NETRA BAHADUR SHAHI NETRA Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Heard Mr. Ramesh Muddam, learned counsel for the petitioner and learned Assistant Public Prosecutor appearing on behalf of the respondent - State. Perused the record.

(2.) The petitioner herein is accused No.1 in Crime No.600 of 2020 of Raidurgam Police Station, which is culminated into P.R.C. No.16 of 2021. The offences alleged against him are under Sections - 395, 397, 307, 452, 342 and 201 of IPC.

(3.) The petitioner herein has filed an application seeking regular bail vide Crl.M.P. No.2824 of 2021 and the learned XIV Additional Metropolitan Sessions Judge, Ranga Reddy District at L.B. Nagar, vide order dtd. 05.07.2021, has granted regular bail to the petitioner on the following conditions: