ISHAQ BIN SALEH Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Petition, under Sections 437 and 439 of the Code of Criminal Procedure, 1973, is filed by the petitioner/A-1 seeking to grant bail to him in connection with Crime No.36 of 2020 on the file of P.S. Abid.Road, Hyderabad, registered for the offences punishable under Sections 489-4, 489-8, 489-C and 489-D read with Section 120-B, IPC.

(2.) Heard the learned counsel appearing for the petitioner/A-1, learned Public Prosecutor appearing for the respondent-State and perused the record.

(3.) Learned counsel for the petitioner would submit that the petitioner is in no way related to the case and that even a bare perusal of the remand diary would reveal that absolutely there are no allegations against the petitioner/ A-"1 and his role in committing the alleged offence. It is further submitted that no amount was recovered from the possession of the petitioner and on the basis of the confessional statement of one of the accused, the petitioner/A-1 was apprehended; that the accused have already been enlarged on bail on 16.03.2020; that on the ground of parity the present petitioner/A-1 is also entitled to be released on bail.