K. MURAGA REDDY Vs. STATE OF A.P.

JUDGEMENT

(1.) The instant Criminal Petition under Sec. 482 of the Code of Criminal Procedure, 1973 (for short 'Cr.P.C)/under Sec. 528 of Bharatiya Nagarik Suraksha Sanhita, 2023 (for short 'BNSS') has been filed by the Petitioner/Accused, seeking quashment of the proceedings pending against him in FIR No.221 of 2025 of Puttur P.S., Tirupati District for the offences punishable under Ss. 333, 75(1), 76 of BNSS.

(2.) Heard Mrs.Kalla Tulasi Durgamba, learned Counsel for the Petitioner and Mrs.K.Priyanka Lakshmi, learned Assistant Public Prosecutor on behalf of the State.

(3.) Learned counsel for the Petitioner would submit that the petition may be disposed of by giving protection to the Petitioner vide guidelines of the Hon'ble Apex Court in Arnesh Kumar v. State of Bihar (2014) 8 SCC 273.