REPALLI PRASHANTH Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Petition, under Section 438 of the Code of Criminal Procedure, 1973, is filed by petitioners/A2 and A3, seeking to grant anticipatory bail to them in Cr.No.2 of 2020 on the file of Burgampahad Police Station, Bhadradri Kothagudem District, registered for the offences under Section 304-II read with Section 109 IPC.

(2.) Heard learned counsel for the petitioners/A2 and A3, learned Additional Public Prosecutor representing the respondent-State and perused the record.

(3.) The case of the prosecution is that on 01.01.2020 at 1730 hours at R & B Road near Pultheru Vagu of Burgampahad, A1 consumed alcohol by parking his ambulance on road side along with A2 and A3 and started the ambulance in drunken condition in a rash and negligent manner and hit a woman and her daughter, aged 5 years, who were standing on road side along with their scooty, resulting their death on the spot.