MARA MANOHAR Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This criminal petition under Sec. 439 of the Code of Criminal Procedure, 1973 is filed to enlarge the petitioners on bail.

(2.) The petitioners are A-1 to A-3 in Crime No.67 of 2022 of I Town Police Station, Proddatur, Kadapa District.

(3.) A case under Ss. 324, 307, 506 read with Sec. 34 of the Indian Penal Code, 1860 (for short 'I.P.C') was registered against the petitioners in the above crime.