BIRANCHI NARAYAN RATH Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This criminal petition is filed under Sec. 438 of the Code of Criminal Procedure, 1973 (for short "Cr.P.C.") seeking bail to petitioner/Accused No.5 in the event of his arrest in connection with Crime No.242 of 2018 on the file of Station House Officer, Abdullapurmet Police Station, Rachakonda, registered for the offences punishable under Ss. 419, 420, 468 and 471 read with Sec. 34 of Indian Penal Code (for short I.P.C).

(2.) Heard the learned counsel for the petitioner and learned Assistant Public Prosecutor for the respondent-State. Perused the record.

(3.) Learned counsel for the petitioner/Accused No.5 pointed out to a letter written by the Commissioner of Police, Rachakonda which informs that the Petitioner/Accused No.5 has to go before the concerned criminal Court for redressal of grievance.