P. SAARITHA Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Petition, under Section 438 of the Code of Criminal Procedure, 1973, is filed by the petitioner/accused No.2 seeking to grant anticipatory bail in the event of her arrest in connection with Crime No.373 of 2020 on the file of P.S. Rajendranagar, Cyberabad District, registered for the offences punishable under Sections 406, 420, 326,307,394 and 505 read with 109,I.P.C.

(2.) Heard the learned counsel appearing for the petitioner/accused No.2, learned Public Prosecutor appearing for the respondent-State and perused the record.

(3.) Learned counsel for the petitioner/accused No.2 would submit that the petitioner/accused No.2 has not committed any offence as alleged by the de facto complainant; that she is in no way connected with the alleged offence; that she has been falsely implicated by de facto complainant since there is a civil dispute between her husband, who is accused No.1 and de facto complainant. He further submits that there is no specific allegation petitioner/accused No.2 is a law abiding citizen and she is ready to abide by any condition that may be imposed by this Court in the event of her enlargement on anticipatory bail.