YALAMANCHALI VIJAYA LAKSHMI Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This Criminal Petition has been filed by the petitioners/A1 to A6, A9 and A10, seeking anticipatory bail, in connection with Crime No.57 of 2025 of Patamata Police Station, NTR District.

(2.) A case has been registered against the petitioners herein and others for the offence punishable under Ss. 420, 341, 506 r/w 34 of IPC.

(3.) Learned counsel for the petitioner, after arguing for some time, has confined his argument to the extent of protecting the petitioners herein from the coercive action by the police on the ground that the offences alleged are punishable with imprisonment upto seven years and less than seven years and prays this Court to direct the police to follow the procedure as contemplated under Sec. 35(3) of the Bharatiya Nagarik Suraksha Sanhita, 2023.