DUDDAKUNTA DEEPAK REDDY Vs. STATE OF A.P.

JUDGEMENT

(1.) This is an application filed under Sec. 482 of Bharatiya Nagarik Suraksha Sanhita, 2023.

(2.) The petitioners herein are arrayed as Accused Nos.1 to 12 in Crime No.105 of 2024 of Bukkapatnam Police Station, Sri Sathya Sai District, which was registered with the allegations of committing the offences under Ss. 118(1), 3(5) of the BNS and the accused were bailed out. But, subsequently, charge sheet was presented by the Police for the offences under Ss. 118(1), 118(2) read with 3(5) of the BNS, citing the reason that the investigation disclosed the offence in terms of Sec. 118(2) read with 3(5) of the BNS.

(3.) Petitioners claimed that in view of adding of Sec. 118(2) of the BNS, they are afraid of arrest. Hence, the petitioners pray for a direction to release them on Bail, in the event of their arrest.