JOHN ELANGOVAN Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This Criminal Petition has been filed by the petitioners/accused, seeking anticipatory bail, in connection with Crime No.182 of 2024 of Tada Police Station, Tirupati District.

(2.) A case has been registered against the petitioner herein for the offence punishable under Ss. 316(4) and 318(4) of BNS.

(3.) Learned counsel for the petitioner, after arguing for some time, has confined his argument to the extent of protecting the petitioner herein from the coercive action by the police on the ground that the offences alleged are punishable with imprisonment of less than seven years and prays this Court to direct the police to follow the procedure as contemplated under Sec. 35(3) of the Bharatiya Nagarik Suraksha Sanhita, 2023.