MOHAMMED JAVEED Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Petition, under Section 438 of the Code of Criminal Procedure, 1973 (for short, 'Cr.P.C'), is filed by the petitioner/Accused No.2 for grant of anticipatory bail in the event of his arrest in connection with Crime No.7 of 2020 of Kaghaznagar Town Police Station, Kumram Bheem Asifabad, registered for the offences punishable under Sections 302, 380 and 450 I.P.C.

(2.) Heard learned counsel for the petitioner/Accused No.2 and the learned Additional Public Prosecutor representing the respondent/State. Perused the record.

(3.) Learned counsel for the petitioner would submit that the respondent-police falsely implicated the petitioner in the present crime; that there is no material to connect the petitioner with the alleged offences, except the confessional statement made by accused No.1, that the entire investigation is completed and ultimately, prayed this Court to grant anticipatory bail to the petitioner.