KOLANUKONDA RAMESH Vs. STATE STATION HOUSE OFFICER

JUDGEMENT

(1.) This petition is filed under Section 439 of the Code of Criminal Procedure, 1973 (for short 'Cr.P.C.') to enlarge the petitioner on bail.

(2.) The petitioner is A1 in Crime No.254 of 2020 of Tadepalli Police Station, Guntur District.

(3.) The alleged offences against the petitioner are under Sections 326, 306 read with 34 IPC.