K VIJAYA KANAKADURGA Vs. STATE OF A.P.

JUDGEMENT

(1.) The Criminal Petition has been filed under Sec. 482 of the Bharatiya Nagarik Suraksha Sanhita, 2023 (for brevity 'the BNSS') by the Petitioners/Accused Nos.2, 4 & 5 for granting of pre-arrest bail in connection with Crime No.149 of 2025 of P.Gannavaram Police Station, Dr.B.R.Ambedkar Konaseema District, registered for the alleged offences punishable under Ss. 126(2), 115(2), 74, 333, 318(4) read with 3(5) of the Bharatiya Nyaya Sanhita, 2023 (for brevity 'the BNS') and Ss. 3(1)(r), 3(1)(s), 3(2)(va) of the Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 (for brevity 'the SC's & ST's (POA) Act).

(2.) As seen from the record, against Petitioner Nos.1 and 3/Accused Nos.2 and 5, the petition filed before the learned X Additional District Judge at Rajamahendravaram in Crl.M.P.No.1198 of 2025 vide order dtd. 13/11/2025 was dismissed as the investigation is pending. It is mentioned in that order that Petitioner Nos.1 and 3 were arrested on 21/10/2025. They have been in judicial custody for the past 50 days. The Criminal Petition seeking grant of pre-arrest bail is infructuous. Hence, the petition against Petitioner Nos.1 and 3 is dismissed as infructuous.

(3.) Heard the learned Counsel for the Petitioner, the learned counsel for the Respondent No.2 and the learned Assistant Public Prosecutor.