ITUKALA MADHUSUDHAN REDDY Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Petition, under Section 438 of the Code of Criminal Procedure, 1973, is filed by the petitioners/A.2, A.3 & A.5, for grant of anticipatory bail in Crime No.461 of 2018 of Ibrahimpatnam Police Station, Rachakonda Commissionerate, registered for the offences punishable under Sections 354, 324 and 504 read with 34 of I.P.C.

(2.) Heard the learned counsel for the petitioners/A.2, A.3 & A.5, the learned Additional Public Prosecutor representing the respondent-State and perused the record.

(3.) The learned counsel for the petitioners/A.2, A.3 & A.5 would contend that the petitioners/A.2, A.3 & A.5 are innocent persons and falsely implicated in this case. They are not responsible for any beating or stone pelting. Due to enmity, they are roped in this case and ultimately prayed to allow the application.