PAPPU CHANDRA SEKHAR Vs. STATE OF A.P.

JUDGEMENT

(1.) This Criminal Petition, under Sec. 438 of Cr.P.C. (New Sec. 482 of Bharatiya Nagarik Suraksha Sanhita, 2023), is filed by the petitioner/accused seeking anticipatory bail in connection with Crime No.416 of 2023 of I Town Police Station, Ongole, Prakasam District, registered for the offences punishable under Ss. 464, 467, 468 and 471 read with 34 I.P.C.

(2.) Heard Sri N.Ravi Prasad, the learned counsel for petitioner and the learned Assistant Public Prosecutor for respondent No.1- State and Sri Anup Koushik Karavadi, the learned counsel for respondent No.2.

(3.) Perused the record.