YAJJALA SRINIVAS Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This Criminal Petition, under Sec. 482 of the Bharatiya Nagarik Suraksha Sanhita, 2023 (for short, 'BNSS'), has been filed by the Petitioner/A.4, seeking anticipatory bail, in connection with the Crime No.511 of 2024 of Arilova Police Station, Visakhapatnam District.

(2.) A case has been registered against the Petitioner/A.4 and other accused for the offences punishable under Sec. 323, 111(1) of Bharatiya Nyaya Sanhita, 2023 (for short, 'BNS').

(3.) The prosecution's case, in brief, is that the complainant, who serves as the Jailor at the Central Prison in Visakhapatnam, reported that on 31/12/2024, at 14:00 hours, while conducting a surprise search at the Penna Block, two mobile phones namely a Lava Keypad mobile and a Realme smartphone were discovered, along with a power bank and two data cables. During the subsequent inquiry, it was revealed that the mobile phones belonged to convicted prisoner No. 240, Kola Venkata Hemanth Kumar, and remand prisoner No. 400, Vulavala Rajesh. However, both prisoners denied ownership of the said mobile phones. As a result, the complainant informed their superior officers and submitted a report regarding the incident.