SHAIK JILANI Vs. STATE OF A.P.

JUDGEMENT

(1.) This Criminal Petition, under Ss. 437 and 439 of Cr.P.C. (New Ss. 480 and 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023), is filed by the petitioner/A.1 seeking regular bail in Crime No.184 of 2024 of Vinukonda Police Station, Palnadu District, registered for the offences punishable under Ss. 103(2), 189(2), 191(2), 191(3) and 61(2) read with 190 of BNS and Sec. 27 of Arms Act, 1959.

(2.) Heard arguments of Sri Sai Bhargav and Sri Pavan Kumar Annabathuni, the learned counsels for petitioner and Sri R.Yella Reddy, the learned counsel for de facto complainant and Sri K.Sandeep, the learned Assistant Public Prosecutor for respondent-State.

(3.) Perused the record.