SHAIK JILANI JANI Vs. STATE OF A.P.

JUDGEMENT

(1.) This Criminal Petition, under Ss. 480 and 483 of Bharatiya Nagarik Suraksha Sanhita, 2023 (BNSS), 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 Shaik Meeravali, the learned counsel for petitioner and the learned Assistant Public Prosecutor for respondent-State.

(3.) Perused the record.