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Judgment
6 paragraphs · 149 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 Crime No. 265/2025 dated 07.10.2025 of Kakinada II Town Police Station, registered for the offences punishable under Sections 316(2) and 318(4) r/w 3(5) of the Bharatiya Nyaya Sanhita, 2023 (for short "BNS").
Heard Sri Neeraja Bathina, learned counsel for the petitioners and Mrs.K.Priyanka Lakshmi, learned Assistant Public Prosecutor representing on behalf of the State. Perused the record.
Learned Assistant Public Prosecutor appearing for the State, on instructions, would submit that the police have already issued notice under Section 35(3) of BNSS to the petitioner.
Recording the submission made by the learned Assistant Public Prosecutor, the Criminal Petition is disposed of.
Consequently, miscellaneous applications pending, if any, shall stand closed.