is completed. The petitioners are permanent residents of C.K. Dinne Mandal, YSR Kadapa District. They have got fixed abode. If they are enlarged on bail with some stringent conditions, they may not evade the process of law.
4. Considering the facts and circumstances of the case, the nature and gravity of the allegations levelled against the Petitioners/Accused Nos.1 and 2, this Court is inclined to enlarge the Petitioners/Accused Nos.1 and 2 on bail with some stringent conditions.
5. In the result, the Criminal Petition is allowed with the following stringent conditions:
i. The Petitioners/Accused Nos.1 and 2 shall be enlarged on bail subject to their executing a bond for a sum of Rs.10,000/- (Rupees Ten Thousand only) each with two sureties each for the like sum each to the satisfaction of the learned Special Judicial Magistrate of First Class for Prohibition and Excise Offences, Kadapa.
ii. The Petitioners/Accused Nos.1 and 2 shall appear before the Station House Officer concerned, on every Saturday in between 10:00 am and 05:00 pm, till filing of the charge sheet.
iii. The Petitioners/Accused Nos.1 and 2 shall not leave the limits of the State of Andhra Pradesh without prior permission from the Station House Officer concerned.
iv. The Petitioners/Accused Nos.1 and 2 shall not commit or indulge in commission of any offence in future.
v. The Petitioners/Accused Nos.1 and 2 shall cooperate with the investigating officer in further investigation of the case and shall make themselves available for interrogation by the investigating officer as and when required.
vi. The Petitioners/Accused Nos.1 and 2 shall not, directly or indirectly, make any inducement, threat or promise to any person acquainted with the facts of the case so as to dissuade him/her from disclosing such facts to the Court.
