MANDYALA MURALI KRISHNA KITTU 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.2 and A.3, for grant of bail in Crime No.322 of 2018 of Adibatla Police Station, Rachakonda Commissionerate, registered for the offence punishable under Section 306 read with 34 of IPC.

(2.) Heard the learned counsel for the petitioners/A.2 and A.3, the learned Additional Public Prosecutor representing the respondentState and perused the record.

(3.) Learned counsel for the petitioners/A.2 and A.3 would contend that the petitioners are innocent persons. They have nothing to do with the death of the three deceased persons in this case. There are no specific allegations in the suicide notes purported to have been written by the deceased. The petitioners/A.2 and A.3 are falsely implicated in this case and ultimately, prayed to allow the petition.