CHINNA SWAMY JAYASEELAN Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This Criminal Petition, under Sec. 482 of Bharatiya Nagarik Suraksha Sanhita, 2023, has been filed by the petitioner/A4, seeking anticipatory bail, in connection with Crime No.333 of 2024 of II Town Police Station, Proddatur, YSR Kadapa district, registered against the petitioner herein and others for the offences punishable under Ss. 318(4), 308(5) read with 3(5) of the Bharatiya Nyaya Sanhita, 2023.

(2.) Today, when the matter came up for hearing, it is represented by the learned counsel for the petitioner that this Court, vide Order dtd. 5/2/2025 in Criminal Petition No.598 of 2025, granted anticipatory bail to A.1 and A.2 in the aforesaid crime, and the case of the petitioner/A.4 also stands on the same footing as that of the said accused, and hence, prayed to consider the request of the petitioner for grant of anticipatory bail. The learned Assistant Public Prosecutor too concurred with the said submission.

(3.) In view of the same, for the reasons recorded by this Court in the Order dtd. 5/2/2025 in Criminal Petition No.598 of 2025, this Court is inclined to grant anticipatory bail to the petitioner/A4 on the following conditions.