N. CHINNA BAVAJI Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This application is filed under Sec. 482 of the Bharatiya Nagarik Suraksha Sanhita, 2023 by one N. Chinna Bavaji, who is arrayed as an suspect accused in Crime No.58 of 2025 of Chitvel Police Station, Annamayya District, which was registered with the allegations of committing offences punishable under Ss. 143(1), 143(2), 143(3), 336, and 318 of the BNS Act, 2023, Sec. 5 of the Immoral Traffic (Prevention) Act, and Sec. 12 of the Passport Act.

(2.) While denying the allegations made against him, the petitioner/accused prays for grant of pre-arrest bail, contending that, except the alleged confession of Accused No.1, there is no other material or basis for adding him as accused in the present case.

(3.) Heard both sides.