HEMANTH MATHE KARMA Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Petition under Ss. 437 and 439 Cr.P.C. is filed by petitioner - Accused in S.C.No. 238 of 2020 on the file of XV Additional Sessions Judge, Cyberabad at Kukatpally (Crime No. 619 of 2019 of KPHB Police Station) registered for the offences punishable under Ss. 302 and 201 read with Sec. 511 IPC., seeking bail.

(2.) The case of prosecution is that complainant - Smt. Prashanthi Mandava lodged a complaint stating that on 28.08.2019, at about 19.30 hours, her husband, who was working at IT Slate Consulting Pvt. Ltd. located at 7th phase, KPHB Colony, went to office and thereafter, did not return home and his two mobiles (9502781973 and 9345664556) were switched-off.

(3.) Learned counsel for petitioner Sri Bhuvan Sundar Reddy submits that petitioner was arrested and remanded on 05.09.2019 and for more than two years, he has been languishing in jail. It is submitted that earlier, when petitioner moved this Court vide Criminal Petition No. 3361 of 2021, the same was disposed of directing the Court below to commence and conclude the trial as early as possible, preferably within six months from the date of the said order. Learned counsel submits that till now, there is not much progress in the case, as such, the case of petitioner may be considered for grant of bail.