(1.) This Criminal Petition, under Ss. 437 and 439 of Cr.P.C., is filed by the petitioner/A.2 to grant regular bail in connection with Crime No.417 of 2024 of Patamata Police Station, Vijayawada, Krishna District registered for the offences punishable under Ss. 370A(2) and 370(3) I.P.C. and Ss. 3, 4, 5 and 7 of the Immoral Traffic (Prevention) Act.
(2.) Heard Sri J.V.N.Maneendra, the learned counsel for the petitioner and the learned Assistant Public Prosecutor for respondent/State.
(3.) Perused the record.