YADAVALLI POORNA ANJANEYULU Vs. STATE OF A.P.

JUDGEMENT

(1.) This petition is filed under Section 438 of the Code of Criminal Procedure, 1973, to enlarge the petitioners on bail in the event of their arrest.

(2.) The petitioners are accused Nos.1 and 2 in Crime No.231 of 2020 of Mummidivaram Police Station, East Godavari District.

(3.) The offences registered against them are under Sections 406, 420 and 506 r/w.34 of IPC.