MOHD SHAHEED CHOTU Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Petition, under Sections 437 and 439 of the Code of Criminal Procedure, 1973, is filed by the petitioner/accused seeking to grant bail to him in S.C.No.23 of 2020 on the file of VII Additional District and Sessions Judge-cum-Special Sessions Judge for SCs & STs (POA) Act Cases, Warangal District, in connection with Cr.No.20 of 2020 on the file of Subedari Police Station, Warangal Urban District, registered for the offences punishable under Sections 376, 302 IPC and under Section 3(2)(v)(va) of SCs & STs (POA) Act, 1989.

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

(3.) Learned counsel for the petitioner/accused submits that neither the witnesses examined by the prosecution has stated that there was love affair between the petitioner and the deceased nor there is any evidence to support the prosecution case. He further submits that the entire story of the prosecution is fabricated and concocted as there is no evidence to connect the petitioner with the alleged crime. He further submits that as per the prosecution, there are injuries on the dead body of the deceased, but as per the post-mortem report, there is only one injury on the throat. He also submits that the petitioner is not having any criminal antecedents and he is ready to abide by any condition imposed by this Court in the event of his enlargement on bail.