YASWANTH SINGH YADAV 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 and A.2 seeking anticipatory bail in connection with Crime No.101 of 2024 of Bandlamotu Police Station, Palnadu District, registered for the offences punishable under Ss. 420, 467 and 323 read with 34 I.P.C.

(2.) Heard Sri T.Ramakoteswararao, the learned counsel for petitioners and the learned Assistant Public Prosecutor for respondent-State.

(3.) Perused the record.