Telangana High Court
Mylarapu Santhosh Kumar vs The State Of Telangana on 5 March, 2024
Author: G. Radha Rani
Bench: G. Radha Rani
THE HON'BLE Dr. JUSTICE G. RADHA RANI
CRIMINAL PETITION No.2479 of 2024
ORDER:
This Criminal Petition is filed by the petitioner/accused under Section 438 of Cr.P.C. for grant of anticipatory bail in Crime No.70 of 2024 of Paloncha Town Police Station, Bhadradri Kothagudem District, registered for the offences punishable under Sections 420, 294-B and 506 of IPC.
2. Heard the learned counsel for petitioner/accused and the learned Additional Public Prosecutor representing the respondent-State.
3. Learned counsel for the petitioner/accused submitted that all the offences alleged against the petitioner/accused were punishable with imprisonment for less than seven years and as such seeks a direction to the police to issue notice under Section 41-A of Cr.P.C.
4. Learned Additional Public Prosecutor also reported no objection for the same.
5. Considering that all the offences alleged against the petitioner/accused were punishable with imprisonment for less 2 Dr.GRR, J Crl.P.No.2479 of 2024 than seven years and as the petitioner/accused is entitled to be issued a notice under Section 41-A of Cr.P.C. as per the judgment of the Hon'ble Apex Court in Arnesh Kumar v. State of Bihar and another 1, the investigating officer is directed to issue notice under Section 41-A of Cr.P.C. to the petitioner/accused and to follow the directions of the Hon'ble Apex Court in Arnesh Kumar's case scrupulously. The petitioner/accused is also directed to cooperate with the investigating officer by furnishing all necessary documents and information available with him.
6. With the above direction, the Criminal Petition is disposed of.
Miscellaneous petitions pending, if any, shall stand closed.
__________________ Dr. G. RADHA RANI, J Date: 05.03.2024 ssp 1 (2014) 8 SCC 273