KORRAPOLU JOY JAMINA Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This Criminal Petition under Sec. 480 and 483 of the BNSS, is filed seeking to enlarge the petitioner herein/A1 on bail in Crime No.359 of 2024 of Airport Police Station, registered for the offences punishable under Ss. 120-B, 420, 386, 307, 347, 328, 352 and 506 read with 34 IPC and Sec. 67 of the IT Act 2000-2008.

(2.) Heard Sri Ajay Krishna, learned counsel for the petitioner and Sri Sandeep, learned Assistant Public Prosecutor for the RespondentState.

(3.) Perused the record.