TADIPARTHI BAPI REDDY Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This is an application filed under Sec. 482 of the Bharatiya Nagarik Suraksha Sanhita, 2023 [BNNS], seeking the relief of pre-arrest bail in respect of unregistered Crime, pertaining to the Pattabhipuram Police Station, Guntur Urban District, in connection with a complaint lodged by one Veeragandham Hemalatha with several allegations including an attempt to kill her on 8/5/2025 and hence, the petitioner is afraid of danger of arrest as Police are repeatedly summoning him.

(2.) Learned Assistant Public Prosecutor strongly opposed the petition.

(3.) Heard both side extensively.