Ganta Srinivasa Rao Ganta Srinu vs The State Of Andhra Pradesh
2024 Latest Caselaw 9694 AP

Andhra Pradesh High Court - Amravati

Ganta Srinivasa Rao Ganta Srinu vs The State Of Andhra Pradesh on 26 October, 2024

APHC010428392024

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

        SATURDAY ,THE TWENTY SIXTH DAY OF OCTOBER
             TWO THOUSAND AND TWENTY FOUR

                       PRESENT
      THE HONOURABLE JUSTICE DR V R K KRUPA SAGAR

                    CRIMINAL PETITION NO: 6882/2024

Between:

Ganta Srinivasa Rao @ Ganta Srinu           ...PETITIONER/ACCUSED

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

Counsel for the Petitioner/accused:

   1. SRINIVAS AMBATI

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.255/2024 of Nallajerla Police Station, East Godavari District,

registered for the offence punishable under Section 109 of Bharatiya

Nyaya Sanhita (BNS).

2. Heard Sri Srinivas Ambati, learned counsel for

petitioner/Accused and Sri Neelothpal Ganju, learned Assistant Public

Prosecutor for respondent/State.

3. Perused the record.

4. During hearing, the learned Assistant Public Prosecutor placed a

copy of memo regarding alteration of Section from Section 109 of BNS

to Section 117(2), 351(3) of BNS. The same is placed on record.

5. 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.

6. 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: 26.10.2024 Note: Issue C.C. by today.

B/o.

SDP

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

CRIMINAL PETITION No.6882 OF 2024

Dated 26.10.2024

Note: Issue C.C. by today.

B/o.

SDP