M.SRINIVASA CHARY Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Petition, under Section 438 of the Code of Criminal Procedure, 1973, is filed by the petitioners, for grant of bail in an unregistered Crime (complaint, dated 15.12.2018 lodged by the de facto complainant) of II Town Police Station, Miryalaguda, Nalgonda District.

(2.) Heard the learned counsel for the petitioners, the learned Additional Public Prosecutor representing the respondent-State and perused the record.

(3.) Learned counsel for the petitioners would contend that the petitioners are being unnecessarily called to the police station and harassed by the police.