VADDI GOPAL REDDY Vs. STATE OF TELANANA

JUDGEMENT

(1.) The present Criminal Petition is filed under Section 439 (2) of Cr.P.C. seeking cancellation of anticipatory bail granted to the 2nd respondent/accused in Crime No.1024 of 2018 of Vanasthalipuram Police Station, Rachakonda Commissionarate, vide orders dated 30.01.2019, passed in Crl.M.P.No.225 of 2019, on the file of the XIII Additional District and Sessions Judge-cum-Additional Metropolitan Sessions Judge, Cyberabad at L.B.Nagar, Ranga Reddy District.

(2.) The facts in issue are as under:

(3.) Heard learned Counsel for the petitioner/de facto complainant, learned Additional Public Prosecutor appearing for the 1st respondent/State and the learned Counsel for the 2nd respondent/accused.