M. Narsimha vs The State Of Telanagana
2026 Latest Caselaw 382 Tel

Telangana High Court

M. Narsimha vs The State Of Telanagana on 6 April, 2026

  IN THE HIGH COURT FOR THE STATE OF TELANGANA

                       AT HYDERABAD


       THE HONOURABLE SMT. JUSTICE K. SUJANA


           CRIMINAL PETITION No.4062 of 2026


                      DATE: 06.04.2026


BETWEEN:


M. Narsimha


                                     .....petitioner/accused No.2


                              And


The State of Telangana,

Rep. by its Public Prosecutor,

High Court for the State of Telangana

at Hyderabad.

                                    .....Respondent/complainant


                            ORDER

This Criminal Petition is filed under Section 482 of

Bharatiya Nagarik Suraksha Sanhita, 2023 (for short 'BNSS')

for grant of pre-arrest bail to the petitioner, who is arrayed as

accused No.2 in COR.No.25 of 2025 of Prohibition and Excise

SKS,J Crl.P.No.4062 of 2026

Police Station, Shadnagar, registered for the offences

punishable under Rule 27(1) of T.S.Excise rules, 2007.

2. The brief facts of the case are that the petitioner is

arrayed as Accused No.2 in a case registered by the

Prohibition & Excise authorities, Shadnagar. On 16.04.2025,

the enforcement team inspected a toddy shop and seized

certain quantities of toddy and suspected adulterants, drew

samples, and conducted a panchanama. The samples were

sent for chemical analysis. The case against the petitioner is

based on the alleged confession of accused No.1 stating that

he was selling toddy on behalf of the petitioner.

3. Heard Sri M. Amarnath, learned counsel appearing on

behalf of the petitioner as well as Sri M. Ramachander Reddy,

learned Additional Public Prosecutor appearing on behalf of

the respondent - State.

4. Learned counsel for the petitioner submitted that the

petitioner is innocent, has no criminal antecedents, and has

been falsely implicated solely on the basis of the confession of

accused No.1. He further submitted that the petitioner was

SKS,J

neither present at the spot nor had any knowledge of the

alleged offence. There is no independent material connecting

him to the crime and that that there is an imminent threat of

arrest, and the petitioner is ready to cooperate with the

investigation and abide by any conditions imposed by the

Court. Therefore, he prayed the Court to grant pre-arrest bail

to the petitioner by allowing this Criminal Petition.

5. On the other hand, learned Public Prosecutor submitted

that the case was registered based on the inspection

conducted by the enforcement team, during which toddy and

suspected adulterants were seized and samples were collected

following due procedure. The involvement of the petitioner

surfaced during the course of investigation through the

statement of Accused No.1. He contended that the

investigation is ongoing, and the chemical analysis report is

awaited, and therefore, custodial interrogation may be

necessary. Hence, he prayed the Court to dismiss the

criminal petition.

6. In the light of the submissions made by both the

learned counsel for the petitioner and the learned Public

SKS,J

Prosecutor, and upon perusal of the material available on

record, it appears that the case against the petitioner arises

out of the inspection conducted by the Prohibition & Excise

authorities, wherein toddy and suspected adulterants were

seized and samples were drawn for chemical analysis. The

main allegation against the petitioner is that he, being

accused No.2, is the licence holder on whose behalf accused

No.1 was allegedly selling toddy, as disclosed in the statement

of accused No.1 during the course of investigation. At this

stage, having regard to the nature of allegations, the stage of

investigation, and the material placed on record, this Court is

not inclined to grant pre-arrest bail to the petitioner and the

same is is liable to be dismissed..

7. Accordingly, this criminal petition is dismissed.

Miscellaneous applications, if any pending, shall stand

closed.

_______________ K. SUJANA, J Date: 06.04.2026 SAI