SANDU SRIKANTH Vs. STATE OF ANDHRA PRADESH

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 petitioners/A.1 to A.3 seeking anticipatory bail in connection with Crime No.594 of 2024 of Penamaluru Police Station, Krishna District, registered for the offences punishable under Ss. 498-A and 306 read with 34 I.P.C.

(2.) Heard Smt. M.Radha, the learned counsel for petitioners and the learned Assistant Public Prosecutor for respondent-State.

(3.) Perused the record.