MUPPA SURESH BABU Vs. STATE OF A.P.

JUDGEMENT

(1.) The Criminal Petition, under Sec. 482 of the Bharatiya Nagarik Suraksha Sanhita, 2023 (for short, 'BNSS'), is filed on behalf of the petitioner/A.7 to grant anticipatory bail in connection with Crime No.249/2025 of Ongole Taluk Police Station, Ongole, Prakasam District.

(2.) A case has been registered against the petitioner / A.7 and others for the offence punishable under Ss. 331(5), 103(1), 351(2) r/w 3(5) of Bharatiya Nyaya Sanhita, 2023 (for short, 'BNS').

(3.) The prosecution's case, in brief, is that on 22/4/2025 at 7:30 P.M., the deceased, along with Narayana Rao and Niranjan, was at the office reviewing liquor shop accounts when four unidentified individuals entered carrying a bag.