MATAPARTHI CHANDRA SEKHAR Vs. STATE OF ANDHRA PRADESH

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. 126, 127 of 2022 of Amalapuram Tq Police Station, Crime Nos. 141, 139 and 140 of 2022 of Amalapuram Town Police Station, East Godavari District. The petitioner is arrayed as accused in the above crimes.

(2.) Crime No. 126 of 2022 is registered for the offences punishable under Ss. 143, 144, 147, 148, 151, 155, 452, 436, 353, 332, 427, 188, 307 r/w 149 of the Indian Penal Code, Ss. 3 and 4 of PDPPA Sec 3(2)(v), 3(2)(va) of SC and ST (POA) Amendment Act, 2015.

(3.) Crime No. 127 of 2022 is registered for the offences punishable under Ss. 143, 144, 147, 148, 452, 151, 436, 307 read with 149 of IPC, Ss. 3(2)(v), 3(2)(va) of SC and ST (POA) Amendment Act, 2015 and Sec. 32 of Police Act.