MOHAMMED ABDULLAH Vs. STATE OF TELANGANA

JUDGEMENT

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

(2.) The petitioners are arrayed as Accused Nos.2 and 3 in FIR No.576 of 2025 on the file of Allapur police station for the offences punishable under Sec. 109 r/w Sec. 3(5) of the Bharatiya Nyaya Sanhita, 2023 (for short, "BNS ").

(3.) Heard Mr. H. Sudhakar Rao, learned counsel for the petitioners, and Mr. Syed Yasar Mamoon, learned Additional Public Prosecutor, appearing for the respondent-State.