DEEPAK KUMAR TALA Vs. STATE OF A.P.

JUDGEMENT

(1.) This Criminal Petition, under Sec. 438 of Cr.P.C. (New Sec. 482 of Bharatiya Nagarik Suraksha Sanhita, 2023), is filed by the petitioner/A.2 seeking anticipatory bail in connection with Crime No.69 of 2024 of G.D. Nellore Urban Police Station, Chittoor District, registered for the offences punishable under Ss. 364 read with 511, 307, 343, 419, 506 and 120B read with 34 I.P.C. and Ss. 3(1)(r)(s) and 3(2)(va) of the Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989.

(2.) Heard Ms. Aishwarya Nagula, the learned counsel for petitioner and Sri Paleti V.R.Maheswara Rao, the learned counsel appearing on behalf of respondent Nos.2 and 3 and the learned Assistant Public Prosecutor for respondent No.1-State.

(3.) It is to be stated that respondent No.2 and respondent No.3 are brothers. Stating that respondent No.3 was missing since 18/4/2024 a written information was lodged by respondent No.2 upon which, F.I.R. No.69 of 2024 was registered on 20/4/2024 as a case of man missing.