M.Nawaz Basha, vs State Of Andhra Pradesh,
2024 Latest Caselaw 7856 AP

Citation : 2024 Latest Caselaw 7856 AP
Judgement Date : 29 August, 2024

Andhra Pradesh High Court - Amravati

M.Nawaz Basha, vs State Of Andhra Pradesh, on 29 August, 2024

APHC010337562024
                      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: 5443/2024

Between:

M.nawaz Basha,                          ...PETITIONER/ACCUSED

                                 AND

State Of Andhra Pradesh          ...RESPONDENT/COMPLAINANT

Counsel for the Petitioner/accused:

   1. N RAMESH KUMAR

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.5443 of 2024

ORDER:

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

seeking to enlarge the petitioner/accused on anticipatory bail in

Crime No.209 of 2024 of Madanapalle II Town Police Station,

Annamayya District, registered for the offences punishable under

Sections 336(2), 337, 339, 303(2), 305, 317(2), 317(5) and 238 of

Bharatiya Nyaya Sanhitha.

2. Heard Sri N.Ramesh Kumar, the learned counsel for

petitioner and the 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