AYUSH MAHENDRA Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This application is filed under Section 482 of the Code of Criminal Procedure, 1973 (for short 'Code'), to extend two (02) weeks-time to the petitioner-accused so as to comply with the order dated 19.11.2020 passed by this Court in Crl. P No. 5782 of 2020 of his surrender before the Station House Officer, Madhapur Police Station.

(2.) Heard Mr. B. Shiva Ram Sharma, learned Counsel for the petitioner-accused and the learned Public Prosecutor appearing on behalf of respondent-State.

(3.) The petitioner is accused in Crime No. 913 of 2020 on the file of Madhapur Police Station. The offences alleged against him are under Sections 417 and 420 of IPC. The petitioner herein has filed an application vide Crl. P No. 5782 of 2020 seeking anticipatory bail. This Court vide order dated 19.11.2020, granted anticipatory bail to the petitioner herein by imposing certain conditions including the condition that he shall surrender before the Station House Officer, Madhapur Police Station within two (2) weeks from that day, and on such surrender, the Station House Officer shall release the petitioner on his executing a personal bond for Rs. 20,000/- (Rupees Twenty thousand only) with one surety from his native place and one local surety for a like sum each to his satisfaction.