BATHULA SRINIVASA RAO Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) Criminal Petition No.5282 of 2024, under Sec. 482 of BNSS, is filed by the petitioner/A1 seeking anticipatory bail in connection with Crime No.120 of 2024 of Inkollu Police Station, Bapatla District, registered for the offence punishable under Sec. 118(1) read with 3(5) of BNS.

(2.) Criminal Petition No.6005 of 2024, under Sec. 482 of BNSS, is filed by the petitioner/A2 seeking anticipatory bail in connection with Crime No.120 of 2024 of Inkollu Police Station, Bapatla District, registered for the offence punishable under Sec. 118(1) read with 3(5) of BNS.

(3.) Heard Sri Subba rao Korrapati, the learned counsel for petitioners and Sri S.S.N.Moorthy, the learned counsel for respondent No.2 and the learned Assistant Public Prosecutor for respondent No.1-State.