MOHAMMAD WAZEERUDDIN Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Petition is filed under Section 438 of Cr.P.C. by the petitioners seeking anticipatory bail. The petitioners are arrayed as accused Nos.1 to 3 in Crime No.507 of 2020 on the file of the Station House Officer, Kamareddy police station, Kamareddy District. The offences alleged against the petitioners are under Sections 498-A, 506, 188 read with 34 IPC.

(2.) Heard learned counsel for the petitioners and learned Additional Public Prosecutor appearing for the respondent - State and Sri K. Ravinder Reddy, learned Counsel who has entered appearance on behalf of the defacto-complainant and perused the material placed on record.

(3.) With the consent of the learned counsel appearing for the parties, the criminal petition is taken up for hearing through Video Conferencing in the virtual Court today, i.e. 08.01.2020.