BABBURI VENGAL RAO Vs. STATE

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.30 of 2022 of Muppalla Police Station, Guntur District.

(3.) A case under Ss. 504, 505(2), 294(b), 153(A) IPC and under Sec. 67 of the Information Technology Act, 2000, was registered against him in the above crime.