U. GYANESHWAR 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 petitioners are arrayed as Accused Nos. 1 and 2 in Crime No. 328 of 2026 of Malkajgiri Police Station, Malkajgiri, facing accusations for the offences punishable under Ss. 69, 115(2), 351(2), 352 of the Bharatiya Nyaya Sanhita, 2023 (for short, "BNS ").

(3.) Heard Mr. S. Nagesh Reddy, learned counsel for the petitioners; Mr. Syed Yasar Mamoon, learned Additional Public Prosecutor, representing respondent No.1-State and Mr.C.Hari Preeth, learned counsel for respondent No.2/de facto complainant.