NUNNA NAVEENKUMAR 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-4 in Crime No.456 of 2020 of Chintalapudi Police Station, West Godavari District.

(3.) The offences registered against him are under Section 34 IPC and under Section 34(A) of the A.P.Excise Act.