PREM KUMAR PITLA Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Petition under Section 438 of Cr.P.C. is filed by the petitioner/accused No.1 seeking anticipatory bail in Crime No.487 of 2021 of SHO, Malkajgiri Police Station, Malkajgiri Division, Rachakonda, registered for the offences punishable under Sections 420, 406 of IPC read with Section 34 of IPC.

(2.) Heard learned counsel for the petitioner/A-1 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 though the punishment prescribed for the aforesaid offences is below 7 years, the police are not following the procedure prescribed under Section 41-A Cr.P.C.