GUDUGUPATI SURESH BABU Vs. STATE OF TELANGANA

JUDGEMENT

(1.) The Criminal Petition, under Section 437 and 439 of the Code of Criminal Procedure, 1973, is filed by the petitioner/Accused No.1 seeking to grant regular bail in connection with Crime No.435 of 2020 of Nacharam Police Station, Cyberabad, which was registered for the offences punishable under Sections 376 (2) (f) (i) (n), 354 IPC and Sections 5 (i) (n) read with 6 & 8 of the Protection of Children from Sexual Offences Act, 2012.

(2.) Heard learned counsel appearing for the petitioner, learned Additional Public Prosecutor appearing for the respondent-State and perused the record.

(3.) As seen from the contents of the complaint, there are specific allegations against the petitioner. Thus, looking into the allegations leveled against the petitioner and in view of the gravity of the offences committed by the petitioner, I am not inclined to grant bail to the petitioner at this stage.