S. HABEEB BASHA Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This criminal petition under Sec. 482 of the BNSS is filed by the petitioners/A36 and A37 to grant anticipatory bail in connection with Crime No.324 of 2024 of Punganur Urban Police Station of Chittor District for the offences punishable under Ss. 109, 191(3), 49, 61(2) read with 3(5) of the BNS.

(2.) Heard arguments of Sri P.V.Venkata Ravi Sankar, the learned counsel for petitioners and the learned Assistant Public Prosecutor for respondent/State.

(3.) The submission of the learned counsel for petitioner does indicate that on 29/10/2024 in Crl.P.Nos.6079 and 6164 of 2024, this court granted anticipatory bail to A5 and A1 in the same crime. It is undisputed that the facts on record keep the present petitioners on the same footing as that of A1 and A5. Hence, prayer is granted.