Telangana High Court
Naynollu Sriram vs State Of Telangana on 19 May, 2022
Author: Juvvadi Sridevi
Bench: Juvvadi Sridevi
Crl.Petition No.4226 of 2022
1
THE HONOURABLE SMT JUSTICE JUVVADI SRIDEVI
CRIMINAL PETITION No.4226 OF 2022
ORDER:
This criminal petition is filed under Section 438 of the Code of Criminal Procedure, 1973 (for short "Cr.P.C.") seeking bail to petitioner/Accused No.1 in the event of his arrest in connection with Crime No.95 of 2022 on the file of Station House Officer, Mahankali Police Station, Hyderabad, registered for the offence punishable under Section 370A of Indian Penal Code (for short I.P.C) and Sections 3 and 5 of Immoral Traffic Prevention Act, 1956.
2. Heard the learned counsel for the petitioner and learned Public Prosecutor for the respondent-State. Perused the record.
3. Petitioner is the owner of a Massage Center i.e., SPA Centre. Since the punishment prescribed for the offences alleged against petitioner is below seven years, without going into the merits of the matter, the respondent-Police are directed to follow the procedure as contemplated under Section 41-A Cr.P.C and the guidelines Crl.Petition No.4226 of 2022 2 formulated by the Hon'ble Supreme Court in Arnesh Kumar v. State of Bihar1scrupulously.
4. Accordingly, the Criminal Petition is disposed of.
5. Miscellaneous applications pending, if any, in this criminal petition, shall stand closed.
__________________ JUVVADI SRIDEVI,J Date: 19.05.2022 Rds/ns 1 (2014) 8 SCC 273