YELMULE RAMCHANDRA @ RAMCHANDER Vs. STATE OF TELANGANA

JUDGEMENT

(1.) N.TUKARAMJI, J 1. This Criminal Petition is filed under Ss. 480 and 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023 (for short, "BNSS "), seeking the relief of regular bail.

(2.) The petitioner is sole Accused in Crime No. 166 of 2026 of Kowtala Police Station, Kumrambheem (Asifabad), registered for the offences punishable under Ss. 329(3), 324(4), 76 of the Bharatiya Nyaya Sanhita, 2023 (for short, "BNS "), Ss. 3(1)(r), (s), (g), 3(2)(va) of the Scheduled Casts and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 (Amendment Act-2015), (for short "the SC and ST Act ").

(3.) Heard Mr. Hussain Aamir, learned counsel for the petitioner and Mr. Arun Kumar Doddla, learned Additional Public Prosecutor, representing respondent No.1-State.