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Judgment
7 paragraphs · 247 wordsTuhin Kumar Gedela, J
This criminal petition has been filed, under Section 482 of the BharatiyaNagarik Suraksha Sanhita, 2023 (for short, 'the B.N.S.S.'), seeking to grant pre-arrest bail to the petitioners in crime No. 171 of 2025 of Chilakalapudi Urban Police Station, Krishna District, registered for the offences punishable under Sections196 (2) and 353 (2) read with Section 3 (5) of the Bharatiya Nyaya Sanhita, 2023.
Sri Medapati Santosh Reddy, learned counsel appearing for the petitioners would submit that the offences alleged are punishable with imprisonment upto seven years and prays this Court to direct the police to follow the procedure as contemplated under Section 35 (3) of the B.N.S.S.
On the other hand, learned Assistant Public Prosecutor did not oppose the same and concurred with the submission made by learned counsel for the petitioners for the reason that the offences alleged are punishable with imprisonment up to seven years and undertakes to issue notice under Section 35 (3) of the B.N.S.S.
Heard. Perused the material on record.
Since the offences alleged are punishable with imprisonment up to seven years, this Court directs the police to follow the procedure as contemplated under Section 35 (3) of the B.N.S.S. scrupulously and strictly follow the guidelines enunciated in the case of Arnesh Kumar Vs. State of Bihar and another (2014) 8 SCC 273. The petitioners shall comply with the conditions without any default.
With the above directions, the criminal petition is disposed of.