STATE OF TELANGANA Vs. MD.HAMED KHAN

JUDGEMENT

(1.) The present application is filed by the State seeking cancellation of the bail granted to the 1st respondent/accused by order dt.17/2/2022 in Crl.MP.No.58/2022 by the Family Court-cum-VII Additional Sessions Judge, Medak, at Sangareddy.

(2.) The case was initially heard by Honourable Smt.Justice Lalitha Kanneganti and by a detailed order dt.18/2/2022 suspended the bail granted to the respondent/accused and since then the petitioner is in jail. When the case come up for hearing, the learned Public Prosecutor Sri Pratap Reddy argued that the respondent is a habitual offender in several crimes over a period from 2010 for the offences punishable under Ss. 302, 307, 324, 325, 363 which includes offence of Murder, attempt to murder, kidnap, Arms Act which are serious offences and if the bail granted to the respondent is not cancelled, it would cause great injustice to the present prosecution of murder.

(3.) From the earlier instances, it is apparent that the 1st respondent's acquittal in all the cases was on account of the 1st respondent threatening the witnesses. The said fact is evident from the Judgments of the earlier cases wherein all the witnesses turned hostile. In the present case also there is a solitary eye-witness to the murder committed by the 1st respondent and in the event of the 1st respondent being released on bail, in all probability, all the witnesses would be threatened and turn hostile to the case of prosecution.