N.NIRUPA LATHA Vs. STATE OF A.P.

JUDGEMENT

(1.) The petitioners/A. 1, A. 2, and A. 4 to A. 9 have filed the Criminal Petition, as per Sec. 438 of the Code of Criminal Procedure, 1973, seeking anticipatory bail concernin concerning g Crime No.122 of 2023 registered at the Mudiveedu Police Station in Annamayya District.

(2.) A case has been registered against the petitioners and others for offences punishable under Ss. 403, 406, 409, 417, 418, 419, 420, 421, 423, 426, 435, 467, 468, 469, 69, 471, 473, 474, 475, 476, 477-A 477 A r/w 34 and 35 of the Indian Penal Code, 1860 ("IPC") and Sec. 156(3) of the Cr.P.C. and Sec. 424 IPC.

(3.) The Court has heard the arguments presented by the learned counsel on behalf of the Petitioners/accused and the learned Assistant Public Prosecutor representing 1st Respondent/State. Additionally, Respondents 2 to 6 have been included as party respondents by the order dtd. 28/12/2023 in I.A. No.1 of 2023.