NITYANANDA KEBALOGOP Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This Criminal Petition is filed under Sec. 439(1)(b) and 440 of the Code of Criminal Procedure, 1973 seeking relaxation of the conditions.

(2.) The petitioners are A-1 and A-2 in Crime No.35 of 2022 of Gopalapuram Police Station of West Godavari District.

(3.) Learned IX Additional Sessions Judge, West Godavari at Kovvur by order dtd. 7/6/2022 granted bail to the petitioners herein by imposing the following conditions.