KOTHAMASU BHANUMATHI Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) Criminal Petition has been filed under Sec. 482 of the Bharatiya Nagarik Suraksha Sanhita, 2023 (for brevity ,,the BNSS) by the Petitioners/Accused Nos.2 to 4 for granting of pre-arrest bail in connection with Crime No.190 of 2025 of PattabhipuramPolice Station, Guntur District, registered for the alleged offence punishable under Ss. 80(2) read with 3(5)of the Bharatiya Nyaya Sanhita, 2023 (for brevity ,,the BNS).

(2.) Heard the learned Counsel for the Petitioners, the learned counsel for the Respondent No.2 and the learned Assistant Public Prosecutor.

(3.) Sri P. Veera Reddy, the learned Senior Counsel appearing for Sri S. Dilip Jaya Ram, learned counsel for the petitioners submitted that the petitioners are innocent. They have not committed any offence. They were falsely implicated in this case by Respondent No.2. They are law-abiding citizens. They have got fixed abode. They are ready to comply with any conditions that this Court may deem fit while enlarging them on bail.