PITANI NAGA SATISH Vs. STATE

JUDGEMENT

(1.) This Criminal Petition is filed by the petitioner/accused under Sec. 528 of Bharatiya Nagarik Suraksha Sanhita, 2023, to modify or set aside the order dtd. 21/1/2025 passed in Crl.M.P.No.917 of 2024 in Crl.A.No.233 of 2024 on the file of the learned IV Additional Sessions Judge, Tanuku, West Godavari District.

(2.) Heard Sri K.K.Durga Prasad, learned counsel for the petitioner.

(3.) Learned Additional Public Prosecutor representing the State takes notice for the State/respondent.