J.CHANDRA LEKHA Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Petition is filed under Sec. 528 of Bharatiya Nagarik Suraksha Sanhita, 2023 (for short 'the BNSS') to set aside the order dtd. 10/7/2025 in Criminal Revision Petition No.81 of 2025 passed by the Sessions Judge, Hyderabad and recall the Non-Bailable Warrant (NBW) dtd. 30/12/2024 issued by the IV Additional Chief Judicial Magistrate, Hyderabad in C.C.No.15408 of 2024.

(2.) I have heard Mr. Baglekar Akash Kumar, learned counsel for the petitioners and Mr.Jithender Rao Veeramalla, learned Additional Public Prosecutor, representing the respondent No.1-State.

(3.) The petitioners are accused in C.C.No.15408 of 2024 on the file of the IV Additional Chief Judicial Magistrate, Nampally, Hyderabad for the offences under Ss. 329(4), 232, 351(3), 3(5) of Bharatiya Nyaya Sanhita, 2023 (for short, 'BNS, 2023').