Andhra Pradesh High Court - Amravati
Veerareddy Vanipenta @ Veerareddy vs The State Of Andhra Pradesh on 16 February, 2026
APHC010039442025
IN THE HIGH COURT OF ANDHRA PRADESH
AT AMARAVATI [3396]
(Special Original Jurisdiction)
MONDAY, THE SIXTEENTH DAY OF FEBRUARY
TWO THOUSAND AND TWENTY SIX
PRESENT
THE HONOURABLE DR JUSTICE VENKATA JYOTHIRMAI PRATAPA
CRIMINAL PETITION NO: 828/2025
Between:
1. VEERAREDDY VANIPENTA @ VEERAREDDY, S/O.GANGIREDDY,
R/O. D.NO.1-92, KUNKALAGUNTA, GUNTUR DISTRICT.
...PETITIONER/ACCUSED
AND
1. THE STATE OF ANDHRA PRADESH, rep., by its Public Prosecutor,
High Court of Judicature at Amaravathi., Rep by Pulivendula Urban
Police Station, Kadapa District.
...RESPONDENT/COMPLAINANT
Petition under Section 437/438/439/482 of Cr.P.C and 528 of BNSS
praying that in the circumstances stated in the Memorandum of Grounds of
Criminal Petition, the High Court pleased to enlarge the petitioners on
Anticipatory Bail in Crime No.409/2024 on the file of the Pulivendula U/G P.S.,
YSR District, in the event of his arrest and pass
IA NO: 1 OF 2025
Petition under Section 482 of Cr.P.C and 528 of BNSS praying that in the
circumstances stated in the Memorandum of Grounds of Criminal Petition, the
High Court may be pleased to grant interim bail in anticipation of arrest, to the
petitioner, pending disposal of the above bail application in the above criminal
petition and pass
Counsel for the Petitioner/accused:
1. Sudharsana Reddy J
2
Counsel for the Respondent/complainant:
1. PUBLIC PROSECUTOR
3
THE HONOURABLE DR JUSTICE VENKATA JYOTHIRMAI PRATAPA
CRIMINAL PETITION NO: 828/2025
ORDER:-
The Criminal Petition has been filed under Section 482 of the Bharatiya Nagarik Suraksha Sanhita, 2023 (for brevity 'the BNSS') by the Petitioner/Accused No.8, for granting of pre-arrest bail in connection with in Crime No.409/2024 on the file of the Pulivendula U/G P.S., YSR District, for offence punishable under Sections 386 of IPC, Sections 111, 196, 351(3), 353(1)(c), 112(2)(b), 249(b), 111(5), 61(2), 62, 79 r/w 3(5) of the Bharatiya Nyaya Sanhita, 2023 (for brevity 'the BNS'), Sections 3(1)(r)(s) and 3(2)(v)(va) of SC's & ST's (POA) Amendment Act, 2015 and Section 67 of IT Act.
2. Heard Sri Sudharsana Reddy J, learned counsel for the Petitioner and Sri K.Sandeep, learned Assistant Public Prosecutor on behalf of the State. Perused the record.
3. Learned Assistant Public Prosecutor, on instructions, would submit that the offences registered against the Petitioner are punishable with less than seven years period of imprisonment and necessary direction may be given to the concerned Station House Officer vide guidelines of the Hon'ble Apex Court in Arnesh Kumar v. State of Bihar1.
1 (2014) 8 SCC 273 4
4. Learned Counsel for the Petitioner would submit that recording the same, the petition may be disposed of.
5. Considering the submissions, this Criminal petition is disposed of, with the following;
a. Investigating Officer is at liberty to complete the investigation, in accordance with law.
b. In the event of any coercive action sought to be taken against the Petitioner, concerned police authorities are directed to scrupulously follow the procedure prescribed under Section 35 (3) of BNSS., [Section 41-A Cr.P.C] and the guidelines laid down by the Hon'ble Supreme Court in Arnesh Kumar's case (supra).
___________________________________ DR.VENKATA JYOTHIRMAI PRATAPA, J Date: 16.02.2026.
UPS 5 47 THE HONOURABLE DR JUSTICE VENKATA JYOTHIRMAI PRATAPA CRIMINAL PETITION NO: 828/2025 16.02.2026 UPS