KACHAKAYALA SRINIVAS Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This is an application for anticipatory bail. The petitioners are A1 to A5 in Crime No.125 of 2020 pending on the file of Godavarikhani II Town Police Station, Peddapalli District. The offences alleged against the petitioners are under Sections 452, 364, 324 and 304 read with 34 IPC and 3 (1)(r)(s), 3(2)(v) of Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 (Amendment Act, 2015).

(2.) Heard Smt. Sujatha Kurapati, learned counsel for the petitioners and the learned Public Prosecutor for the respondent.

(3.) Learned counsel for the petitioners would submit that she has served notice on the 2nd respondent in compliance of the order of this Court dated 09.09.2020. Despite receiving the notice, there is no representation on behalf of the 2nd respondent. She would further submit that the 2nd respondent has addressed a letter dated 04.08.2020 to the Assistant Commissioner of Police, Godavarikhani Sub-Division stating that the matter is settled and she will withdraw the complaint against the petitioners herein. Even then, the police are trying to apprehend the petitioners.