FAYAZ BASHA Vs. STATE OF ANDHRA PRADESH

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 A-2 to A-4 in Crime No.50 of 2020 of Devanakonda Police Station, Kurnool District.

(3.) The offences registered against them in the above crime are under Sections 188, 409 and 420 r/w 34 of the Indian Penal Code, 1860.