RANGAM RAMANJANEYULU 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.215 of 2020 of Kavali I Town Police Station, SPSR Nellore District.

(3.) The offences registered against him are under Sections 420, 495 r/w 34 of the Indian Penal Code, 1860 (for short "I.P.C.").