Telangana High Court
Moram Prasad Kumar vs The State Of Telangana on 9 October, 2023
THE HONOURABLE SRI JUSTICE K.SURENDER
CRIMINAL PETITION No.9745 OF 2023
O R D E R:
1. This Criminal Petition is filed under Section 438 of Cr.P.C. by petitioner/Accused seeking bail in the event of his arrest in connection with Crime No.558 of 2023 on the file of P.S KPHB Colony, Cyberabad, registered for the offences punishable under Sections 354, 354C and 384 of Indian Penal Code.
2. Heard learned counsel for the petitioner and learned Public Prosecutor for the respondent - State.
3. On perusal of the record, since the punishment prescribed for the offences alleged against the petitioner are up to seven years, this Court deems it appropriate to direct the Investigating Officer in Crime.No.558 of 2023 pending on the file of P.S KPHB Colony, Cyberabad to follow the procedure laid down under Section 41-A Cr.P.C and also the guidelines formulated by the Hon'ble Supreme Court in Arnesh Kumar v. State of Bihar 1 scrupulously. The petitioner shall co-operate with the Investigating Officer by furnishing information and documents as sought in concluding the investigation. 1 (2014) 8 SCC 273
4. Accordingly, the Criminal Petition is disposed off. Miscellaneous applications pending, if any, shall stand closed.
_________________ K.SURENDER, J Date: 09.10.2023 mmr