SHAIK MAHAJABEEN Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This Criminal Petition, under Sec. 482 of Bharatiya Nagarik Suraksha Sanhita, 2023 (BNSS), is filed by the petitioners/A.1 and A.2 seeking anticipatory bail in connection with Crime No.115 of 2024 of Piler Police Station, Annamayya District, registered for the offence punishable under Sec. 326 read with 34 of I.P.C.

(2.) Heard arguments of Sri Shaik Afzal Mohammed, the learned counsel for the petitioners and the learned Assistant Public Prosecutor for respondent-State.

(3.) Perused the record.