Telangana High Court
Md. Zain Ul Abedin vs The State Of Telangana on 29 September, 2023
THE HON'BLE SRI JUSTICE K.SURENDER
CRIMINAL PETITION No. 9439 of 2023
ORDER:
1. This Criminal Petition is filed under Section 438 of Cr.P.C. by petitioner/Accused seeking bail in the event of his arrest in connection with Crime No.329 of 2022 on the file of Falaknuma Police Station, Hyderabad, registered for the offences punishable under Sections 354-D and 506 of IPC.
2. Heard learned counsel for the petitioner and learned Additional Public Prosecutor for the respondent-State and perused the record.
3. Learned counsel for the petitioner submits that the Police are deliberately making the petitioner sit in the Police Station for hours together.
4. Perusal of the record reveals that the offences alleged against this petitioner are punishable less than seven years, as such, the Investigating Officer in Crime No.329 of 2022 on the file of Falaknuma Police Station, Hyderabad, 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 2 Court in Arnesh Kumar v. State of Bihar 1 scrupulously. Further, the Investigating Officer is directed not to force any settlement in between the spouses and shall not make the petitioner/accused sit in the Police Station for hours together unnecessarily without any reason. However, the petitioner shall co-operate with the Investigating Officer by furnishing information and documents as sought by him in concluding the investigation.
5. Accordingly, the Criminal Petition is disposed off. Miscellaneous applications pending, if any, shall stand closed.
__________________ K.SURENDER, J Date : 29.09.2023 dv 1 (2014) 8 SCC 273 3 THE HON'BLE SRI JUSTICE K.SURENDER CRIMINAL PETITION No. 9439 of 2023 Dt.29.09.2023 dv