IKAM GOVINDARAO Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

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

(2.) The petitioner is A-1 in Crime No.95 of 2020 of Paderu Police Station, Visakhapatnam District.

(3.) The offences registered against him are under Sections 498-A r/w 34 of the Indian Penal Code, 1860 and under Sections 3 and 4 of the Dowry Prohibition Act, 1961.