YALA NARASIMHA Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) The petitioner is arraigned as Accused No.11 in Crime No.79 of 2025, on the file of I Town Police Station, Proddatur, for the alleged offence under Ss. 318(4), 61(2), 111, 112(2) read with Sec. 3(5) of the BNS and Sec. 9(1) of the Andhra Pradesh Gaming Act, 1974.

(2.) Heard the learned counsel for the petitioner and the learned Assistant Public Prosecutor.

(3.) The learned Assistant Public Prosecutor, on written instructions, submits that the petitioner is facing one more crime which is under investigation stage.