NAWAZ AHMED Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Petition, under Section 438 of the Code of Criminal Procedure, 1973, is filed by the petitioners/accused Nos.6, 7 and 8 for grant of anticipatory bail in the event of their arrest in Crime No.36 of 2018 of Medak (Rural) Police Station, Medak District, registered for the offence punishable under Section 302 I.P.C.

(2.) Heard learned counsel for the petitioners/accused Nos.6, 7 and 8 and the learned Additional Public Prosecutor representing the respondent/State. Perused the record.

(3.) Learned counsel for the petitioners/accused Nos.6, 7 and 8 would contend that the petitioners/accused Nos.6, 7 and 8 are unnecessarily called to the police station in the subject crime and are being harassed.