KURAKULA SATHWICK Vs. THE 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 Accused No.2 in Crime No. 110 of 2026 of Marredpally Police Station, Malkajgiri Police Commissionerate, registered for the offence punishable under Sec. 109 read with Sec. 3(5) of the Bharatiya Nyaya Sanhita, 2023 (for short, "BNS ").

(3.) Heard M/s. Madhuri Bhadriraju, learned counsel for the petitioner and Mr. Syed Yasar Mamoon, learned Additional Public Prosecutor, representing the respondent-State.