SHAIK AZAHARUDDIN Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Crl.P.No.5217 is filed to grant anticipatory bail in Crime No.829 of 2019 pending on the file of Station House Officer, Jubilee Hills Police Station.

(2.) Crl.P.No.2076 of 2020 is filed to quash the proceedings in Crime No.829 of 2020 pending on the file of Station House Officer, Jubilee Hills Police Station.

(3.) The petitioner herein is accused No.1 in the said Crime. The offences alleged against the petitioner herein are under Sections 313, 417, 420 & 376(2) of IPC. The petitioner has filed an application for anticipatory bail vide Crl.P.No.2044 of 2020 and the same was disposed of by this Court vide order dated 13.03.2020 directing the petitioner to surrender before the Court below concerned on or before 02.07.2020 and file an application for regular bail, upon which, the Court concerned shall consider the same and pass appropriate orders in accordance with law after giving due notice to the learned Public Prosecutor. The other conditions were also imposed in the said order. The petitioner herein did not comply with the said order and did not surrender before the Court below. There is no change of circumstances in the present case.