YENUGANTI RAMARAO Vs. STATE OF A.P.

JUDGEMENT

(1.) This petition is filed under Section 439 of the Code of Criminal Procedure, 1973 (for short "Cr.P.C.") to enlarge the petitioner on bail.

(2.) The petitioner is the sole accused in Crime No.146 of 2020 of Darsi Police station, Prakasam District.

(3.) The offences registered against him are under sections 406, 420 of the Indian Penal Code, 1860 and under section 5 of A.P. Prevention of Depositors of Financial Establishment Act.