KANNEKANTI SAJJENA RAO Vs. STATE OF A.P.

JUDGEMENT

(1.) The present application is filed under Sec. 482 of Bharatiya Nagarik Suraksha Sanhita, 2023 seeking anticipatory bail.

(2.) Brief facts of the case are as under:

(3.) The petitioner is A.1 in Crime No.429 of 2024 on the file of Nandigama Police Station, NTR Commissionerate filed for the offences under Ss. 192,196, 336(4), 340(2), 353(2), 61(2), 111(2)(b) read with 3(5) of BNS and Sec. 67 of the Information Technology Act, 2000.