DEVINENI AVINASH Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This Criminal Petition under Sec. 482 of B.N.S.S., is filed by the petitioner herein/accused No.2 seeking to grant anticipatory bail in Crime No.148 of 2025 of Tiruvuru Police Station, NTR Commissionerate, registered for the offences punishable under Sec. 140(3), 142, 127(2) read with 3(5) of the Bharatiya Nyaya Sanhitha, 2023.

(2.) Learned counsel for the petitioner submits that the offences alleged are punishable with imprisonment up to 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.

(3.) On the other hand, learned Public Prosecutor did not oppose the same and concurred with the submission made by the learned counsel for the petitioner for the reason that the offences alleged are punishable with imprisonment up to seven years and undertakes to issue notice under Sec. 35(3) of the BNSS.