SANAPALA VIDYASAGAR VINAY Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This Criminal Petition under Ss. 437 and 439 of Cr.P.C., has been filed by the petitioner/A1, seeking regular bail in Cr.No.187/2023 of Arilova police station, Visakhapatnam District.

(2.) The above crime was registered against the petitioner herein and another for the offences punishable under Ss. 341, 384, 304(ii), 338 IPC and Sec. 185, 134(a), 180, 181 of M.V.Act.

(3.) The case of the prosecution in brief is as follows: