PANDULA MOUNIKA 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 Accused No.1 in Crime No. 59 of 2026 registered by Dharur Police Station, Vikarabad District, for the offence punishable under Sec. 108 read with Sec. 3(5) of the Bharatiya Nyaya Sanhita, 2023 (for short, "BNS ").

(3.) Heard Mr.Raja Gopallavan Tayi, learned counsel for the petitioner and Mr.Syed Yasar Mamoon, learned Additional Public Prosecutor, appearing for respondent-State.