GURUNADHAM NAGARAJU Vs. STATE OF ANDHRA PRADESH

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 and 2 for granting of pre-arrest bail in connection with Crime No.62 of 2026 on the file of Podili Police Station, Markapuram District, registered for the alleged offences punishable under Ss. 118(1) and 79 read with 3(5) of the Bharatiya Nyaya Sanhita, 2023 (for brevity 'the BNS ').

(2.) Heard the learned Counsel for the Petitioners and the learned Assistant Public Prosecutor. Perused the record.

(3.) As seen from the record, as of now the alleged offences levelled against the Petitioners/Accused Nos.1 and 2 are punishable with imprisonment for less than seven (07) years. Accused No.1 in this case had lodged a complaint against the de-facto complainant and others with the Station House Officer, Podili Police Station which was registered in Crime No.61 of 2026. Thus, there is a case and counter case.