PAVAN KUMAR SISTL Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This is an application for anticipatory bail. The petitioner is accused No.1 in Crime No.434 of 2019 of Women Police Station, Hyderabad, registered for the offences under Sections 498-A, 506 IPC and Sections 4 and 5 of Dowry Prohibition Act.

(2.) Sri T. Pradyumnakumar Reddy, learned Senior Counsel representing Sri T. Anirudh Reddy, learned counsel for the petitioner would submit that the entire investigation has been completed and the police have filed charge sheet. The same is not numbered. The petitioner is in Dubai at present and his mother is not well. Therefore, the petitioner is intending to come to India on 13.09.2020. Hence, he sought to consider the anticipatory bail application of the petitioner.

(3.) On the other hand, learned Assistant Public Prosecutor would submit that the entire investigation has been completed and the police have filed the charge sheet by showing the petitioner as absconding.