ARIGELA VENKATA RAMARAO Vs. STATE OF A.P.

JUDGEMENT

(1.) These Criminal Petitions are filed under Ss. 438 of the Code of Criminal Procedure, 1973 (for short "Cr.P.C."), by the petitioner/accused seeking pre-arrest bail in the following crimes.

(2.) Crime No.138 of 2022 of Amalapuram Town Police Station is registered for the offences punishable under Ss. 307, 143, 144, 147, 148, 151, 152, 332, 336, 427, 188, 353, read with 149 of the Indian Penal Code, Ss. 3 and 4 of the Prevention of Damage to the Public Property Act and Sec. 32 of the Police Act and the petitioner herein was arrayed as A-45.

(3.) Crime No.140 of 2022 of Amalapuram Town Police Station, East Godavari District is registered for the offences punishable under Ss. 341, 143, 144, 147, 148, 151, 336, 435,188 read with 149 of the Indian Penal Code, Ss. 3 and 4 of the Prevention of Damage to the Public Property Act and Sec. 32 of the Police Act and the petitioner herein was arrayed A-45.