KOMMINENI RAVISANKAR 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-9 in Crime No.574 of 2020 of Nandigama Police Station, Krishna District.

(3.) The offences registered against him are under Sections 302 and 201 r/w 34 of the Indian Penal Code, 1860 (for short "I.P.C.").