LINGALA MOJESH Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) Heard learned counsel for the petitioner, who appeared virtually and Assistant Public Prosecutor appearing for the State.

(2.) Petitioner herein is arrayed as accused No.17 in Crime No.23 of 2024 of C.I.D., Mangalagiri Police Station, Guntur District registered with the allegations of committing the offences punishable under Ss. 318(4), 316(5) 61(2) of BNS Act.

(3.) Sequence of events and factual background, as per prosecution:-