Sri Karubotu Thammi Naidu vs The State Of Andhra Pradesh
2024 Latest Caselaw 7722 AP

Andhra Pradesh High Court - Amravati

Sri Karubotu Thammi Naidu vs The State Of Andhra Pradesh on 27 August, 2024

APHC010318182024
                      IN THE HIGH COURT OF ANDHRA
                                  PRADESH
                                                          [3365]
                               AT AMARAVATI
                        (Special Original Jurisdiction)

    TUESDAY ,THE TWENTY SEVENTH DAY OF AUGUST
         TWO THOUSAND AND TWENTY FOUR

                              PRESENT

   THE HONOURABLE JUSTICE DR V R K KRUPA SAGAR

                   CRIMINAL PETITION NO: 5069/2024

Between:

Sri Karubotu Thammi Naidu and          ...PETITIONER/ACCUSED(S)
Others

                                 AND

The State Of Andhra Pradesh ...RESPONDENT/COMPLAINANT

Counsel for the Petitioner/accused(S):

   1. R SIVA SAI SWARUP

Counsel for the Respondent/complainant:

   1. PUBLIC PROSECUTOR

The Court made the following:
                                    2




         THE HON'BLE JUSTICE Dr. V.R.K.KRUPA SAGAR
                 CRIMINAL PETITION No.5069 of 2024


ORDER:

1. This Criminal Petition under Section 482 of the BNSS is

filed seeking to enlarge the petitioner on anticipatory bail in Crime

No.316 of 2024 of Muvvalavanipalem Police Station of

Visakhapatnam Commissionerate registered for the offences

punishable under Sections 318(2), 351(2), 127(2), 329(4), 79

read with 3(5) BNS, 3(1)(r), 3(1)(s), 3(2)(va) of SC ST POA Act.

2. Heard Sri R.Siva Sai Swarup, the learned counsel for the

petitioner and learned Assistant Public Prosecutor for respondent/

State.

3. Perused the record.

4. Since, it is seen that the offences alleged are punishable

with seven years or less than seven years, the respondent/ State

is directed to comply with the mandate in Section 35(3) of the

BNSS and all the directions given by the Hon'ble Supreme Court

of India in the judgment in Arnesh Kumar v. State of Bihar1 and

other related rulings.

5. Accordingly, this Criminal Petition is disposed of.

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

________________________ Dr. V.R.K.KRUPA SAGAR, J Date: 27.08.2024 Dvs

(2014) 8 SCC 273

THE HON'BLE JUSTICE Dr. V.R.K.KRUPA SAGAR

CRIMINAL PETITION No.5069 of 2024

Date: 27.08.2024

Dvs