PERUMANDLA SAVITHRI Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Petition, under Section 438 of the Code of Criminal Procedure, 1973 (for short, 'Cr.P.C'), is filed by the petitioners/Accused Nos.2 and 4 for grant of anticipatory bail in the event of their arrest in connection with Crime No.889 of 2020 of Jeedimetrla Police Station, Cyberabad, registered for the offences punishable under Sections 498-A and 306 I.P.C.

(2.) Heard learned counsel for the petitioners and the learned Additional Public Prosecutor representing the respondent/State. Perused the record.

(3.) Learned counsel for the petitioners would submit that the petitioners are innocent of the offences alleged against them; that the petitioners never lived with Accused No.1, who is their son and deceased daughter-in-law; that accused Nos.1 and 3 were already arrested by the respondent-police; that the entire investigation is completed in this case; that the deceased is having two children, who are under the care and custody of the petitioners and ultimately, prayed this Court to grant bail to the petitioners.