RAVULA VENKATESWARLU 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 accused No.1 in Crime No.184 of 2020 of Kota Police Station, SPSR Nellore District.

(3.) The alleged offences against him are under Sections 302 r/w.34 of IPC and Section 3(2)(v) of the Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act.