S.BHARGAV REDDY Vs. STATE OF A.P.

JUDGEMENT

(1.) The present applications are filed under Sec. 482 of Bharatiya Nagarik Suraksha Sanhita, 2023 seeking anticipatory bail. In all these petitions, Sajjala Bhargava Reddy is the Petitioner.

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

(3.) Crl.P.No.8059 of 2024: The Petitioner is A.1 in Crime No.263 of 2024 on the file of Gudivada II Town Police Station, Krishna District filed for the offences under Ss. 192, 196, 336(4), 340(2), 353(2), 79, 111(2)(b), 79 of BNS and Sec. 67 of the Information Technology Act, 2000.