SRIRAM CHANDRASEKHAR CHINTU Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This petition is filed under Section 439 of the Code of Criminal Procedure, 1973, to enlarge the petitioner on bail.

(2.) The petitioner is A-1 in SC.No.110 of 2016 on the file of the IX Additional District and Sessions Judge Court, Chittoor.

(3.) He has been facing prosecution for the offences punishable under Sections 147, 148, 307, 32, 120-B, 109 r/w 149 IPC, Sections 212, 216 and 201 IPC and under Sections 25(1A), 25(1AAA), 25(1B)(a), 25(1B)(c), 27(3) and 30 of the Arms Act, 1959.