AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
8 paragraphs · 249 wordsDr Venkata Jyothirmai Pratapa, J
The Criminal Petition has been filed under Section 482 of the Bharatiya Nagarik Suraksha Sanhita, 2023 (for brevity ‘the BNSS’) by the Petitioner/Accused, for granting of pre-arrest bail in connection with in Crime No. 88 of 2025 dated 20.05.2025 on the file of Yadiki Police Station, Ananthapuramu District, for offence punishable under Sections 318(4) of the Bharatiya Nyaya Sanhita, 2023 (for brevity ‘the BNS’).
Heard Sri Varun Byreddy, learned counsel for the Petitioner and Mrs.K.Priyanka Lakshmi, learned Assistant Public Prosecutor on behalf of the State. Perused the record.
Learned counsel for the petitioner would submit that the petition may be disposed of by giving protection to the petitioner vide guidelines of the Hon’ble Apex Court in Arnesh Kumar v. State of Bihar (2014) 8 SCC 273.
Learned Assistant Public Prosecutor, on instructions, would submit that the offences registered against the petitioner are punishable with less than seven years period of imprisonment and necessary direction may be given to the concerned Station House Officer.
Considering the submissions, this Criminal petition is disposed of, with the following;
a. Investigating Officer is at liberty to complete the investigation, in accordance with law.
b. In the event of any coercive action sought to be taken against the Petitioner, concerned police authorities are directed to scrupulously follow the procedure prescribed under Section 35 (3) of BNSS., [Section 41-A Cr.P.C] and the guidelines laid down by the Hon’ble Supreme Court in Arnesh Kumar’s case (supra).