TELASARI VARALAKSHMI Vs. STATE OF A.P.

JUDGEMENT

(1.) This Criminal Petition, under Sec. 482 of B.N.S.S. has been filed by the petitioners herein/A2 to A5, seeking anticipatory bail, in Crime No.468 of 2023 of Rajanagarm Police Station, East Godavari District registered for the offences punishable under Ss. 498A, 354, 386 read with 34 I.P.C., Ss. 3 and 4 of D.P.A. and Sec. 67 I.T.A., 2000-2008.

(2.) Heard Sri K.Satyanandam, learned counsel for the petitioners and learned Assistant Public Prosecutor for the respondent/State.

(3.) Perused the record.