LAVUDYA BANSILAL Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Since these three Criminal Petitions arise out of same crime number, they are taken up together for disposal.

(2.) These three Criminal Petitions, under Section 438 of the Code of Criminal Procedure, 1973, are filed by the petitioners/A-7 (Crl.P.No.6269 of 2021), A-11 (Crl.P.No.6270 of 2021) and A-12 (Crl.P.No.6271 of 2021) respectively seeking to grant anticipatory bail in the event of their arrest in connection with Crime No.278 of 2019 of P.S. Gopalapuram, Secunderabad, registered for the offence punishable under Section 420 read with Section 34 of the Indian Penal Code.

(3.) Heard the learned counsel appearing for the petitioners/A-7, A-11 and A-12, learned Assistant Public Prosecutor appearing for the respondent-State and perused the record.