A.DILIP Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This Criminal Petition under Ss. 437 and 439 of Cr.P.C., has been filed by the petitioners/A.1 to A.3, seeking regular bail in Crime No.37 of 2024 of Renigunta (U) Police station, Tirupathi District.

(2.) The above said crime was registered against the petitioners/A.1 to A.3 herein and others for the offence punishable under Sec. 341, 323, 506 read with 34 of Indian Penal Code (for short 'IPC').

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