Telangana High Court
Tenali Venkatapparao vs State P.S Cyber Crimes on 21 January, 2021
Author: G. Sri Devi
Bench: G. Sri Devi
THE HONOURABLE JUSTICE G. SRI DEVI
CRIMINAL PETITION No.6913 OF 2020
ORDER:
This Criminal Petition, under Section 438 of the Code of Criminal Procedure, 1973 (for short, 'Cr.P.C'), is filed by the petitioner/Accused for grant of anticipatory bail in the event of his arrest in connection with Crime No.376 of 2020 of Cyber Crime Police Station, Rachakonda Commissionerate.
2. Heard learned counsel for the petitioner/Accused and the learned Additional Public Prosecutor representing the respondent/State. Perused the record.
3. As per the complaint allegations, the petitioner has posted some images in the face book of the complainant, which are vulgar in nature.
4. Thus, looking into the nature of allegations levelled against the petitioner/accused and involvement of the petitioner in the commission of offence, I am not inclined to grant bail to the petitioner. Therefore, the prayer for anticipatory bail is rejected.
5. Accordingly, the Criminal Petition is dismissed. However, if the petitioner/accused surrenders before the Court concerned within fifteen (15) days from today and files an application for grant of bail, after giving prior notice to the Public Prosecutor, the same shall be considered in accordance with law.
Miscellaneous petitions, if any, pending in this petition shall stand closed.
______________________ JUSTICE G SRI DEVI 21st January, 2021 YVL 2 THE HONOURABLE JUSTICE G. SRI DEVI CRIMINAL PETITION No.6913 OF 2020 Date:21.01.2021 YVL