DHADHI RAVI Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Petition, under Section 438 of the Code of Criminal Procedure, 1973 (Cr.P.C.), is filed by the petitioner/accused, for grant of anticipatory bail in Crime No.213 of 2021 of P.S. Mancherial Town, Ramagundam, registered for the offences punishable under Sections 417, 420, 493 and 376 of the Indian Penal Code.

(2.) Heard the learned counsel for the petitioner/accused, the learned Assistant Public Prosecutor representing the respondent-State and perused the record.

(3.) Learned counsel for the petitioner/accused would submit that the petitioner is innocent of the offences and he is no way concerned with the alleged offence. The petitioner/accused is a law-abiding citizen and is prepared to abide by any condition which this Court may deem fit to impose in case of granting anticipatory bail. Hence, he prayed to grant anticipatory bail to the petitioner/accused.