SHAIK SULTHAN BASHA Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) Criminal Petition has been filed under Sec. 480 & 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023 the BNSS by the Petitioners/Accused Nos.2 to 5 for granting bail in connection with Crime No.228 of 2025 of Nawabpet Police Station, SPSR Nellore District, registered for the alleged offence punishable under Sec. 380(5), 351(2) read with 3(5) of the Bharatiya Nyaya Sanhita, 2023 the BNS, 25(1)(A) of the Arms Act, 1959 the Act on the allegation of extortion.

(2.) Heard the learned Counsel for the Petitioners and the learned Assistant Public Prosecutor.

(3.) Mr.Raja Reddy Koneti, learned counsel for the petitioners submitted that the petitioners had not possessed any arms. Therefore the provisions of the Act., would not be applicable to them. The petitioners are private employees. They have got fixed abode. They are permanent residents of Nellore city. If they are enlarged on bail, they will not escape from the clutches of the law. Major portion of the investigation is completed. Therefore, the petitioners may not interfere with the investigation process. The petitioners were falsely implicated in this case. The petitioners are sole bread winners of their families. Learned counsel for the petitioners submits that Accused Nos.6 to 8, who are female, were already granted bail by the learned Trial Court. Hence, it is urged to enlarge the Petitioners on bail.