LAWS(APH)-2023-7-13

NANEPOGU KAMARAJU Vs. STATE OF ANDHRA PRADESH

Decided On July 11, 2023
Nanepogu Kamaraju Appellant
V/S
STATE OF ANDHRA PRADESH Respondents

JUDGEMENT

(1.) This Criminal Petition, under Ss. 437 and 439 of Cr.P.C., has been filed by the petitioner/Accused Officer No.2, seeking regular bail, in Crime No.06/RCT-KUR/2023 of A.C.B., Kurnool Range, Kurnool.

(2.) The above crime has been registered against the petitioner herein and another for the offence punishable under Ss. .7 and 12 of the Prevention of Corruption Act, 1988.

(3.) Heard. Perused the record.