AMIR MOHAMMED HAQ Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Petition is filed under Sec. 482 of Bharatiya Nagarik Suraksha Sanhita, 2023 (for short, "BNSS "), seeking the relief of pre-arrest bail.

(2.) The petitioner is arrayed as Accused in connection with summons issued under Sec. 13 of the Health Security & National Security Cess Act, 2025 (for short "HSNS Act ").

(3.) Heard Ms. Barkha Bhalla, learned Counsel for the petitioner and Mr. D.S. Raghavender Rao, learned senior standing Counsel for CBIC representing the respondent.