K. RAJYA LAKSHMI Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Mrs. K. Rajya Lakshmi, accused No.4, Accused No.3 and Accused No.4 in Crime Nos.415 of 2020, 494 of 2020 and 349 of 2020 on the file of Patancheru Police Station, Sangareddy District filed Criminal Petition Nos.6069, 6074 and 6081 of 2020 respectively seeking anticipatory bail in the said crimes. The offences alleged against her in Crime Nos.415 and 494 of 2020 are under Sections - 120-B, 406 and 420 read with 34 of IPC, while the offences alleged in Crime No.349 of 2020 are under Sections 120B, 420, 447 and 427 read with 34 of IPC.

(2.) The petitioner in the above criminal petitions is accused No.4, accused No.3 and accused No.4 in the aforesaid crimes respectively, and hereinafter she will be referred to as 'petitioner'.

(3.) Heard Mrs. K. Sesha Rajyam, learned Senior Counsel representing Mr. M. Koteswara Rao, learned counsel for the petitioner, and the learned Public Prosecutor appearing on behalf of the respondent - State.