MULLE LAXMI 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, for grant of anticipatory bail in Crime No.309 of 2018 of Nirmal Town Police Station, Adilabad District, registered for the offences punishable under Sections 306 & 498A of I.P.C.

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

(3.) The learned counsel for the petitioners/A.2 & A.3 would submit that there are no specific allegations against the petitioners/A.2 & A.3. The wife of the petitioner/A.3 is pregnant and there is nobody to look after her. Further, the petitioner/A.2 is an aged person suffering from health problems (cancer) and ultimately prayed to allow the application.