AKULA RAVI TEJ Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) The petitioner, in this petition, assails the order dated 16.09.2020, of the IV Additional Chief Metropolitan Magistrate-cum-Addl.Mahila Magistrate, Vijayawada, whereby she has dismissed the petition filed under Section 167(2) Cr.P.C. seeking bail on account of the default committed by the investigating agency in completing the investigation within the stipulated time.

(2.) The petitioner is accused No.3 in Crime No.453 of 2020'of Patamata Police Station, Krishna District.

(3.) A case under Sections 143, 148, 188, 269, 324, 307, 302 r/w. 149 of IPC was registered in the above crime against the petitioner and the other accused in the said crime.