ADLA SANTHOSH Vs. STATE OF A.P.

JUDGEMENT

(1.) The Criminal Petition has been filed under Sec. 482 of the Bharatiya Nagarik Suraksha Sanhita, 2023 (for brevity 'the BNSS') by the Petitioner/Accused, for granting of pre-arrest bail in connection with in Crime No. 88 of 2025 dtd. 20/5/2025 on the file of Yadiki Police Station, Ananthapuramu District, for offence punishable under Ss. 318(4) of the Bharatiya Nyaya Sanhita, 2023 (for brevity 'the BNS').

(2.) Heard Sri Varun Byreddy, learned counsel for the Petitioner and Mrs.K.Priyanka Lakshmi, learned Assistant Public Prosecutor on behalf of the State. Perused the record.

(3.) Learned counsel for the petitioner would submit that the petition may be disposed of by giving protection to the petitioner vide guidelines of the Hon'ble Apex Court in Arnesh Kumar v. State of Bihar (2014) 8 SCC 273.