RAJU DEVIDAS RATHODE Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Heard Smt.G.Sangeetha, learned counsel for the petitioner as well as the learned Additional Public Prosecutor who is representing the Respondent.

(2.) Contending that he is entitled for bail, the petitioner, who is arrayed as Accused No.1 in Crime No.202 of 2022 of Huzurnagar Police Station, is before this Court.

(3.) Making her submission, learned counsel for the petitioner contended that the petitioner has not committed any offence whatsoever and further, the petitioner hails from a poor family and there is no previous crime history against the petitioner and therefore, he may be enlarged on bail. Learned counsel also states that the petitioner was arrested on 17/7/2022 and remanded to judicial custody and thus, he is in judicial custody since more than 125 days and therefore, he is entitled for bail.