VALLABHNENI VAMSI MOHAN Vs. STATE OF A.P.

JUDGEMENT

(1.) This Criminal Petition, under Sec. 482 of Bharatiya Nagarik Suraksha Sanhita, 2023 (BNSS) (Sec. 438 of Code of Criminal Procedure), is filed by the petitioner/A.71 seeking anticipatory bail in connection with Crime No.137 of 2023 of Gannavaram Urban Police Station, Krishna District, registered for the offences punishable under Ss. 143, 147, 148, 435 and 506 read with 149 I.P.C. and Sec. 3(1)(r)(s) of the Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989. Thereafter, the police, on the strength of the material collected, added Ss. 436, 450, 452 and 120B of I.P.C and Ss. 3(2)(v) and 3(2)(va) of the Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989.

(2.) Heard arguments of Ms. V.Devi Satya Sri, the learned counsel for petitioner and Sri Siddarth Luthra, the learned Senior Counsel appearing online and Sri M.Lakshmi Narayana, the learned Public Prosecutor and Sri K.Sandeep, the learned Assistant Public Prosecutor for respondent-State.

(3.) As against the above anticipatory bail petition, a detailed counter was filed by the respondent-State.