GHANTA PUNNA RAO Vs. STATE OF TELANGANA

JUDGEMENT

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

(2.) This petitioner is arrayed as Accused No.1 in Crime Nos.470, 475, 476 and 471 of 2026 respectively on the file of Patancheru Police Station, Sanga Reddy District registered for the offences punishable under Ss. 420, 465, 471 r/w 120-B of Indian Penal Code,1860 (for short, 'IPC ').

(3.) Heard M/s. Unnam Sravan Kumar, learned Counsel for the petitioner and Mr. Syed Yasar Mamoon, learned Additional Public Prosecutor, representing the respondent-State.