KAKI VANI PRIYA Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This is an application for anticipatory bail. The petitioner herein is accused No.2 in Crime No.449 of 2020 pending on the file of the Station House Officer, Panjagutta Police Station, Hyderabad. The offences alleged against the petitioner are under Sections 343, 328, 366, 376(2), 323, 504, 506 and 427 read with Section 34 of the Indian Penal Code, 1860 (for short 'IPC') and Section 66(E) of IT Act, 2012.

(2.) The de facto complainant has filed I.A. No.1 of 2020 to implead herself as respondent No.2 in the present criminal petition.

(3.) Since the reasons stated in the affidavit filed in support of the petition show sufficient cause to implead the de facto complainant, who is a necessary party, I.A. No.1 of 2020 is allowed impleading her as respondent No.2 to the criminal petition.