NALAGANDLA RAJU Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Petition, under Sections 437 and 439 of Cr.P.C., is filed by the petitioner/Accused seeking to grant bail to him in Crime No.56 of 2020 of Indrakaran Police Station, Sangareddy, registered for the offences punishable under Sections 376 (2)(f)(i)(j), 323 and 504 I.P.C and Section 5 (m) read with 6 of the Protection of Children from Sexual Offences Act, 2012.

(2.) Heard learned counsel for the petitioner/Accused and the learned Additional Public Prosecutor representing the respondent/State. Perused the record.

(3.) Learned counsel for the petitioner would submit that the petitioner has not committed any offence as alleged in the complaint; that the petitioner is in judicial custody since 07.09.2020; that entire investigation is completed in this case and the respondent-police have already submitted charge sheet before the Court concerned and ultimately, prayed to grant bail to the petitioner.