PATAN JANBEE Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This Criminal Petition, under Ss. 437 and 439 of Cr.P.C. (New Ss. 480 and 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023), is filed by the petitioners/A.1 and A.5 seeking regular bail in Crime No.154 of 2024 of Narasaraopet Rural Police Station, Palnadu District, registered for the offences punishable under Ss. 307 and 324 read with 34 I.P.C.

(2.) Heard Sri D.Purna Chandra Reddy, the learned counsel for the petitioners and the learned Assistant Public Prosecutor for respondent-State.

(3.) Perused the record.