KURIA MOHAN Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Petition, under Section 438 of the Code of Criminal Procedure, 1973, is filed by petitioner/A2 seeking to grant anticipatory bail to him in Cr.No.131 of 2020 on the file of Madikonda Police Station, Warangal District, registered for the offences under Sections 327, 347, 352, 365, 386, 427, 506 read with Section 34 IPC.

(2.) Heard learned counsel for the petitioner/A2, learned Assistant Public Prosecutor representing the respondent-State and perused the record.

(3.) Learned counsel for the petitioner/A2 submits that the petitioner is innocent of the alleged offences and he has been falsely implicated in the case in order to harass him at the instance of Errabelli Dayakar Rao, Minister for Panchayath Raj and Palakurthy MLA, as he is the follower of A1. He further submits that even as per the FIR, there are no specific allegations against the petitioner, and in fact, the petitioner has paid a sum of Rs.5.00 lakhs to the de-facto complainant for the purpose of employment, but he has not provided any job to the petitioner. He further submits that the entire allegations are made against A1 only and that A1 was arrested and released on bail. He also submits that the petitioner is ready to abide by any condition imposed by this Court.