SAGIRAJU SRIKANTH VARMA 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.99 of 2018 of Women Police Station, Visakhapatnam City.

(3.) The offences registered against him are under Sections 498-A, 313, 307 IPC and under Section 3 of the Dowry Prohibition Act, 1961 (for short "D.P. Act").