KOTHAPALLI VICTOR BABU Vs. STATE OF A.P.

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 quash the proceedings against the petitioners/Accused Nos.1 and 2 in Crime No.253 of 2025 of Bhimavaram I Town Police Station, East Godavari District, registered for the alleged offences punishable under Ss. 115(2), 351(2) and 118(1) read with Sec. 3(5) of the Bharatiya Nyaya Sanhita, 2023 (for brevity, "the BNS").

(2.) Heard the learned counsel for the petitioners and the learned Assistant Public Prosecutor. Perused the record.

(3.) As seen from the record, the Station House Officer, Bhimavaram I Town Police Station, registered the written statement of respondent No.2/de-facto complainant as a case in Cr.No.253 of 2025 on 19/12/2025 for the alleged offences punishable under Ss. 115(2), 351(2) and 118(1) read with Sec. 3(5) of "the BNS". The alleged offences levelled against the petitioners/Accused Nos.1 and 2 are punishable with imprisonment for less than seven (07) years.