VISHAL GUNNI Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) The Criminal Petition No.6640 of 2024, under Sec. 482 of Bharatiya Nagarik Suraksha Sanhita, 2023 (BNSS), is filed by the petitioner/A.3 - Sri Kanthi Rana Tata, I.P.S., IGP, seeking anticipatory bail in connection with Crime No.469 of 2024 of Ibrahimpatnam Police Station, N.T.R. District, registered for the offences punishable under Ss. 192, 211, 218, 220, 354(D), 467, 420, 469, 471, 166, 166-A and 349 read with 120B I.P.C. and Sec. 66(A) of the Information Technology Act, 2000.

(2.) Sri S.Sriram, the learned Senior Counsel being assisted by Sri T.Nagarjuna Reddy, the learned counsel for petitioner submitted arguments and cited legal authorities. Sri D.Srinivas, learned Advocate General, Sri M.Lakshmi Narayana, the learned Public Prosecutor and Sri A.Sai Rohit and Sri Neelothpal Ganji, the learned Assistant Public Prosecutor appearing for respondent No.1-State submitted arguments. Sri Prabhunath Vasireddy and Sri Narra Srinivasa Rao, the learned counsels for respondent No.2 submitted arguments. The counters are filed on behalf of respondent No.1 and 2.

(3.) The Criminal Petition No.6702 of 2024, under Sec. 482 of Bharatiya Nagarik Suraksha Sanhita, 2023 (BNSS), is filed by the petitioner/A.5 - Sri M.Satyanarayana, Inspector of Police, seeking anticipatory bail in connection with Crime No.469 of 2024 of Ibrahimpatnam Police Station, N.T.R. District, registered for the offences punishable under Ss. 192, 211, 218, 220, 354(D), 467, 420, 469, 471, 166, 166-A and 349 read with 120B I.P.C. and Sec. 66(A) of the Information Technology Act, 2000.