Telangana High Court
John Presenna Simeon vs The State Of Telangana on 28 March, 2022
THE HON'BLE SRI JUSTICE K.SURENDER
CRIMINAL PETITION No. 2338 OF 2022
ORDER:
1. This Criminal Petition under Section 438 Cr.P.C. is filed by petitioner - Accused No. 11 seeking bail in the event of his arrest in connection with Crime No.81 of 2021 on the file of Narayanguda Police Station, registered for the offences punishable under Sections 406 and 420 of Indian Penal Code.
2. This Court in Criminal Petition No.3619 of 2021 filed by Accused Nos.5,6 and 7, who are employees of M/s. Next Biometric Solutions India Private Limited, directed the Investigating Officer that the petitioners therein shall not be arrested and further directed the Investigating Officer not to harass the employees of M/s. Next Biometric Solutions India Private Limited.
3. The petitioner is also an employee of Next Biometric Solutions India Private Limited. Subsequent to the Criminal Petition No.3619 of 2021, the petitioner filed Criminal Petition No.6244 of 2021 2 seeking quashment of the First Information Report, wherein this Court was pleased to pass orders not to harass the employees of M/s. Next Biometrics Solutions India Private Limited, including the petitioner.
4. When there are two orders, specifically directing the Investigating officer not to harass the employees of Next Biometric Solutions India Private Limited and to follow the procedure under Section 41-A Criminal Procedure Code, no further orders are required in the present application.
5. Further the learned Public Prosecutor submits that there should not be any apprehension of arrest for the reason of investigating Officer conducting investigation by strictly following the conditions laid down under 41-A Criminal Procedure Code.
6. In the said circumstances, the Criminal Petition is disposed of.
_________________ K.SURENDER, J 28.03.2022 trr