BADAVATH RAVI Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This is an application filed under Sec. 439 Cr.P.C. seeking the Court to enlarge the petitioner, who is arrayed as Accused No.2 in Crime No.185 of 2022 of Ghatkeshwar Police Station, on bail.

(2.) Heard the submission of the learned counsel for the petitioner as well as the learned Additional Public Prosecutor who is representing the Respondent-State.

(3.) Learned Additional Public Prosecutor, during the course of his submission, reported that charge sheet is laid and the case is numbered as S.C.No.14 of 2023 and the same is pending before the Court of Metropolitan Sessions Judge, Ranga Reddy District at L.B.Nagar.