K. LAKSHMI NARAYANA Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) The petitioner herein is arrayed as Accused No.3 in Crime No.120 of 2025 of Gopalapatnam Police Station, Visakhapatnam District, which was registered with the allegations of committing the offences under Ss. 194 of BNSS, subsequently altered and added with Sec. 125(b), 105 r/w 3(5) of BNS.

(2.) Present application is filed with a prayer for directing the concerned, to release the petitioner on bail in the event of his arrest, in respect of crime mentioned, in the form of granting pre-arrest bail, in terms of Sec. 482 of BNSS.

(3.) Due to collapse of wall, during Chandanothsavam celebrated at Sri Varaha Lakshmi Narasimha Swamy Devasthanam, [for short 'SVLNS Devasthanam"] Simhachalam, Visakhapatnam (07) devotees died and (8) persons injured. Alleging that the petitioner, being contractor, and others involved in the construction process, failed to take proper precautions and negligent case is registered against accused including the petitioner. Claiming that the petitioner is afraid of danger of arrest and he is entitled for grant of pre-arrest bail, present application is filed.