LAWS(APH)-2020-10-129

ANKE CHAITANYA Vs. STATE OF ANDHRA PRADESH

Decided On October 05, 2020
Anke Chaitanya Appellant
V/S
STATE OF ANDHRA PRADESH Respondents

JUDGEMENT

(1.) This petition is filed under Section 438 of Cr.P.C to enlarge the petitioner on bail in the event of his arrest.

(2.) The petitioner is the accused in Crime No.439/2020 of Anantapur IV Town Police Station, Anantapur District.

(3.) The offences registered against him are under Sections 420 and 506 of IPC.