PILLETI LOKESH KUMAR Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This Criminal Petition, under Sec. 482 of the Bharatiya Nagarik Suraksha Sanhita, 2023, has been filed by the petitioner herein/A4, seeking anticipatory bail, in connection with Crime No.25 of 2025 of Bhimavaram II Town Police Station, West Godavari district.

(2.) Originally, a case was registered against the petitioner herein and others for the offence punishable under Sec. 137(2) read with 3(5) of the Bharatiya Nyaya Sanhita, 2023. During the course of investigation, police have altered the Sec. of law to one under Ss. 61(2), 204, 319(2), 140(1), 140(2), 308(5) read with 3(5) of the Bharatiya Nyaya Sanhita, 2023.

(3.) Case of the prosecution, in brief, is that on 16/1/2025, at about 11.40 AM, the de facto complainant, accompanied by his father, grandfather and grandmother, left from their home and went to Town Railway Station, Bhimavaram-2 in their Car to go to Hyderabad for his grandmother's heart surgery, following which he parked the Car in front of Railway Station and took luggage and they went to the platform, but his father stood at the Car. After a little while, when the de facto complainant came back to take his father, his father was not there. He came to know through neighbours that his father was kidnapped by four un-known persons by tightly holding his hands and legs and get him into the Car bearing registration No.AP 39 LR 6788 and fled the spot. The de facto complainant did phone call to his father, but it had been switched off. Hence, he filed a written report to the police.