DOMMETI CHAKRADHAR Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This Criminal Petition, under Sec. 439 of the Code of Criminal Procedure, 1973, is filed to enlarge the petitioner on bail.

(2.) Heard learned counsel for the petitioner and learned Additional Public Prosecutor for the respondent-State.

(3.) The petitioner is A-1 in Sessions Case No.359 of 2017 on the file of the learned IV Additional District and Sessions Judge - cum - Special Judge for Trial of Offences against Women, Anantapur. This is a case arising out of Crime No.78 of 2013 on the file of Mahila Police Station, Anantapur, Anantapur District.