YELLAPPA MALA Vs. STATE OF A.P.

JUDGEMENT

(1.) Criminal Petition has been filed under Sec. 482 of the Bharatiya Nagarik Suraksha Sanhita, 2023 the BNSS by the Petitioners/Accused Nos.1 to 4 for granting of pre-arrest bail in connection with Crime No.74 of 2025 of Holagunda Police Station, Kurnool, registered for the alleged offences punishable under Ss. 115(2) and 118(1) read with 3(5) of the Bharatiya Nyaya Sanhita, 2023 the BNS.

(2.) Sri B.S. Venkata Ramesh, learned counsel for the Petitioners submits that the Petitioners have been falsely implicated in the instant proceedings and asserts that no offence, as alleged in the complaint, have been committed by them. It is contended that the Petitioners are the sole breadwinner of their family, and any coercive action, including arrest, would result in grave and irreparable hardship to their dependent family members. It is further submitted that the Petitioners are a law-abiding citizen with a permanent place of residence and are willing to comply with any condition that this Court may deem fit and proper for the grant of anticipatory bail. The Petitioners undertake to cooperate fully with the ongoing investigation and assures the Court of their continued presence as and when required.

(3.) Learned Counsel for the Petitioners also submits that there is no recovery attributable to the Petitioners and that custodial interrogation is neither necessary nor justified in the facts and circumstances of the present case. The Petitioners have already extended full cooperation to the Investigating Officer and there exists no reasonable apprehension of their absconding or tampering with the prosecution evidence and it is prayed that this Court may be pleased to grant pre-arrest bail to the Petitioners/ Accused Nos.1 to 4 in the interest of justice and equity.