Andhra Pradesh High Court - Amravati
This Criminal Petition Under Section ... vs N.T.R District on 5 September, 2024
THE HON'BLE JUSTICE Dr. V.R.K.KRUPA SAGAR
CRIMINAL PETITION No.5735 of 2024
ORDER:
1. This Criminal Petition under Section 482 of the BNSS is filed seeking to enlarge the petitioners/A1 to A3 on anticipatory bail in Crime No.369 of 2024 of Ibrahimpatnam Police Station of N.T.R District, registered for the offences punishable under Sections 420, 409, 418, 386, 477A, 506, 120B read with 34 IPC and Section 175 of the BNSS.
2. Heard Sri B.Vamsi Krishna, the learned counsel for the petitioners and the learned Assistant Public Prosecutor for respondent/ State.
3. Perused the record.
4. On considering the submissions of learned counsel on both sides and on perusal of the record, the respondent/ State is directed to scrupulously comply with the mandate in Sections 35 and 35(3) of the BNSS Act and all the directions given by the 2 Hon'ble Supreme Court of India in the judgment in Arnesh Kumar V. State of Bihar1 and other related rulings.
5. Accordingly, this Criminal Petition is disposed of.
As a sequel, Miscellaneous petitions, if any pending, in the Criminal Petition, shall stand closed.
________________________ Dr. V.R.K.KRUPA SAGAR, J Date: 05.09.2024 Dvs 1 (2014) 8 SCC 273 3 THE HON'BLE JUSTICE Dr. V.R.K.KRUPA SAGAR CRIMINAL PETITION No.5735 of 2024 Date: 05.09.2024 Dvs