CHEVIREDDY MOHITH REDDY Vs. STATE OF A.P.

JUDGEMENT

(1.) The instant petition under Sec. 482 of Bharatiya Nagarik Suraksha Sanhita, 2023 (for short 'BNSS') is filed by the Petitioner / Accused No.39, seeking anticipatory bail in connection with Crime No.21 of 2024 on the file of C.I.D Police Station, Mangalagiri, registered for the offences punishable under Ss. 409, 420 and 120B read with Ss. 34 and 37 of Indian Penal Code,1860 (for short 'IPC') and Ss. 7, 7(a), 8, 13(1) (b) and 13(2) of the Prevention of Corruption Act, 1988 (for short 'PC Act').

(2.) The case of the Prosecution, in epitome, is as follows:

(3.) Heard Sri C. Nageswara Rao, learned Senior Counsel assisted by Sri Venkatesh B. Reddy, learned counsel for the Petitioner and Sri Siddharth Luthra, learned Senior Counsel assisted by Sri M.Lakshmi Narayana, learned Public Prosecutor for State.