THANNIRU HARITHA BOSETTI HARITHA 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 petitioner/A-1, for grant of anticipatory bail in Crime No.126 of 2021 of P.S. Nidmanoor, Nalgonda District, registered for the offence punishable under Section 306 read with Section 34 of the Indian Penal Code.

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

(3.) Learned counsel for the petitioner/A-1 would submit that the petitioner is innocent of the offence and she is no way concerned with the alleged offence. The petitioner/A-1 is a law-abiding citizen and is prepared to abide by any condition which this Court may deem fit to impose in case of granting anticipatory bail. Hence, he prayed to grant anticipatory bail to the petitioner/A-1.