MUKKAMULA DURGAIAH Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This is an application for anticipatory bail. The petitioners herein are accused Nos.1 and 2 in Crime No.202 of 2020 of Ramannapet Police Station, Rachakonda Commissionerate. The offences alleged against the petitioners are under Sections 323, 313, 494, 495, 417, 420, 342, 504, 506, 102(b) and 376 (2) (n) read with Section 34 of IPC.

(2.) Heard Sri Rapolu Bhaskar, learned counsel for the petitioners and learned Public Prosecutor.

(3.) It is submitted by the learned counsel for the petitioners that the petitioners have already filed Crl.P.No.4685 of 2020 seeking to quash the proceedings in Crime No.202 of 2020. In the said Criminal Petition, this Court ordered notice to respondent No.2. During the pendency of the said Criminal Petition, the petitioners herein have filed the present application seeking anticipatory bail in the very same crime.