OM PRAKASH SINGH Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Petition is filed by the petitioner under Section 438 of Cr.P.C. to enlarge him on bail in the event of his arrest in Crime No.888 of 2016 of Vanasthalipuram Police Station, Cyberabad, registered for the alleged offences punishable under Sections 343, 384, 506 and 323 of I.P.C.

(2.) Petitioner herein is A.3 in the above crime.

(3.) The case of the prosecution, in brief, is as follows: