KORLAPATI GOPI KRISHNA Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) The Criminal Petition, under Sec. 438 of the Code of Criminal Procedure, 1973, is filed on behalf of the petitioners/A2 to A4 herein to grant anticipatory bail in connection with Crime No.127 of 2024 of Nallapadu Police Station, Guntur District.

(2.) A case has been registered against the petitioners herein and others for the offence punishable under Sec. 363, 364-A, 232 and 342 read with 34 of the Indian Penal Code (for short 'the IPC') and Ss. 3(1)(r)(s) and 3(2)(va) of SCs and STs (POA) Amendment Act, 2015.

(3.) The case of the prosecution is as follows: