POKALA LAKSHMI Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This criminal petition is filed under Sec. 439(2) Crimial P.C., 1973 to cancel the anticipatory bail granted on 31.01.2018 in Crl.P. No. 660 of 2018 on the ground that the petitioner disobeyed the conditions imposed by the Court more particularly condition No. 2 in terms of Sec. 438(2) Crimial P.C., 1973

(2.) The specific case of the petitioner is that subsequent to grant of bail a panchayat was held and in the said panchayat, the accused allegedly squeezed her neck with an intention to kill her and due to intervention of elders and relatives, she was rescued. Thereupon, she lodged a report with the police on the same day. On the strength of the report, the police registered a case in Crime No. 33 of 2018 at Wyra Police Station, for the offences punishable under Sec. 294(b), 323 and 506 IPC.

(3.) In view of the subsequent events, the petitioner sought for cancellation of bail granted by this Court in Crl.P. No. 660 of 2018 on 31.01.2018.