GANJI CHIRANJEEVI Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This petition is filed under Section 438 of Code of the Criminal Procedure, 1973 (for short 'Cr.P.C.') to grant pre arrest bail to the petitioner/A-8 in the event of his arrest in connection with Crime No.752 of 2020 of Mangalagiri Town Police Station, Guntur Urban for the offences punishable under Sections 409, 415, 420 r/w 34 of Indian Penal Code, 1860.

(2.) Heard Sri Challa Ajay Kumar, learned counsel for the petitioner/A-8 and the learned Public Prosecutor for the respondentState.

(3.) The Municipal Commissioner, Mangalagiri addressed a letter to the Station House Officer on 16.11.2020 wherein it is stated that the the Government of Andhra Pradesh enclosed copy of the report dated 28.02.2020 of the Director General, GA (V&E) Department and requested the Commissioner and Director of Municipal Administration to take necessary action on the report of the Director General, General Administration (V&E) Department and to report compliance. The Vigilance and Enforcement Department in their recommendations, at point No.3 mentioned as follows: