CHINTALAPUDI SRINU Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This Criminal Petition, under Ss. 437 and 439 of Cr.P.C. (New Ss. 480 and 483 of Bharatiya Nagarik Suraksha Sanhita, 2023), is filed by the petitioner/A.4 seeking regular bail in Crime No.94 of 2024 of IV Town Police Station, Visakhapatnam, registered for the offences punishable under Ss. 307 and 120B read with 34 I.P.C.; and Sec. 27 of Arms Act; and Ss. 20(b)(ii)(C) and 25 read with 8(c) of the Narcotic Drugs and Psychotropic Substances Act, 1985 (for short 'the NDPS Act').

(2.) Heard Sri A.Srinivasa Rao, the learned counsel for petitioner and the learned Assistant Public Prosecutor for respondent-State.

(3.) Perused the record.