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Judgment
Tuhin Kumar Gedela, J
Heard,
Sri B.Maharshi Reddy, learned counsel for the petitioner and learned Assistant Public Prosecutor appearing for the Respondent-State.
This Criminal Petition under Section 482 of B.N.S.S., is filed by the petitioner/accused seeking to grant anticipatory bail in Crime No.69 of 2024 of Prathipadu Police Station, Guntur District, registered for the offence punishable under Section 498-A IPC and under Sections 3 and 4 of Dowry Prohibition Act.
Learned counsel for the petitioner submits that the offence alleged is punishable with imprisonment up to seven years and prays this Court to direct the police to follow the procedure as contemplated under Section 35(3) of the Bharatiya Nagarik Suraksha Sanhita, 2023.
On the other hand, learned Assistant Public Prosecutor did not oppose the same and concurred with the submission made by the learned counsel for the petitioners for the reason that the offence alleged is punishable with imprisonment up to seven years and undertakes to issue notice under Section 35(3) of the BNSS.
Since the offence alleged is punishable with imprisonment up to seven years, this Court directs the police to follow the procedure as contemplated under Section 35(3) of the Bharatiya Nagarik Suraksha Sanhita, 2023, scrupulously, as per the guidelines enunciated in Arnesh Kumar Vs. State of Bihar and another (2014) 8 SCC 273. The petitioners shall comply with the conditions, without any default.
With the above directions, the Criminal Petition is disposed of. Miscellaneous applications pending, if any, shall stand closed.