P.M. MITHUN 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 petitioners on bail in the event of their arrest.

(2.) The petitioners are A-1 to A-3 in Crime No.76 of 2022 of Hindupur I Town Police Station, Anantapur District.

(3.) A case under Sec. 498-A read with Sec. 34 of the Indian Penal Code, 1860 (for short "I.P.C') and Ss. 3 and 4 of Dowry Prohibition Act, 1961 (for short "DP Act') was registered against the petitioners in the above crime.