YANNA LAKSHMI DEVI Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) The Criminal Petition filed under Sec. 438 of the Code of Criminal Procedure, 1973 on behalf of the petitioner/A2 herein to grant anticipatory bail in connection with Crime No.49 of 2022 of CID Police Station, Mangalagiri, Guntur District.

(2.) A case has been registered against the petitioner herein and others for the offence punishable under Ss. 403, 420, 409, 120(B) of the Indian Penal Code (for short 'the IPC').

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