TENUGONDA YELLANNA Vs. STATE

JUDGEMENT

(1.) This Criminal Petition, under Section 439 of the Code of Criminal Procedure, 1973, is filed by the petitioner/accused, for grant of bail in Crime No.06/ACB-ADB/2018 of ACB, Adilabad Range, registered for the offence punishable under Section 7(a)(b) of Prevention of Corruption (Amendment) Act, 2018.

(2.) Heard the learned counsel for the petitioner/accused, the learned Additional Public Prosecutor representing the respondentState and perused the record.

(3.) Learned counsel for the petitioner/accused would contend that the petitioner is not maintaining good health and ultimately, prayed to allow the petition.