SHAHBAZ NAWAZ Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Heard learned counsel for petitioner and learned Assistant Government Pleader for Home.

(2.) Petitioner is aggrieved by opening of rowdy sheet and rejecting his request for review of further continuation of rowdy sheet by order dated 27.7.2020, impugned in the writ petition. Crime No.22 of 2019 was registered on 13.2.2019 under Sections 302, 120B, 109, 201, 202, 212 of IPC and Section 21 (1) A Indian Arms Act. Petitioner was shown as Accused No.4. On completion of investigation, charge sheet is filed Vide PRC No.485 of 2019 in the Court of VIII Additional Chief Metropolitan Magistrate, Hyderabad and the matter is pending. In substance, allegation is that petitioner along with three others attacked one person by name Syed Hussain with deadly weapons at Banana Market, besides Minar Garden, Nayapool, Hyderabad and deceased succumb to several stab injuries. After involvement of the petitioner in the above crime, rowdy sheet was opened on 27.6.2019 in Mirchowk Police Station and on the point of jurisdiction, the rowdy sheet was transferred to Bhavaninagar Police Station on 22.12.2019. Petitioner was also implicated in Crime No.120 of 2019 in Mirchowk Police Station under Section 107 of Criminal Procedure Code, petitioner was bound over for good conduct by the Special Executive Magistrate, Hyderabad vide his orders dated 22.08.2019 for a period of one year.

(3.) The issue for consideration is on account of involvement of petitioner in Crime No.22 of 2019 and order of binding over in Crime No.120 of 2019 whether opening of rowdy sheet and continuing the same is justified.