TUMMALAPPLI NARASIMHA RAO Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This Criminal Petition, under Ss. 437 and 439 of Cr.P.C., is filed by the petitioners/A.3 to A.7 to grant regular bail in connection with Crime No.123 of 2024 of Prakash Nagar Police Station, East Godavari District registered for the offences punishable under Ss. 420, 489B and 489C read with 120B I.P.C.

(2.) Heard Ms. K.Parvathi Devi, the learned counsel for the petitioners and the learned Assistant Public Prosecutor for respondent-State.

(3.) Perused the record.