JAMI SUDHEER KUMAR Vs. STATE OF A.P.

JUDGEMENT

(1.) The Criminal Petition has been filed under Ss. 480 and 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023 (for brevity 'the BNSS'), seeking to enlarge the Petitioner/Accused No.1 on bail in Crime No.125 of 2025 of Maharanipeta Police Station, Visakhapatnam Commissionerate, registered against the Petitioner/Accused No.1 herein for the offences punishable under Ss. 69, 318(4), 351(3) read with 3(5) of the Bharatiya Nyaya Sanhita, 2023 (for brevity 'the BNS Act').

(2.) Mr. Shaik Mehaboob Nadeem Fayaz, the learned counsel for the petitioner, submits that much prior to lodging the complaint by respondent No.2, the petitioner had submitted a complaint to the Inspector of Police, Maharanipeta Police Station, on 23/3/2025, but the same was not registered. The petitioner also filed a writ petition, i.e., W.P. No.27012 of 2025, against the Inspector of Police, Maharanipeta Police Station, stating that he was interfering with his personal liberty, and the same is pending.

(3.) Mr. Praveen Kumar Tadisetti, the learned Legal Aid Counsel for respondent No.2, fairly submits that, on perusal of the bank statement filed by the learned counsel for the petitioner, there were bank transactions between the petitioner and respondent No.2 only to the tune of Rs.31,940.00, but not one lakh and odd as mentioned by respondent No.2 in her complaint.