ATIKELA SRAVAN Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) The Criminal Petition has been filed under Sec. 482 of the Code of Criminal Procedure, 1973 (for brevity 'the Cr.P.C., ')/Sec. 528 of the Bharatiya Nagarik Suraksha Sanhita, 2023 (for brevity 'the BNSS ') seeking to grant pre-arrest bail to the Petitioners/Accused Nos.1, 3 and 4 in Crime No.60 of 2024 of Bhavanipuram Police Station, NTR District registered for the alleged offences punishable under Ss. 409, 420, 465, 468, 471 read with 34 of the Indian Penal Code, 1860 (for brevity 'the IPC ').

(2.) Heard the learned Counsel for the Petitioners and the learned Assistant Public Prosecutor. Perused the record.

(3.) Even in the petition for grant of pre-arrest bail, the learned counsel for the petitioners submits that the alleged offences are punishable with imprisonment for less than seven (07) years. Therefore, the petitioners are entitled to the benefit under Sec. 35(3) of 'the BNSS., ' in view of the judgments of the Hon 'ble Apex Court in Arnesh Kumar v. State of Bihar; (2014) 8 SCC 273 and Md.Asfak Alam v. the State of Jharkhand; (2023) 8 SCC 632.