NANDIGAM SURESH BABU Vs. STATE OF A.P.

JUDGEMENT

(1.) This Criminal Petition, under Ss. 437 and 439 of Cr.P.C. (New Ss. 480 and 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023), is filed by the petitioner/A.78 seeking regular bail in Crime No.390 of 2020 of Thullur Police Station, Guntur District, registered for the offence punishable under Ss. 147, 148, 302, 324, 109 read with 149 I.P.C.

(2.) Sri Ponnavolu Sudhakar Reddy, the learned Senior counsel appearing on behalf of Smt Rolla Madhavi, learned counsel for petitioner and Sri Lakshmi Narayana, the learned Public Prosecutor appearing for the respondent-State have made their antimated arguments.

(3.) Perused the record.