Brahmanapalle Dastagiri, vs The State Of Andhra Pradesh,
2024 Latest Caselaw 9280 AP

Andhra Pradesh High Court - Amravati

Brahmanapalle Dastagiri, vs The State Of Andhra Pradesh, on 14 October, 2024

APHC010386812024

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

          MONDAY ,THE FOURTEENTH DAY OF OCTOBER
             TWO THOUSAND AND TWENTY FOUR

                       PRESENT
      THE HONOURABLE JUSTICE DR V R K KRUPA SAGAR

                    CRIMINAL PETITION NO: 6184/2024

Between:
Brahmanapalle Dastagiri,                         ...PETITIONER/ACCUSED

                                       AND
The State Of Andhra Pradesh              ...RESPONDENT/COMPLAINANT

Counsel for the Petitioner/accused:
  1. MEDAPATI SANTOSH REDDY
Counsel for the Respondent/complainant:
  1. PUBLIC PROSECUTOR

The Court made the following:

ORDER:

-

This Criminal Petition Under Section 482 of Bharatiya Nagarik

Suraksha Sanhita (BNSS) (under Section 438 of Cr.P.C.), is filed

seeking to enlarge the petitioners/accused on anticipatory bail in Crime

No.157/2024 of Kolimigundla Police Station, Nandyal District,

registered for the offence punishable under Sections 318(4), 351(2) of

3184, 354(a), 354-D of Bharatiya Nyaya Sanhita (BNS) and Sections

3(1) (r), 3(1) (s) of The Scheduled Castes and Scheduled Tribes

(Prevention of Atrocities) Act, 1989.

2. Heard Sri Medapati Santosh Reddy, learned counsel for

petitioner/Accused and Sri K.Sandeep, learned Assistant Public

Prosecutor for respondent/State.

3. Perused the record.

4. Having heard both sides, it is seen that all the offences are

punishable with imprisonment less than seven years. It is, in these

circumstances, investigating Police are directed to comply with Section

35 of Bharatiya Nagarik Suraksha Sanhita (BNSS) (under Section 41-A

Cr.P.C) 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.

5. With these observations, the Criminal Petition is disposed of.

Miscellaneous petitions, if any pending, in the Criminal Petition,

shall stand closed.

_______________________________ JUSTICE DR. V.R.K.KRUPA SAGAR Date: 14.10.2024 SDP

THE HON'BLE SRI JUSTICE DR. V.R.K.KRUPA SAGAR

CRIMINAL PETITION No.6184 OF 2024

Dated 14.10.2024

SDP