Andhra Pradesh High Court - Amravati
K.Dinakar vs State Of Ap on 23 October, 2019
Author: J.K. Maheshwari
Bench: J K Maheshwari
THE CHIEF JUSTICE J.K. MAHESHWARI
CRIMINAL PETITION No.5245 of 2019
ORDER:
Sri T.Rama Koteswara Rao, counsel for the petitioner. Learned Additional Public Prosecutor for the respondent. This application is filed under Section 438 of Cr.P.C seeking anticipatory bail, in connection with Crime No.170 of 2019 of Police Station, Chilakaluripeta Town, Guntur District, registering the offences punishable under Sections 341, 326, 324 read with 34 of IPC.
After hearing the learned counsel for the petitioner and also considering the facts of the case, no case for granting anticipatory bail has been made out.
Accordingly, this criminal petition is dismissed.
J.K. MAHESHWARI, CJ October 23, 2019 pvd 2 THE CHIEF JUSTICE J.K. MAHESHWARI CRIMINAL PETITION No.5245 of 2019 October 23, 2019 pvd