PULI VAMSI KRISHNA Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

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

(2.) The petitioner is A-1 in Crime No. 413 of 2019 of Machavaram Police Station, Krishna District.

(3.) The alleged offences against the petitioner are under Sections 376 (2)(n), 354(C), 452, 384, 365, 323, 506 r/w 34 of Indian Penal Code, 1860, under Section 67(A) of the Information Technology Act, 2000 and under Section 6 of the Protection of Children from Sexual Offences ACT, 2012.