SYED SAHAIL Vs. STATE OF TELANGANA

JUDGEMENT

(1.) The present Criminal Petition under Section 438 of the Code of Criminal Procedure, 1973, is filed by the petitioners/A-1 and A-5 seeking to grant anticipatory bail in the event of their arrest in connection with Crime No.26 of 2020 of Kothur (M) Police Station, Cyberabad, which was registered for the offences punishable under Section 394 of I.P.C.

(2.) Heard the learned counsel appearing for the petitioners, learned Assistant Public Prosecutor appearing for the respondent- State and perused the record.

(3.) Learned counsel for the petitioners would submit that the police falsely implicated the petitioners in this case as the petitioners challenged the detention order issued by the Commissioner of Police, Hyderabad City, and this Court set aside the detention of order, vide order dated 04.07.2019 passed in W.P.Nos.408 and 436 of 2019. He further submits that the petitioners are ready to abide by any conditions that may be imposed in the event of their enlargement on anticipatory bail.