VALLABHNENI VAMSI MOHAN Vs. STATE OF A.P.

JUDGEMENT

(1.) The petitioner/A.1 has filed this Criminal Petition by invoking the provisions of Ss. 482 of Bharatiya Nagarik Suraksha Sanhita, 2023 [for short, "BNSS'), seeking pre-arrest pre bail in connection with Crime No.75 No. of 2025 of Gannavaram Police Station, Krishna District, involving the offences punishable under Sec. 384, 420, 406, 379, 120(B) r/w. 149 of the Indian Penal Code, 1860 (referred to as the 'I.P.C.') ' and Sec. 4 r/w. 21(1) of the Mines and Minerals (Developmen (Development and Regulation) Act, 1957 (referred to as 'MMDAR Act') and Sec. 3 of Prevention of Damage to Public Property Act, 1984 (referred to as 'PDPP PDPP Act') against the petitioner herein and other accused.

(2.) The prosecution's case, as detailed in the report dtd. 25/2/2025, is summarized as follows:

(3.) The case of the petitioner/A.1, in brief, is that: