JAKKALA VIGNESH Vs. STATE OF A.P.

JUDGEMENT

(1.) The Criminal Petition has been filed under Ss. 480 and 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023 (for brevity 'the BNSS'), seeking to enlarge the Petitioner/Accused on bail in Crime No.231 of 2024 of Badvel Police Station, Y.S.R District, registered against the Petitioner/Accused herein for the offences punishable under Ss. 64 and 103 of the Bharatiya Nyaya Sanhita, 2023 (for short 'the BNS') and Sec. 3 read with 4 of the Protection of Children From Sexual Offences Act, 2012 (for short 'the POCSO Act').

(2.) Heard the learned counsel for the petitioner and the learned Assistant Public Prosecutor. Perused the record.

(3.) Mr. M.Siva Prasad, the learned counsel for the petitioner submits that the petitioner is innocent. He has not committed any offence. He has been falsely implicated in this case. He is a law abiding citizen. He has got fixed abode. The learned counsel for the petitioner further submits that there is no date of birth proof of the deceased/victim. He is ready to abide by any condition which this Court deems fit to enlarge the petitioner on bail and it is urged to allow the criminal petition.