B.MADAN LAL Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This petition is filed under Section 438 Cr.P.C. seeking bail to petitioners/A.2 and A.3 in the event of their arrest in connection with Crime No.1056 of 2021 of Kukatpally Police Station, Cyberabad Commissionerate, registered for the offences punishable under Sections 376(2)(n), 420, 417, 504, 406 and 201 of the Indian Penal Code.

(2.) Heard learned counsel for the petitioners, Mr.Raj Gopal, learned counsel appearing on behalf of the de facto complainant, and learned Assistant Public Prosecutor for the respondent-State.

(3.) Learned counsel for the petitioners submits that the petitioners are A.2 and A.3. Learned counsel has drawn the attention of this Court to the allegations made in the complaint and submits that against the petitioners the allegations are under Sections 420, 417, 504, 406 and 201 of IPC. As far as Section 376(2)(n) IPC is concerned, the allegations are made only against A.1. He submits that as the offences alleged against the petitioners are less than seven years, the police may be directed to follow the procedure as contemplated under Section 41-A of Cr.P.C. and the guidelines formulated by the Hon'ble Supreme Court in Arnesh Kumar v. State of Bihar; 2014 8 SCC 273.