Vankireddy Madhava Reddy vs The State Of Andhra Pradesh
2024 Latest Caselaw 7220 AP

Andhra Pradesh High Court - Amravati

Vankireddy Madhava Reddy vs The State Of Andhra Pradesh on 14 August, 2024

APHC010336772024   IN THE HIGH COURT OF ANDHRA PRADESH
                                AT AMARAVATI
                                                               [3365]
                         (Special Original Jurisdiction)

        WEDNESDAY ,THE FOURTEENTH DAY OF AUGUST
            TWO THOUSAND AND TWENTY FOUR

                       PRESENT
      THE HONOURABLE JUSTICE DR V R K KRUPA SAGAR

                    CRIMINAL PETITION NO: 5424/2024

Between:
Vankireddy Madhava Reddy                     ...PETITIONER/ACCUSED

                                  AND
The State Of Andhra Pradesh         ...RESPONDENT/COMPLAINANT

Counsel for the Petitioner/accused:
  1. MATADA YUVASIVA SWAMY

Counsel for the Respondent/complainant:
  1. PUBLIC PROSECUTOR

The Court made the following:

ORDER:

-

This Criminal Petition under Section 482 of B.N.S.S., is filed

seeking to enlarge the petitioner on anticipatory bail in Crime

No.138/2024 of Madanapalle I Town Police Station, Annamayya

District, registered for the offence punishable under Sections 336(2),

337, 339, 303(2), 305, 317(2), 317(5) and 238 of the Bharatiya Nyaya

Sanhita, 2023 (for short 'BNS).

2. Heard Sri M.Yuva Siva Swamy, learned counsel for the petitioner

and the learned Assistant Public Prosecutor for the State.

3. Perused the record. On 29.7.2024 Crime No.138/2024 of

Madanapalle I Town Police Station, Annamayya District was registered

for the offences punishable under Sections 336(2), 337, 339, 303(2),

305, 317(2), 317(5) and 238 of BNS. The petitioner alleged to have

committed those offences prior to 29.7.2024. 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(3) of BNSS

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.

_______________________________ JUSTICE DR. V.R.K.KRUPA SAGAR

Date: 14.8.2024 RD

THE HON'BLE SRI JUSTICE DR. V.R.K.KRUPA SAGAR

CRIMINAL PETITION No.5424 OF 2024

Dated 14.8.2024 RD