D. NARESH CHOWDARY Vs. THE 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 petitioner is arrayed as Accused in FIR No.178 of 2026 on the file of Central Crime police station, CCS-DD, Hyderabad for the offences punishable under Sec. 318(4), 316(5), 111(1) read with Sec. 3(5) of the Bharatiya Nyaya Sanhita, 2023 (for short, "BNS ").

(3.) Heard Mr. M. Pratab Reddy, learned Senior Counsel appearing on behalf of Mr. Shreyas Reddy, learned Counsel for the petitioner, and Mr. Syed Yasar Mamoon, learned Additional Public Prosecutor, appearing for the respondent-State and Mr. T. Pradyumna Kumar Reddy, learned Senior Counsel appearing for respondent No.2.