MALAVATH SURENDER Vs. STATE OF TELANGANA

JUDGEMENT

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

(2.) The petitioner is sole Accused in FIR No. 133 of 2026 of Market Police Station, Malkajgiri, facing accusations for the offence punishable under Sec. 69 of the Bharatiya Nyaya Sanhita, 2023 (for short, "BNS ").

(3.) Heard Mr. Kondadi Ajay Kumar, learned counsel for the petitioner and Mr. Syed Yasar Mamoon, learned Additional Public Prosecutor, representing the respondent-State.