MANSANI KRISHNA KISHORE Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Petitioners are accused 2 and 3 among the 4 accused in Crime No.761 of 2018 registered for the offences punishable under Sections 420, 504 and 506 IPC.

(2.) Petitioners are seeking anticipatory bail. They went unsuccessful along with A4 in Crl.M.P.No.5782 of 2018 before the III Additional District & Sessions Judge, Cyberabad, L.B.Nagar, R.R.District by order dated 07.01.2018 and later to it by another order dated 30.01.2019 in Crl.M.P.No.310 of 2019.

(3.) Heard learned counsel for the petitioners and learned Public Prosecutor, representing the State, and perused the grounds in the anticipatory bail applications and said orders of dismissal and the First Information Report.