UDAYA BHASKAR RAO ABBURU Vs. STATE

JUDGEMENT

(1.) Heard Sri. D.Prabhakar, learned counsel for the petitioner and learned High Court Government Pleader for the respondent - State and perused the records.

(2.) The present petition is filed under Sec. 438 of Cr.P.C seeking grant of anticipatory bail with the following prayer:

(3.) The brief facts of the case are as under: