DESAMSETTISIVA MADHU KALYAN Vs. STATE

JUDGEMENT

(1.) This Criminal Petition is filed under Ss. 437 and 439 of Criminal Procedure Code ('Cr.P.C.' in short), seeking regular bail, by the petitioner in connection with crime Nos.138, 139, 140 and 141 of 2022 of Amalapuram Town Police Station, East Godavari District.

(2.) The petitioner is arrayed as one of the accused in all four crimes.

(3.) Crime No.138 of 2022 is registered for the offences punishable under Ss. 307, 120(b) 324, 143, 144, 147, 148, 151, 152, 332, 336, 427, 188, 353, 506 read with 149 IPC and Ss. 3 and 4 of PDPP Act and 32 of Police Act.