GUTTA DHANUNJAYA Vs. STATE OF A.P.

JUDGEMENT

(1.) This petition is filed under Section 438 Cr.P.C by the petitioner / sole accused seeking anticipatory bail in the event of his arrest in connection with Crime No.390 of 2020 on the file of Anantapur IV Town Police Station, Anantapur District for the offences punishable under Sections 153 (a) and 505 (2) IPC.

(2.) The case of the prosecution is that the defacto complainant viz. G.V.Linga Reddy presented a report to the police alleging that an unknown accused under the name and style of Dhanu TDP posted comments in abusive and unparliamentary language through Facebook against the Rajya Sabha MP Vijaysai Reddy. Basing on the said complaint, the present crime is registered.

(3.) Heard Sri Ganduri Nageswara Rao, learned counsel for petitioner and the Public Prosecutor appearing on behalf of the State.