PANGI SADNO Vs. STATE OF A.P.

JUDGEMENT

(1.) The Criminal Petition has been filed under Ss. 480 and 483 of the BharatiyaNagarik Suraksha Sanhita, 2023 (for brevity 'the BNSS'), seeking to enlarge the Petitioner/Accused No.3on bail in Crime No.27 of 2019 of MaredumilliPolice Station, Alluri Seetha Rama Raju District, registered against the Petitioner/Accused No.3herein for the offences punishable under Ss. 8(c) read with 20(b)(ii)(C) of the Narcotic Drugs and Psychotropic Substances Act, 1985 (for brevity 'the NDPS Act').

(2.) Heard the learned counsel for the Petitioner and the learned Assistant Public Prosecutor. Perused the record.

(3.) On perusal of the record, this is the second bail application. This Court, in Crl.P.No.10191 of 2025, vide order dtd. 10/10/2025, dismissed the first bail application. At the time of dismissal of the first bail application, no charge sheet had been filed against the petitioner. Now, the charge sheet has been filed and numbered as N.S.C.No.601 of 2025. The case pertains to the year 2019. The petitioner is a permanent resident of Sadupakalu Village, Gudem Kotha Veedhi Mandal, Alluri Seetha Rama Raju District. He has a fixed abode. If he is enlarged on bail with certain stringent conditions, he may not evade the process of law.