Y.VIKRANTH REDDY Vs. STATE OF A.P.

JUDGEMENT

(1.) This Criminal Petition, under Sec. 482 of the Bharatiya Nagarik Suraksha Sanhita, 2023 (for short 'the BNSS'), has been filed on behalf of the petitioner/accused No.1 to grant anticipatory bail in connection with Crime No.30 of 2024 of CID PS., Mangalagiri.

(2.) A case has been registered against the petitioner/accused No.1 and other accused for the offences punishable under Ss. 506, 384, 420, 109, 467, 120B read with 34 of the Indian Penal Code, 1860 (for short, 'IPC') and Sec. 111 of the Bharatiya Nyaya Sanhita, 2023 (for brevity 'BNS').

(3.) Pursuant to a report dtd. 2/12/2024 lodged by 2nd respondent/defacto complainant, the subject crime came to be registered. The allegations, in brief, are as follows: