Telangana High Court
Md. Gouse Mohammed Ghouse Pasha, vs The State Of Telangana, on 29 September, 2023
THE HON'BLE SRI JUSTICE K.SURENDER
CRIMINAL PETITION No. 9469 of 2023
ORDER:
1. This Criminal Petition is filed under Section 438 of Cr.P.C. by petitioners/Accused Nos.4 to 10 seeking bail in the event of their arrest in connection with Crime No.318 of 2023 on the file of Gajwel Police Station, Siddipet District, registered for the offences punishable under Sections 153a, 188, 353 and 143 r/w. 149 of IPC.
2. Heard learned counsel for the petitioner and learned Additional Public Prosecutor for the respondent-State and perused the record.
3. Perusal of the record reveals that the offences alleged against these petitioners are punishable less than seven years, as such, the Investigating Officer in Crime No.318 of 2023 on the file of Gajwel Police Station, Siddipet District, is directed 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 1 (2014) 8 SCC 273 2 scrupulously. Further, the Investigating Officer is directed not to make the petitioners sit in the Police Station for hours together unnecessarily without any reason. However, the petitioners shall co-operate with the Investigating Officer by furnishing information and documents as sought by him in concluding the investigation.
4. Accordingly, the Criminal Petition is disposed off. Miscellaneous applications pending, if any, shall stand closed.
__________________ K.SURENDER, J Date : 29.09.2023 dv 3 THE HON'BLE SRI JUSTICE K.SURENDER CRIMINAL PETITION No. 9469 of 2023 Dt.29.09.2022 dv