ARASANI BALAPPA Vs. STATE OF A.P.

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 accused No.4 in Crime No.5 of 2020 of Proddatur II Town Police Station, YSR Kadapa District.

(3.) The offences registered against him are under Sections 457 and 380 of IPC.