SUNEETHA NARREDDY Vs. Y S AVINASH REDDY

JUDGEMENT

(1.) Leave granted.

(2.) The appeal arises from an order dtd. 18/4/2023 of a single Judge of the High Court for the State of Telangana in Criminal Petition No 3798 of 2023. The High Court was moved with an application for the grant of Anticipatory bail to the first respondent under Sec. 438 of the Code of Criminal Procedure 1973("CrPC") in connection with RC-04(S)/2020/SC-III/ND.

(3.) The deceased, YS Vivekananda Reddy, was found to have been murdered at his house at Pulivendula, Kadapa District of Andhra Pradesh on the night intervening 14/15/3/2019. The deceased was the brother of Shri YS Rajasekhara Reddy, former Chief Minister of the undivided State of Andhra Pradesh.