KOPPOJU YASHWANTH 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 the accused No.1 in FIR No.894 of 2024 on the file of Borabanda Police Station, Hyderabad, registered for the offences punishable under Ss. 376, 417, 420, 109 of Indian Penal Code.

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