Katrvath Raju Naik vs The State Of Andhra Pradesh
2024 Latest Caselaw 7267 AP

Citation : 2024 Latest Caselaw 7267 AP
Judgement Date : 19 August, 2024

Andhra Pradesh High Court - Amravati

Katrvath Raju Naik vs The State Of Andhra Pradesh on 19 August, 2024

APHC010331402024

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

            MONDAY ,THE NINETEENTH DAY OF AUGUST
               TWO THOUSAND AND TWENTY FOUR

                       PRESENT
      THE HONOURABLE JUSTICE DR V R K KRUPA SAGAR

                    CRIMINAL PETITION NO: 5499/2024

Between:
Katrvath Raju Naik                         ...PETITIONER/ACCUSED
                                 AND

The State Of Andhra Pradesh         ...RESPONDENT/COMPLAINANT

Counsel for the Petitioner/accused:

1. VARUN BYREDDY

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.151/2024 of Banaganapalli Police Station, Nandyal District,

registered for the offence punishable under Sections 318(4), 351 of the

Bharatiya Nyaya Sanhita, 2023 (for short 'BNS).

2. Heard Sri Varun Byreddy, learned counsel for the

petitioner/accused and the learned Assistant Public Prosecutor for the

respondent/State.

3. Perused the record. On 20.07.2024 Crime No.151/2024 of

Banaganapalli Police Station, Nandyal District was registered for the

offence punishable under Sections 318(4), 351 BNS. The petitioner

alleged to have committed those offences prior to 20.07.2024. Having

heard both sides, it is seen that all the offences are punishable with

imprisonment of 07 years and less than 07 years, 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.