MADDALA SAKAPPA MURALI Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) The petitioner/A.2 has filed the Criminal Petition by invoking the provisions of Sec. 482 of Bharatiya Nagarik Suraksha Sanhitaa, 2023 (for short, "BNSS') seeking pre-arrest bail in case of his arrest concerrning Crime No.135 of 2024, (relating too Accidental Fire) U/head altered to Sec. 326(g), 316(5) and 61(2) of Bharatiya Nyaya Sanhita, 2023 (for short, 'BNS') and Sec. 4 of PDPP Act, 1984 of Madanapalli I Town Police Station, Annamayya District, now CID, RO, Tiruppati.

(2.) The prosecution's case, as outlined in the complaint, in summary, is as follows:

(3.) I have heard Sri O. Kailashanatha Reddy, learned counsel for the petitioner and learned Assistant Public Prosecutor, representing the Respondent-State.