DAMMU GOPALAM Vs. STATE OF A.P.

JUDGEMENT

(1.) The Criminal Petition has been filed under Ss. 480 and 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023 (for brevity 'the BNSS'), seeking to enlarge the Petitioner/Accused No.1 on bail in Crime No.237 of 2025 of Tekkali Urban Police Station, Srikakulam District, registered against the Petitioner/Accused No.1 herein for the offences punishable under Ss. 417, 420, 376 and 313 of the Indian Penal Code, 1860 (for brevity 'the IPC').

(2.) Heard the learned counsel for the Petitioner, the learned Assistant Public Prosecutor and the learned legal aid counsel for respondent No.2. Perused the record.

(3.) As seen from the record, this is the second bail application filed by the petitioner/Accused No.1. This Court vide order dtd. 19/11/2025 dismissed the first bail application in Crl.P.No.10616 of 2025 on the ground that the investigation was pending and some more witnesses were to be examined. The learned Assistant Public Prosecutor submits that the charge sheet has already been filed and PRC number was given as P.R.C.No.18 of 2025. The case is committed to the learned Sessions Judge on 19/12/2025. The learned Assistant Public Prosecutor submits that the petitioner/Accused No.1 has got one adverse antecedent vide Cr.No.19 of 2020.