VIDADALA RAJANI Vs. STATE OF A.P.

JUDGEMENT

(1.) These matters came up before us on a reference made by the learned Single Judge of this Court, who, while considering the pre-arrest bail/anticipatory bail applications, filed under Sec. 482 of Bharatiya Nagarik Suraksha Sanhita, 2023, by different petitioners in different crime numbers, vide Crl.P.Nos.2147, 2697, 2274, 3329, 3344 and 3454 of 2025, framed the following questions of law deemed to be of significance and directed that the same be placed before the Hon'ble Chief Justice for assignment to an appropriate Division Bench. Pursuant thereto, the Hon'ble the Chief Justice has been pleased to constitute this Bench to consider and adjudicate upon the questions so referred viz:-

(2.) In support of its contention, the prosecution relied on the following Judgments of this Court:

(3.) Wherein in the afore-cited Judgments of this Court, it was held that the High Court refrained from exercising its original jurisdiction to entertain such applications under the provisions of the said Act. During the course of hearing, learned Single Judge while expressing his respectful view contrary to the view taken in the above judgments on the issue of maintainability, relied on the following judgments of the Hon'ble Supreme Court of India :-