SHAIK CHAN BASHA 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 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 Ss. 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 dtd. 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.