VEMULA SREEKANTH Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) The Criminal Petition has been filed under Sec. 482 of the Bharatiya Nagarik Suraksha Sanhita, 2023 (for brevity 'the BNSS') by the petitioner/Accused for granting of pre-arrest bail in connection with FIR No.142 of 2025 of Kadapa I Town Police Station, Kadapa District, was registered for the alleged offences punishable under Sec. 409 of the Indian Penal Code, 1860 (for brevity 'the IPC').

(2.) The case of the prosecution is that the petitioner, who is a postman of Beat No.9, Kadapa Head Post Office, committed an offence by not depositing the amount on the stipulated date. For non-depositing the alleged amount, the present case has been registered.

(3.) Sri Bilaal Ahmed Syed, the learned counsel for the petitioner, contends that the petitioner is the innocent of the alleged offence and he has been falsely implicated by the police. It is further submitted that the petitioner is the sole earning member of the family and, therefore, his incarceration would cause undue hardship to his dependents. The petitioner undertakes to strictly adhere to any conditions that may be imposed by this Court. In light of the foregoing submissions, learned counsel prays that the present petition be allowed in the interest of justice.