THAKUR RAJENDER SINGH 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.5 for grant of anticipatory bail in the event of his arrest in connection with Crime No.106 of 2021 of Narsingi Police Station, Cyberabad Commissionerate, registered for the offence punishable under Section 9 (B), 1 (b) of Explosive Act and Sections 4 and 5 of the Explosives Substance Act.

(2.) Heard learned counsel for the petitioner/accused No.5 and the learned Assistant Public Prosecutor appearing for the respondent/State. Perused the material on record.

(3.) Learned counsel for the petitioner/accused No.5 would submit that the allegations in the confession-cum-seizure panchanama and the Remand Report clearly show that the original Contractor C.Ramulu violated the terms of the contract and he seems to have entrusted the contract works to accused No.1, who is son of said Ramulu; that the present case has been foisted against the petitioner without any material on record; that the entire allegations in the Remand Report along with confession-cum-seizure panchanama does not disclose any specific overt act against the present petitioner; that the police have implicated the petitioner in the present crime solely on the basis of confessional statement alleged to have been made by accused Nos.1 and 2; that the petitioner is a private employee and he is ready to abide by any condition. He also submitted that all other accused have been arrested and enlarged on bail and ultimately, prayed this Court to grant Anticipatory bail to the petitioner.