Karubolu Anil Kumar vs The State Of Andhra Pradesh
2024 Latest Caselaw 7832 AP

Andhra Pradesh High Court - Amravati

Karubolu Anil Kumar vs The State Of Andhra Pradesh on 29 August, 2024

APHC010325182024
                      IN THE HIGH COURT OF ANDHRA
                                  PRADESH
                                                          [3365]
                               AT AMARAVATI
                        (Special Original Jurisdiction)

     THURSDAY ,THE TWENTY NINETH DAY OF AUGUST
          TWO THOUSAND AND TWENTY FOUR

                              PRESENT

   THE HONOURABLE JUSTICE DR V R K KRUPA SAGAR

                   CRIMINAL PETITION NO: 5193/2024

Between:

Karubolu Anil Kumar                     ...PETITIONER/ACCUSED

                                 AND

The State Of Andhra Pradesh ...RESPONDENT/COMPLAINANT

Counsel for the Petitioner/accused:

   1. RAVURI LEELA SAI SAMPATH

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.5193 of 2024

ORDER:

This Criminal Petition, under Section 482 of BNSS, is filed

seeking to enlarge the petitioner/A.1 on anticipatory bail in Crime

No.316 of 2024 of Muvvalavanipalem Police Station,

Visakhapatnam Commissionerate registered for the offences

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

read with 3(5) of BNS and Sections 3(1)(r), 3(1)(s) and 3(2)(va) of

the Scheduled Castes and the Scheduled Tribes (Prevention of

Atrocities) Act, 1989.

2. Heard Sri R.Leela Sai Sampath, the learned counsel for

petitioner and the learned Assistant Public Prosecutor for

respondent- State

3. The learned Assistant Public Prosecutor for respondent-

State submits that notice was served to the victim-cum-de facto

complainant. None entered appearance.

4. Perused the record.

5. 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 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.

6. Accordingly, this Criminal Petition is disposed of.

________________________ Dr. V.R.K.KRUPA SAGAR, J Date: 29.08.2024 Ivd

(2014) 8 SCC 273

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

CRIMINAL PETITION No.5193 of 2024

Date: 29.08.2024

Ivd