MACHINA SATYANARAYANA Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Petition under Section 438 of Cr.P.C. is filed by the petitioner/Accused seeking anticipatory bail in Crime No.246 of 2021 of SHO, K.P.H.B. Police Station, Ranga Reddy District, registered for the offences punishable under Sections 417, 418, 420 and 506 of IPC.

(2.) Heard learned counsel for the petitioner as well as the learned Assistant Public Prosecutor appearing for respondent/State. Perused the material on record.

(3.) Learned counsel for the petitioner submits that the police having issued notice under Section 41-A Cr.P.C failed to follow the procedure as contemplated under the same and presurising the petitioner to settle the dispute between the parties.