ARJUN SONDHI Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Petition, under Section 438 of the Code of Criminal Procedure, 1973, is filed by the petitioners/A2 and A3 seeking to grant anticipatory bail in the event of their arrest in Cr.No.99 of 2021 on the file of Cyber Crime Police Station, Cyberabad District, registered for the offences punishable under Sections 420, 306, 501, 504 IPC and under Section 67 of Information Technology Act, 2008.

(2.) Heard learned counsel for the petitioners/A2 and A3, learned Assistant Public Prosecutor appearing for the respondent-State and perused the record.

(3.) The prosecution case is that the husband of de-facto complainant has taken few loans through online and that due to the harassment made by some unknown persons, her husband committed suicide by hanging himself.