GAMPALA VENKAT REDDY Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Petition is filed under Sec. - 482 of the Code of Criminal Procedure, 1973 , to quash the docket order dtd. 18/4/2022 in Crl.M.P. No.105 of 2022 in Crime No.218 of 2022 of Choutuppal Police Station to the extent of posting the bail application to 2/5/2022, and for a consequential direction to the learned V Additional District and Sessions Judge, Nalgonda to dispose of the bail application within one (01) week from the date of its filing i.e., 18/4/2022 in terms of the Circular issued by this Court vide ROC No.10/Reg.Judl/2017, dtd. 31/5/2017.

(2.) Heard Mr. Abhinav Krishna Uppaluri, learned counsel for the petitioner.

(3.) Perusal of the record would reveal that the petitioner herein is the sole accused in Crime No.218 of 2022 of Choutuppal Police Station, Rachakonda Commissionerate. The offences alleged against him are under Sec. s - 452, 376 and 506 read with 511 of IPC. In view of the relief sought by the petitioner herein, there is no need to consider and refer the allegations levelled against him and merits of the case.