DONTHIREDDY PARAMESWAR REDDY Vs. STATE OF A.P.

JUDGEMENT

(1.) The present application is filed under Sec. 482 of Bharatiya Nagarik Suraksha Sanhita, 2023 seeking anticipatory bail.

(2.) Brief facts of the case are as under:

(3.) The petitioner is A.3 in Crime No.522 of 2024 on the file of East Tirupati Police Station, Chittoor District filed for the offences under Ss. 352, 353(1)(c), 353(2), 111(2)(b), 196, 336(4), 356(2) read with Sec. 49 and 61(2) of BNS, 2023.