THUTI SANJEEVA Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Petition, under Section 438 of the Code of Criminal Procedure, 1973, is filed by the petitioners/A1 and A2 seeking to grant anticipatory bail in the event of their arrest in connection with Crime No.9 of 2021 on the file of Thurkapalli Police Station, Rachakonda District, registered for the offences punishable under Section 436 IPC read with Section 34 IPC.

(2.) Heard the learned counsel appearing for the petitioners/ A1 and A2, learned Assistant Public Prosecutor appearing for the respondent-State and perused the record.

(3.) Learned counsel for the petitioners/A1 and A2 submits that the petitioners are innocent of the alleged offences and that only on suspicion, the police have implicated them in the present crime. He further submits that at the instance of the accused in Cr.No.8 of 2021 and other supporters in the village, the police have implicated the petitioners in this crime as counterblast. He further submits that the entire investigation is completed, except filing of the charge sheet. He also submits that the petitioners are law abiding citizens and they are ready to abide by any condition that may be imposed by this Court in the event of their enlargement on anticipatory bail.