LAWS(TLNG)-2021-3-102

P. JAYASREE Vs. STATE OF TELANGANA

Decided On March 26, 2021
P. Jayasree Appellant
V/S
State of Telangana Respondents

JUDGEMENT

(1.) This writ petition is filed with the following prayer:

(2.) Heard Sri L. Aravind Reddy, learned counsel for the petitioner, and learned Government Pleader for Home appearing for the State. Perused the record.

(3.) The police have arrested Mr. P. Madhusudhan Reddy, the husband of the writ petitioner. He is accused No.1 in Crime No.723 of 2020. The offences alleged against him are under Sections 417, 420, 467, 468, 471 and 465 of the Indian Penal Code, 1860.