Telangana High Court
Dasari Srinivas Rao vs The State Of Telangana on 24 April, 2020
Author: G. Sri Devi
Bench: G. Sri Devi
THE HONOURABLE JUSTICE G. SRI DEVI
CRIMINAL PETITION No.1895 of 2020
ORDER:
This Criminal Petition, under Section 438 of the Code of Criminal Procedure, 1973, is filed by the petitioner/A-9 seeking to grant anticipatory bail in the event of his arrest in connection with Crime No.7 of 2018 on the file of Kannepalli Police Station, Mancherial District, registered for the offences punishable under Sections 120 (b), 487, 488 & 420 of the Indian Penal Code and Section 15 (1) of Environmental Protection Act, 1986.
2. Heard the learned counsel appearing for the petitioner/A- 9, learned Public Prosecutor appearing for the respondent-State and perused the record.
3. Learned counsel for the petitioner/A-9 would submit that during investigation, the Police arrested A-8 on 04.05.2018 and recorded his confessional statement and in his confessional statement, he stated that he has purchased spurious cotton seeds from the petitioner/A-9 and basing on the said confession, the Police filed charge sheet against the petitioner showing him as A-9 and the Judicial Magistrate of First Class, Bellampalli, took cognizance of the case as C.C.No.430 of 2018 and issued NBW against the petitioner/A-9. Learned counsel for the petitioner/A- 9 further submits that the petitioner/A-9 is ready to abide by any 2 condition that may be imposed by this Court in the event of his enlargement on anticipatory bail.
4. Learned Public Prosecutor submits that the charge sheet in this case has already been filed.
5. Having regard to the facts and circumstances of the case, I am not inclined to release the petitioner/A-9 on anticipatory bail.
6. Accordingly, the Criminal Petition is disposed of. However, the petitioner/A-9 shall surrender before the Judicial Magistrate of First Class, Bellampalli, within a period of fifteen (15) days from today and on such surrender, the petitioner/A-9 shall move an application for regular bail and on such application being filed, the learned Magistrate, shall consider the same, in accordance with law, on the same day. Till the date of such surrender by the petitioner/A-9 before the learned Magistrate, Bellampalli, no coercive steps shall be taken against the petitioner/A-9 by the concerned Police.
Miscellaneous applications, if any pending in this criminal petition, shall stand closed.
_____________________ JUSTICE G.SRI DEVI 24-04-2020 KL/Gsn 3 THE HONOURABLE JUSTICE G. SRI DEVI CRIMINAL PETITION No.1895 of 2020 Date.24.04.2020 KL/Gsn