Between vs State Of Bihar And Other Related Rulings
2024 Latest Caselaw 6887 AP

Andhra Pradesh High Court - Amravati

Between vs State Of Bihar And Other Related Rulings on 8 August, 2024

APHC010324572024
                       IN THE HIGH COURT OF ANDHRA
                                   PRADESH
                                                                  [3365]
                                AT AMARAVATI
                         (Special Original Jurisdiction)
        THURSDAY ,THE EIGHTH DAY OF AUGUST
          TWO THOUSAND AND TWENTY FOUR
                     PRESENT
   THE HONOURABLE JUSTICE DR V R K KRUPA SAGAR
                   CRIMINAL PETITION NO: 5155/2024
Between:
V S Sai Krishna Reddy @ Siva Reddy ...PETITIONER/ACCUSED
                                    AND
The State Of Andhra Pradesh ...RESPONDENT/COMPLAINANT

Counsel for the Petitioner/accused:

1. B PARAMESEWARA RAO Counsel for the Respondent/complainant:

1. PUBLIC PROSECUTOR The Court made the following ORDER:

This Criminal Petition, under Section 438 of Cr.P.C., (New

Section 482 of Bharatiya Nagarik Suraksha Sanhita, 2023 ('the

BNSS for short')) has been filed on behalf of the

petitioner/accused, seeking anticipatory bail in connection with

Crime No74 of 2024 of Vedullapalli Police Station, Bapatla

District, registered for the offences punishable under Sections

417 and 420 of IPC.

2. Heard Sri B.Parameswara Rao, learned counsel for the

petitioner and the learned Assistant Public Prosecutor for the

State.

3. Perused the record. On 13.07.2024 Crime No.74 of 2024

of Vedullapalli Police Station, Bapatla District was registered for

the offences punishable under Sections 417 and 420 of IPC. The

petitioner alleged to have committed those offences prior to

13.07.2024. Having heard both sides, it is seen that all the

offences are punishable with imprisonment of seven years and

less than seven years. It is, in these circumstances, investigating

Police are directed to comply with Section 35 of the BNSS,

(Section 41-A Cr.P.C.- old act) and all the directions given by the

Hon'ble Supreme Court in the judgment in Arnesh Kumar vs.

State of Bihar and other related rulings.

4. With these observations, the Criminal Petition is disposed

of.

Miscellaneous petitions, if any pending, in the Criminal Petition, shall stand closed.

________________________ DR. V.R.K.KRUPA SAGAR, J Date:08.08.2024 Vnb

THE HON'BLE JUSTICE DR V R K KRUPA SAGAR

Criminal Petition No.5155 of 2024

Date:08.08.2024

Vnb