PATI SRINIVAS RAO Vs. STATE

JUDGEMENT

(1.) These Criminal Petitions are filed under Sec. 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 in connection with crime Nos.141,, 138,, 140 and 139 of 2022 of Amalapuram Town Police Station, East Godavari District.

(2.) The petitioner is arrayed as A29, A33, A33 and A29respectively in the above crimes.

(3.) Crime No.141 of 2022 is registered for the offences punishable under Ss. 307, 143, 144, 147,, 148, 452, 436, 435, 188, 120(B), 353, 201 and 109 read with 149 of the Indian Penal Code, 1860 (for, short 'IPC') and Sec. 32 of Police, Act.