VINODHALA ESWARAMMA Vs. STATE OF A.P.

JUDGEMENT

(1.) This petition is filed under Section 438 of the Code of Criminal Procedure, 1973, to enlarge the petitioners on bail in the event of their arrest by I Town Police of Hindupur, Anantapur District.

(2.) Heard learned counsel for the petitioners and the learned Additional Public Prosecutor.

(3.) Learned counsel for the petitioners would submit that no case was registered against these petitioners in the I Town Police Station of Hindupur. However, the Station House Officer of I Town Police Station, Hindupur, has been frequently summoning the petitioners to the Police Station and threatening them to implicate in a criminal case in relation to a land dispute, which is of civil nature. Therefore, he would contend that the petitioners are apprehending unnecessary arrest and harassment in the hands of police. So, he prayed for grant of anticipatory bail to the petitioners.