P. SANDEEP Vs. INSPECTOR OF POLICE

JUDGEMENT

(1.) Accused nos.1 to 4 in Crime No.121/2024 registered by WPS-IT Corridor (Cyberabad) Police Station, Cyberabad District of Telangana State, for the offences punishable under Ss. 85, 351, 352 read with 3(5) of Bharatiya Nyaya Sanhita, 2023 and Ss. 3 and 4 of the Dowry Prohibition Act, 1961, are before this Court under Sec. 482 of Bharatiya Nagarika Nyaya Sanhita, 2023, seeing transit anticipatory bail.

(2.) Heard the learned Counsel for the petitioners and the learned HCGP for the respondent.

(3.) FIR in Crime No.121/2024 has been registered against the petitioners herein on the basis of the first information received from Smt. Kiranmai Brundavanam who is the wife of petitioner no.1. Petitioners apprehend that they are likely to be arrested by WPS-IT Corridor (Cyberabad) Police Station, or any other police, on their way to Cyberabad, to make necessary application before the jurisdictional Sessions Court seeking anticipatory bail. It is under these circumstances they are before this Court with a prayer to grant them transit anticipatory bail and give interim protection to them till they make necessary application before the jurisdictional Sessions Court seeking anticipatory bail in Crime No.121/2024.