GUNDA RAJAIAH RAJA RAO Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Petition, under Section 438 of the Code of Criminal Procedure, 1973, is filed by the petitioner/A1 seeking to grant anticipatory bail in the event of his arrest in Cr.No.73 of 2021 on the file of Jannaram Police Station, Ramagundam District, registered for the offences punishable under Section 306 read with Section 34 IPC.

(2.) Heard learned counsel for the petitioner/A1, learned Assistant Public Prosecutor appearing for the respondent-State and perused the record.

(3.) The prosecution case is that due to land disputes and due to the abetment caused by the accused, the deceased Gunda Linganna has committed suicide at the outskirts of Thimmapur Village of Jannaram Mandal.