BHASKARA CROP CARE 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 one of the accused in Crime No.407 of 2020 of Nandikotkur Police Station, Kurnool District.

(3.) The offences registered against him are under Section 420 of IPC and Section 29(3) of the Insecticides Act, 1968.