S.RAJKUMAR Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) The Criminal Petition, under Sec. 438 of the Code of Criminal Procedure, 1973, is filed seeking anticipatory bail by the petitioners, who are A.1 to A.20 in crime No.288 of 2022 of Kuppam Urban police station, Chittoor district.

(2.) Heard the learned counsel for the petitioners and the learned Special Assistant Public Prosecutor for Respondent-State.

(3.) Learned counsel for the petitioners submit that the offences alleged are punishable with imprisonment of less than seven years and hence police be directed to follow the procedure contemplated under Sec. 41A CrPC.