AYUB KHAN AYUB PAHELWAN Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Petition, under Sections 437 and 439 of the Code of Criminal Procedure, 1973, is filed by the petitioner/A1 seeking to grant bail to him in C.C.No.202 of 2017 on the file of Chief Metropolitan Magistrate, Hyderabad, arising out of Cr.No.119 of 2016 on the file of Kamatipura Police Station, registered for the offences under Sections 420, 468, 471, 109, 120-B read with Section 34 IPC and under Section 12(1)(ab) of Indian Passport Act, 1967.

(2.) Heard learned counsel appearing for the petitioner/A1, learned Assistant Public Prosecutor appearing for the respondent-State and perused the record.

(3.) Learned counsel for the petitioner/A1 submits that the petitioner/A1 has undergone more than half of the maximum period of imprisonment as under trial prisoner. He further submits that the petitioner is a law abiding citizen and ready to abide by any condition imposed by this Court in the event of his enlargement on bail.