REDDY ANAND KUMAR Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This petition is filed under Sec. 438 of the Code of Criminal Procedure, 1973 (for short 'Cr.P.C. ') seeking pre-arrest bail to the petitioners/A1 to A4 in the event of their arrest in connection with Crime No.22 of 2022 of Women Police Station, Krishna District, registered for the offences punishable under Ss. 498-A, 307, 342, 384, 506, 323, 417 r/w 34 I.P.C and Ss. 3 and 4 of the Dowry Prohibition Act.