BETHAPUUDI MANAS TEJA Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) The instant Criminal Petition is filed under Sec. 528 of BNSS, by the Petitioners/Accused Nos.2, 4 and 5, seeking quashment of the order dtd. 9/1/2025 in Crl.M.P.No.111 of 2025 in Cr.No.349 of 2024 on the file of the Court of Judicial Magistrate of I Class Special Mobile Court for Trial of Cases under PCR Act-cum-IX Additional Judicial Magistrate of I Class, Machilipatnam.

(2.) Heard Sri C.Raghu, learned Senior Counsel assisted by Sri G.Sai Lochan, learned counsel for the petitioners and Sri M.Lakshmi Narayana, learned Public Prosecutor on behalf of the State.

(3.) Learned counsel for the petitioners would submit that vide impugned order the Court granted the Police custody of the petitioners from 10.00 a.m. on 10/1/2025 to 05.00 p.m. on 11/1/2025 and directed the Police to produce the accused before the Court at 06.15 p.m. on 11/1/2025. Learned counsel would submit that this order may be modified excluding the period of Police custody during the night times.