PISATI BAL REDDY Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Petition, under Section 438 of the Code of Criminal Procedure, 1973 (for short, 'Cr.P.C.'), is filed by the petitioner/accused No.1 for grant of anticipatory bail in the event of his arrest in Crime No.621 of 2018 of Women Police Station, CCS, DD, Hyderabad, registered for the offences punishable under Sections 498A and 406 I.P.C.

(2.) Heard learned counsel for the petitioner/accused No.1, learned Additional Public Prosecutor representing the respondent/State and perused the record.

(3.) Learned counsel for the petitioner would submit that the petitioner is an innocent person and falsely implicated in this case. The other accused in this case were already granted bail under Section 438 Cr.P.C. He would also submit that due to monetary disputes, the subject crime is registered and ultimately, prayed to allow the petition.