G HEMALATHA Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This petition is filed under Section 438 of the Code of Criminal Procedure, 1973 (for short 'Cr.P.C.') to enlarge the petitioner on bail in the event of her arrest.

(2.) The petitioner is A-1 in Crime No. 15 of 2020 of Nagalapuram Police Station, Chittoor District.

(3.) The alleged offences against the petitioner are under Section 403, 406, 420 r/w 34 of the Indian Penal Code, 1860 (for short "I.P.C.").