MEKA VENKATARAMI REDDY Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) The instant criminal petition is filed under Sec. 483 (1) (b) of Bharatiya Nagarik Suraksha Sanhitha (in short 'BNSS") on behalf of the petitioner/A1, seeking to relax the condition imposed vide order dtd. 6/12/2024 in Crl.M.P No.22862 of 2024 on the file of Prl. Civil Judge (Junior Division), Nandyal, (FAC), JMFC, Nandyal, in connection with Crime No.230 of 2024 of Nandyal Taluk, Police Station.

(2.) Heard learned counsel for the petitioner and learned Assistant Public Prosecutor.

(3.) Perused the material available on record.