RAGHAPURAM SANDHYA RANI 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 arrayed as sole accused in FIR No.82 of 2026 on the file of Mominpet Police Station, Vikarabad District, registered for the offence punishable under Sec. 318(4), 316(2), 308(7) of Bharatiya Nyaya Sanhitha, 2023 (for short, "BNS "), Sec. 66D of Information Technology Act.

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