P.Pulla Reddy, vs State Of A.P.,
2024 Latest Caselaw 7269 AP

Citation : 2024 Latest Caselaw 7269 AP
Judgement Date : 19 August, 2024

Andhra Pradesh High Court - Amravati

P.Pulla Reddy, vs State Of A.P., on 19 August, 2024

APHC010345392024

                   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: 5557/2024

Between:
1. P.Pulla Reddy and others                ...PETITIONER/ACCUSED(S)
                                  AND

The State of Andhra Pradesh           ...RESPONDENT/COMPLAINANT

Counsel for the Petitioner/accused(S):

1. L J VEERA REDDY

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 petitioners/A1 to A4 on anticipatory bail in Crime

No.130/2024 of B.Mattam Police Station, Kadapa District, registered for

the offence punishable under Sections 115, 118(1), 79 read with 3(5) of

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

2. Heard Sri L.J.Veera Reddy, learned counsel for the petitioners/A1

to A4 and the learned Assistant Public Prosecutor for the

Respondent/State.

3. Having heard learned counsel on both sides and having perused

the record, including the decree in favour of these petitioners in

O.S.No.244 of 2008 and their complaint to the police, which became FIR

in Crime No.129/2024 and since the present case pertains to a crime

which was registered at the instance of the opposite party and

considering the offences alleged which 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