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Judgment
7 paragraphs · 173 wordsBalaji Medamalli, J
The Criminal Petition, under Sections 438 and 482 of Bharatiya Nagarik Suraksha Sanhita, 2023 (for brevity 'the BNSS'), has been filed by the petitioner/accused seeking anticipatory bail in connection with Crime No.80 of 2026 of Mogaltur Police Station, Mogaltur, West Godavari District.
Heard Sri V. Kiran Kumar, learned counsel for the petitioner, and the learned Assistant Public Prosecutor representing the respondent/State. Perused the record.
Learned Assistant Public Prosecutor submitted that the petitioner is not involved in the said case and he filed the present petition seeking anticipatory bail as a precautionary measure.
The written instructions of the Station House Officer, Mogaltur Police Station are placed on record.
Recording the said statement, this Criminal Petition is disposed of with a direction to the police that if the petitioner is required in the above said crime, they must follow the procedure under the provisions of B.N.S.S. before taking any further action in the matter.
As a sequel thereto, the miscellaneous petitions pending, if any, shall stand closed.