MUKUL CHANDRA AGARWAL Vs. STATE OF A. P.

JUDGEMENT

(1.) The crime number and the issue involved in all the three criminal petitions are one and the same and hence all the three criminal petitions are being disposed of with a common order.

(2.) This petition is filed under Sec. 437 and 439 of Code of Criminal Procedure, 1973 (for short "Cr.P.C") seeking regular bail to the petitioner/A10 in connection with Crime No.29/2021 on the file of Crime Investigation Department (CID), Economic Offence Wing-II, CID, Andhra Pradesh, at Mangalagiri, Guntur District, wherein the petitioner is alleged to have committed the offences punishable under Ss. 120-B, 166, 167, 418, 420, 465, 468, 471, 409, 201, 109 r/w 34 and 37 IPC and Sec. 13(2) r/w 13(1)(c) of Prevention of Corruption Act, 1988.

(3.) Heard Sri V.Venkata Ramana, learned Senior Counsel appearing on behalf of Sri V.Venkata Nagaraju, learned counsel for the petitioner/A10.