Supreme Court - Daily Orders
Muppidi Avinash Reddy vs The State Of Andhra Pradesh on 24 February, 2026
ITEM NO.51 COURT NO.1 SECTION II
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (Crl.) No(s). 3332/2026
[Arising out of impugned judgment and order dated 29-01-2026 in
CRLP No. 10012/2025 passed by the High Court of Andhra Pradesh at
Amravati]
MUPPIDI AVINASH REDDY Petitioner(s)
VERSUS
THE STATE OF ANDHRA PRADESH Respondent(s)
(IA No. 58910/2026 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT)
Date : 24-02-2026 This matter was called on for hearing today.
CORAM : HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE JOYMALYA BAGCHI
For Petitioner(s) : Mr. Siddharth Dave, Sr. Adv.
Mr. Nikhil Goel, Sr. Adv.
Mr. Snehasish Mukherjee, AOR
Mr. Polanki Gowtham, Adv.
Ms. Tanisha Kaushal, Adv.
For Respondent(s) : Mr. Guntur Pramod Kumar, AOR
Mr. Vishwajeet Singh, Adv.
Mr. Karan Bhalla, Adv.
UPON hearing the counsel the Court made the following
O R D E R
1. No case to grant interim protection against arrest is made out. The said prayer is, accordingly, dismissed.
2. However, if the petitioner returns to India and surrenders before the Investigating Authority, his prayer for regular bail (including interim bail) shall be considered in accordance with law.
3. Signature Not Verified List on 12.03.2026.
Digitally signed by NITIN TALREJA Date: 2026.02.25 12:19:18 IST Reason: (NITIN TALREJA) (PREETHI T.C.)
ASTT. REGISTRAR-cum-PS ASSISTANT REGISTRAR