KAJULURI SIDDHARDHA SUBBAREDDY Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This Criminal Petition, under Sec. 438 of the Code of Criminal Procedure, 1973 [for short, 'Cr.P.C'], is filed by the petitioners/A-1 and A-2 seeking to grant pre-arrest bail in Crime No.129 of 2022 of Gollapalem Police Station, Kakinada District, registered for the offences punishable under Ss. 341, 353, 506 r/w 34 IPC.