PALLAVI JHA Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Petitioner is the defacto complainant, filed the present application aggrieved by the order of the learned V Additional Metropolitan Sessions Judge, Nampally at Hyderabad granting relief of anticipatory bail to respondents 3 to 6 in Crl.M.P.No.2411 of 2023 in Cr.No.254 of 2023 of Police Station, Civil Lines Thana, Korba. Petitioner seeks cancellation of the said orders.

(2.) The petitioner filed a complaint making several allegations against respondents 3 to 6 herein. Since complaint was registered as a crime, the 3rd respondent/husband filed anticipatory bail application before the District and Sessions Judge at Korba. However, the same was dismissed on the ground that signatures were not tallying in the affidavit and the application that was made. Thereafter, they have approached the High Court of Chattisgarh on 7/7/2023 and anticipatory bail application was filed. However, it was withdrawn on 3/8/2023.

(3.) In the meanwhile, anticipatory bail application filed before the V Additional Metropolitan Sessions Judge, Nampally at Hyderabad, by the accused was heard and impugned orders were passed on 19/7/2023.