QAZI MOHAMMED SARFARAZ ZABHIUDDIN 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/accused No.1 seeking to grant bail to him in connection with Crime No.22 of 2021 of Narsapur Police Station, Medak District, registered for the offences punishable under Sections 506, 376 (2) (i) (n) and 109 I.P.C and Section 5 (I), 6 of the POCSO Act.

(2.) Heard learned counsel appearing for the petitioner/accused No.1, learned Assistant Public Prosecutor appearing for the respondent-State and perused the record.

(3.) Learned counsel for the petitioner would submit that the petitioner has not committed any such alleged offence as alleged in the complaint; that the victim girl and the baby boy born to the victim girl are sent to DNA test, the truth will come out; that the petitioner has not committed any such offence and since 11.05.2021 the petitioner is in judicial custody and ultimately, prayed this Court to grant bail to the petitioner.