AJEEM KHAN Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Revision Case, under Sections 397 and 401 of Cr.P.C., is filed by the petitioners/A.1 to A.5, to set aside the order, dtd. 16.12.2021 passed in Crl.M.P.No.167 of 2021 in Spl.S.C.No.82 of 2020 by the Special Judge for Trial of Cases under SCs/STs (POA) Act-cum-V Additional District and Sessions Judge at Adilabad. The offences alleged against the petitioners are under Sections 384, 504, 506, 294(b) read with 34 IPC and Sec. 3(1)(s) of the Scheduled Caste and Scheduled Tribe(Prevention of Atrocities) Act( for short, 'the Act ').

(2.) Heard Sri S.Surender Reddy, learned counsel for the petitioners/A.1 to A.5 and learned Public Prosecutor for the respondent. Perused the record.

(3.) The prosecution has filed an application vide Crl.M.P.No.167 of 2021 in Spl.S.C.No.82 of 2020 seeking cancellation of bail granted to the petitioners on the ground that the petitioners herein have threatened L.W.9/P.W.5 on 23.11.2021. The said application was allowed on 16.12.2021 and the petitioners /A.1 to A.5 were directed to be arrested forthwith and produced before the Court below to be sent to jail and be detained in judicial custody till completion of trial.