TIRUMANUYAM SRINIVASULU REDDY Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) Heard learned Counsel appearing for the Appellant/Accused No.1 and Additional Public Prosecutor for the State.

(2.) Accused No.1 filed the present application, seeking bail pending disposal of the Criminal Appeal No.474 of 2018.

(3.) The admitted facts, of the case of the Prosecution, are as under: