Nune Uma Maheswara Reddy, vs The State Of A.P.,
2024 Latest Caselaw 8786 AP

Citation : 2024 Latest Caselaw 8786 AP
Judgement Date : 23 September, 2024

Andhra Pradesh High Court - Amravati

Nune Uma Maheswara Reddy, vs The State Of A.P., on 23 September, 2024

APHC010383912024
                      IN THE HIGH COURT OF ANDHRA
                                  PRADESH
                                                          [3365]
                               AT AMARAVATI
                        (Special Original Jurisdiction)

    MONDAY ,THE TWENTY THIRD DAY OF SEPTEMBER
         TWO THOUSAND AND TWENTY FOUR

                              PRESENT

   THE HONOURABLE JUSTICE DR V R K KRUPA SAGAR

                   CRIMINAL PETITION NO: 6131/2024

Between:

Nune Uma Maheswara Reddy, and ...PETITIONER/ACCUSED(S)
Others

                                 AND

The State Of A P                 ...RESPONDENT/COMPLAINANT

Counsel for the Petitioner/accused(S):

   1. K NARSI REDDY

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.6131 of 2024


ORDER:

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

filed seeking to enlarge the petitioner/accused on anticipatory bail

in Crime No.254 of 2024 of Gannavaram Urban Police Station of

Krishna District, registered for the offences punishable under

Sections 132, 292 read with 3(5) of the BNS.

2. Heard arguments of Sri K.Narsi Reddy, the learned counsel

for the petitioner and the learned Assistant Public Prosecutor for

respondent/ State.

3. Perused the record.

4. On considering the submissions of learned counsel on both

sides and on perusal of the record, the respondent/ State is

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