STATE OF ANDHRA PRADESH Vs. SURENDER KUMAR JOSHI

JUDGEMENT

(1.) The State of Andhra Pradesh represented by its Public Prosecutor filed this application seeking cancellation of the anticipatory bail granted to the respondents by this Court by order dated 18.08.2013 in Criminal Petition No.8230 of 2013.

(2.) The brief facts of the case are as follows:-

(3.) The respondents filed a Criminal Petition in Crl.P.No.2036 of 2012 to quash the above referred Crime No.16 of 2012 and this Court, by order dated 23.02.2012 in Crl.M.P.No.2169 of 2012, granted stay of all further proceedings in the above referred crime.