SYED MOHISIN AHMAD Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This Criminal Petition, under Sec. 438 of Cr.P.C., has been filed by the Petitioner/A.8, seeking Anticipatory Bail, in Crime No.339 of 2022 U/ss.399 of IPC and 27(1) of Arms Act of Chinna Bazar Police Station, SPSR Nellore District.

(2.) Heard Sri Malireddy Gowtham, learned Counsel for the Petitioner/A.8 and Sri V. Farook, learned Assistant Government Pleader appearing on behalf of learned Assistant Public Prosecutor.

(3.) Sri Malireddy Gowtham, learned Counsel for the Petitioner/A.8 would submit that the crime (F.I.R No.339 of 2022) was registered on 8/10/2022. The crime was registered against the eight accused. Seven of the accused have already been arrested and granted bail. The present Petitioner/A.8 is seeking the Anticipatory Bail.