VEERALA SUBRAMANYAM Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This petition is filed under Section 438 of the Code of Criminal Procedure, 1973 (for short "Cr.P.C.), to enlarge the petitioner on bail in the event of his arrest.

(2.) The petitioner is A-1 in Crime No.283 of 2020 of Sullurpet Police Station, SPSR Nellore District.

(3.) The offences registered against him are under Sections 498-A of the Indian Penal Code, 1860 (for short "I.P.C.") and under Sections 3 and 4 of the Dowry Prohibition Act, 1961 (for short "D.P. Act").