SRI VADLA BALA BRAHMA Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Petition is filed under Sec. 438 of Cr.P.C. by the petitioner seeking anticipatory bail.

(2.) The petitioner is sole accused in Crime No.107 of 2024 on the file of the PS; Mohammadabad, Mahabubnagar District, within the territorial jurisdiction of the Special Judicial First Class Magistrate-cum-Mobile Court at Mohammadabad.

(3.) Heard Sri G. Kishore, learned counsel for the petitioner and Sri Khaja A. Vizarath Ali, learned Assistant Public Prosecutor for the respondent-State.