C. PARVATHI Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Petition, under Section 439(2) of the Code of Criminal Procedure, 1973, (for short 'the Cr.P.C.') is filed by the petitioner/de facto complainant to cancel the bail granted in favour of the respondents/A.1 and A.2 vide docket order dated 30.12.2018 in Crime No.985 of 2018 on the file of the XXIV Additional Metropolitan Magistrate, Cyberabad at Hayathnagar.

(2.) Heard the learned counsel for the petitioner/de facto complainant, the learned Additional Public Prosecutor representing respondent No.1/State, the learned counsel for respondent Nos.2 and 3/A.1 and A.2 and perused the record.

(3.) Learned counsel for the petitioner/de facto complainant would submit that the learned Judge erroneously held that the alleged offences under Sections 494 and 506 of IPC are bailable and without notice to the learned Additional Public Prosecutor as per Section 437 of Cr.P.C. was pleased to grant bail, which is erroneous and ultimately, prayed to allow the petition as prayed for.