KOLAKANI SATTAIAH SATYANARAYANA Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Petition, under Section 438 of the Code of Criminal Procedure, 1973 (Cr.P.C.), is filed by the petitioners/A-1 to A-3, for grant of anticipatory bail in Crime No.84 of 2021 of P.S. Kodimial, Jagtial District, registered for the offences punishable under Sections 290, 323 and 306 read with Section 34 of the Indian Penal Code.

(2.) Heard the learned counsel for the petitioners/A-1 to A-3, the learned Assistant Public Prosecutor representing the respondent-State and perused the record.

(3.) Learned counsel for the petitioners/A-1 to A-3 would submit that the petitioners are innocents and they are no way concerned with the alleged offences. The petitioners/A-1 to A-3 are law-abiding citizens and are prepared to abide by any condition which this Court may deem fit to impose in case of granting anticipatory bail. Hence, he prayed to grant anticipatory bail to the petitioners/A-1 to A-3.