SADHINENI SRINIVASA RAO 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.210 of 2020 of Eluru Rural Police Station, West Godavari District.

(3.) The offences registered against him are under Sections 420, 264, 265 r/w 34 IPC, Section 66-D of the Information Technology Act and under Sections 25, 30 of the Legal Metrology Act, 2009.