MIRIYALA DINESH KUMAR Vs. STATE OF A.P.

JUDGEMENT

(1.) The Criminal Petition has been filed under Sec. 482 of the Bharatiya Nagarik Suraksha Sanhita, 2023 (for brevity „the BNSS") by the petitioners/Accused Nos.1 to 6, for granting of pre-arrest bail in connection with F.I.R. No.57 of 2026, dtd. 5/3/2026 on the file of Pedavegi Police Station, Eluru District, registered for the offences punishable under Ss. 329(3), 331(1), 351(2), 318(4), 336(2), 338, 339, 340(2), 61(2) r/w 3(5) of the Bharatiya Nyaya Sanhita, 2023 (for short "BNS").

(2.) Heard Sri Somisetty Ganesh Babu, learned counsel for the petitioners and Mrs.K.Priyanka Lakshmi, learned Assistant Public Prosecutor representing on behalf of the State.

(3.) The prosecution case, in brief, is that prior to 5/3/2026, the parents of the de facto complainant purchased a house site measuring 233.3 square yards in R.S. No. 85/5, Plot No. 24 at Vanguru Village in 2009, in her name, and she along with her husband constructed a house thereon and have been residing in it; in August 2024, she executed a registered gift deed in favour of her parents considering their old age, and since then they have been residing together in the said house; it is alleged that after his marriage, her son, acting under the influence of his wife and her parents, began harassing the complainant and her husband, and on 25/6/2025, the accused along with their associates forcibly entered the house, attempted to dispossess them and illegally occupy the property, and further produced a forged agreement dtd. 1/2/2025 claiming that the complainant and her husband had agreed to sell the house and certain agricultural lands, and issued a legal notice seeking registration of the property in favour of her son, though the complainant asserts that she never executed any such agreement and that the signatures therein are forged.