ASHOK KUMAR DEG Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) Accused No.7 in Sessions case No.39 of 2020 on the file of the Court of the Metropolitan Sessions Judge-cum-Special Judge for Trail of NIA Act cases at Vijayawada is the appellant in the present Criminal Appeal, preferred under Sec. 374(2) of the Code of Criminal Procedure.

(2.) This appeal is directed against the order dtd. 10/6/2022 passed by the said Court, dismissing the Crl.M.P.649 of 2022, filed by the appellant under Ss. 437 and 439 of Code of Criminal Procedure, praying to enlarge him on bail.

(3.) Heard Sri Pankaj Singh, learned counsel representing Sri Ankalla Prudhvi Raj, learned counsel for the appellant and Sri N.Harinath, learned Deputy Solicitor General for Union of India for the respondents, apart from perusing the material available on record.