MARTHALA NARASIMHA REDDY 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. 130 of 2020 of Proddatur III Town Police Station, YSR Kadapa District.

(3.) The alleged offences against the petitioner are under Sections 408, 420, 464, 468, 471 r/w 34 of Indian Penal Code, 1860.