SYED SAMEER Vs. STATE

JUDGEMENT

(1.) This petition is filed under Sec. 439 of Cr.P.C., praying to enlarge the petitioner on bail in Crime No.140/2022 of Doddapete Police Station, registered for offences punishable under Ss. 143, 147, 148, 149 , 302, 114 and 120(B) of IPC.

(2.) Heard the learned counsel for petitioner and the learned High Court Government Pleader for respondent- State and perused the material on record.

(3.) The learned counsel for petitioner has contended that name of the petitioner is not in the F.I.R., and he has been subsequently implicated at the instance of the persons who are on inimical terms. He contends that as per the charge sheet, only allegation against the petitioner is that, he has prevented the deceased from escaping and it is not alleged that he has assaulted the deceased. He contends that there was no motive for the petitioner to commit the offence. He submits that petitioner is languishing in judicial custody for nearly one and half years and therefore, by imposing any conditions he may be enlarged on bail.