GOLLA SATYANARAYANA Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) The maintainability of the petition under Sec. 438 CrPC in respect of offences under Ss. 324 & 506 IPC fell for consideration.

(2.) This Criminal Petition is filed under Sec. 438 of the CrPC by the petitioner seeking anticipatory bail in Crime No.229 of 2022 of Kalla Police Station, West Godavari District, which is registered for the offences punishable under Ss. 341, 323, 324 and 506 IPC.

(3.) Heard Sri K.L.N.Swamy, learned counsel for the petitioner and the learned Assistant Public Prosecutor appearing for the respondent-State.