GARIKAMUKKA REETA Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This Criminal Petition is filed by the petitioner-accused No. 4 seeking anticipatory bail in Crime No. 150 of 2009 of Bantumilli P.S., Pedana Police Station, Krishna District Registered for an offence under Section 498-A IPC.

(2.) Having regard to the facts and circumstances of the case, 1 am inclined to order as follows:

(3.) Having regard toIn the event of the arrest of the petitioner A-4 in Crime No. 150 of 2009 of P.S., Bantumilli, Krishna District, she shall he enlarged on bail on her executing a person bond for a sum of Rs. 5,000/- (Rupees Five Thousand Only) with two sureties for a like sum each to the satisfaction of the said Officer.