PETA CHANDRA SEKHAR Vs. STATE OF A. P.

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 A-3 in Crime No.22 of 2022 of Proddatur Rural Police Station.

(3.) A case under Ss. 120-B, 109, 212 and 302 r/w.34 of IPC was registered against him and A1 and A2 in the above crime.