PALAKURI DEEPAK 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 Accused No. 6 in Crime No. 338 of 2026 of Amberpet Police Station, Hyderabad City, facing accusations for the offences punishable under Ss. 308(5), 204, 318(4) read with Sec. 3 (5) of the Bharatiya Nyaya Sanhita, 2023 (for short, "BNS ").

(3.) Heard Mr. Kavali Vishnu Kanth, learned counsel, representing Mr.S.Mahesh, learned counsel for the petitioner and Mr. Surepalli Prashanth, learned Assistant Public Prosecutor, appearing for the respondent-State.