PARVATANENI VIJAYA KUMAR Vs. STATE OF A.P.

JUDGEMENT

(1.) The petitioners/A. 1 to A. 4 have filed the Criminal Petition, as per Sec. 438 of the Code of Criminal Procedure, 1973 (for short, 'the Cr.P.C.') seeking anticipatory bail concerning Crime No.219 of 2023 registered at the Rajahmundry II Town Police Station of East Godavari District.

(2.) A case has been registered against the petitioners for the offences punishable under Ss. 417, 420, 465, 467, 471, and 120-B, read with 34 the Indian Penal Code, 1860 ("I.P.C.").

(3.) Heard the arguments presented by the learned counsel on behalf of the petitioners/A.1 to A.4, as well as the learned Assistant Public Prosecutor representing respondent No.1/State and the learned counsel on behalf of respondent No.2/defacto complainant. Additionally, respondent No.2/defacto complainant has been included as party respondent by the order dtd. 14/12/2023 in I.A. No.02 of 2023.