TAMMISETTI RAMADEVI Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This is an application for anticipatory bail. The petitioner is accused No.9 in Crime No.6 of 2019, pending on the file of Manuguru Police Station, Kothagudem District. The offences alleged against her are under Sections - 147, 148, 448, 427, 436, 506 and 353 read with 149 of IPC.

(2.) Heard Mr. Mullangi Ramireddy, learned counsel for the petitioner and the learned Assistant Public Prosecutor representing the respondent.

(3.) On perusal of the material on record, it would show that the petitioner - accused No.9 filed Crl.P. No. 1205 of 2020 seeking anticipatory bail, and the same was dismissed by this Court vide order dated 26.02.2020 directing her to surrender before the Court concerned within a period of 15 days from the date of said order and file an application seeking grant of bail, upon which, the Court concerned shall consider the same and pass appropriate orders in accordance with law after giving due notice to the learned Public Prosecutor.