MAMATHA JHA Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This petition is filed seeking to grant regular bail under Section 439 of the Code of Criminal Procedure, 1973 (Cr.P.C.). The Petitioners are Accused Nos.1, 3 and 4 in Crime No.72 of 2018 of Gachibowli Police Station, Hyderabad. The offences alleged against the petitioners are under Sections 302 and 201 of IPC.

(2.) This Court vide common order, dated 30-09-2019 in Criminal Petition Nos.5963 and 4840 of 2019 dismissed the bail applications filed by the petitioners herein on the ground that the allegations leveled against the petitioners are serious in nature. The Police have already filed charge sheet. This Court in the said order directed the trial Court to take all possible steps to proceed with the Sessions Case on day-to-day basis and complete the trial, as expeditiously as possible.

(3.) Vide order, dated 01-10-2020, this Court directed the learned Public Prosecutor and learned counsel for the petitioners to get instructions with regard to the stage of trial and number of witnesses examined etc. In compliance of the same, learned Public Prosecutor, on instructions, would submit that the prosecution has already examined 45 witnesses and 3 witnesses have to be examined including one child witness and F.S.L. expert. Due to the present situation, the prosecution is unable to complete the same by examining the said 3 witnesses.