INAPANURI PRABHAKAR RAO Vs. STATE OF TELANGANA

JUDGEMENT

(1.) The present Criminal Petition under Section 438 of the Code of Criminal Procedure, 1973, is filed by the petitioner/accused seeking to grant anticipatory bail in the event of his arrest in connection with Crime No.119 of 2018 of Khammam III Town Police Station, Khammam District, which was registered for the offences punishable under Section 420 read with Section 34 of I.P.C.

(2.) Heard the learned counsel appearing for the petitioner, learned Assistant Public Prosecutor appearing for the respondentState and perused the record.

(3.) Learned counsel for the petitioner would submit that the petitioner is innocent and he has nothing to do with the offence. He further submits that the petitioner is ready to abide by any condition that may be imposed in the event of his enlargement on anticipatory bail.