MEGAVATH RAHUL Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Petition, under Section 439 of the Code of Criminal Procedure, 1973, is filed by the petitioners/A.1 and A.2, for grant of bail in Crime No.369 of 2018 of Abdullapurmet Police Station, Rachakonda Commissionerate, registered for the offence punishable under Section 376D of I.P.C.

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

(3.) The learned counsel for the petitioners/A.1 and A.2 would submit that the petitioners/A.1 and A.2 are innocent persons and falsely implicated in this case. They were remanded to judicial custody on 21.11.2018. Entire investigation is completed and ultimately prayed to allow the application.