SANGAM JAIPAL Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This petition is filed under Section 438 of the Code of Criminal Procedure, 1973, to enlarge the petitioners on bail in the event of their arrest.

(2.) The petitioners are A-1 to A-10 in Crime No.253 of 2020 of Proddatur Rural Police Station, YSR Kadapa District.

(3.) The offences registered against them are under Sections 147, 148, 324, 509 r/w 149 IPC.