CHALIVENDRA RAMAKRISHNA Vs. STATE OF A.P.

JUDGEMENT

(1.) Crl.P.No.5197 of 2024 This Criminal Petition under Sec. 482 of Bharatiya Nagarik Suraksha Sanhita, 2023 (BNSS), has been filed by the petitioner/A32 seeking anticipatory bail in Crime No.137 of 2023 of Gannavaram Urban Police Station, Krishna District, registered for the offences punishable under Ss. 143, 147, 148, 435, 506 read with 149 I.P.C and Sec. 3(1)(r)(s) of the Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989. Thereafter, the police, on the strength of the material collected, altered the provision of law into Ss. 436, 450, 452 and 120B of I.P.C and Ss. 3(2)(v) and 3(2)(va) of Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989.

(2.) Sri N. Harinadh, learned Counsel for petitioner and Sri Siddarth Luthra, learned Senior Counsel and Sri M.Lakshmi Narayana, learned Public Prosecutor and Sri A.Sai Rohit, learned Assistant Public Prosecutor appearing for respondent- State submitted arguments and cited legal authorities.

(3.) This Criminal Petition under Sec. 482 of Bharatiya Nagarik Suraksha Sanhita, 2023 (BNSS), has been filed by the petitioner/A46 seeking anticipatory bail in Crime No.137 of 2023 of Gannavaram Urban Police Station, Krishna District, registered for the offences punishable under Ss. 143, 147, 148, 435, 506 read with 149 I.P.C and Sec. 3(1)(r)(s) of the Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989. Thereafter, the police, on the strength of the material collected, altered the provision of law into Ss. 436, 450, 452 and 120B of I.P.C and Ss. 3(2)(v) and 3(2)(va) of Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989.