SIRIPURAM VINODA 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/Accused Nos.1 and 2, for grant of anticipatory bail in the event of their arrest in connection with Crime No.83 of 2021 on the file of Buggaram Police Station, Jagtial District, registered for the offences punishable under Sections 147, 148 and 307 read with 149 I.P.C.

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

(3.) Learned counsel for the petitioners would submit that the petitioners are innocent of the offences alleged against them; the complainant is nephew of petitioner No.1; that there are civil disputes between the petitioners and the complainant; that a criminal case is lodged by petitioner No.1 against the complainant and the same is pending; that the complainant in order to escape from the said case, lodged the present case against the petitioners; that petitioner No.1 is aged about 57 years and she has undergone spinal card surgery and ultimately, prayed this Court to grant bail to the petitioners.