KOTHALANKA KUMAR Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This Criminal Petition under Sec. 438 of the Code of Criminal Procedure, 1973, is filed to enlarge the petitioner on bail in the event of his arrest.

(2.) The petitioner is the sole accused in Crime No.76 of 2022 of Kancharapalem Police Station, Visakhapatnam.

(3.) The two judgments of the Apex Court relied on by the learned counsel for the petitioner rendered in the case of Pramod Suryabhan Pawar Vs. State of Maharastra Criminal Appeal No.1165 of 2019, dtd. 21/8/2019 and Dr. Dhruvaram Murlidhar Sonar Vs. State of Maharastra are the judgments relating to quash of proceedings under Sec. 482 Cr.P.C. They are not relating to grant of bail in the given facts and circumstances of the case.