MANDHALA SRAVANI SUNIL Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This revision case is filed under Ss. 397 and 401 of the Code of Criminal Procedure, 1973 (for short 'Cr.P.C.'), challenging the legality of the order dtd. 28/2/2024 in Crl.M.P.No.152 of 2024 in Crime No.512 of 2023 (P.S.Choutuppal) passed by the learned I Additional District and Sessions Judge, Yadadri Bhongir, whereby the bail granted to the revision petitioners was cancelled.

(2.) The revision petitioners are accused Nos.1 to 3 and 5 in Crime No.512 of 2023 of Choutuppal Police Station, facing allegations for the offence punishable under Sec. 395 of the Indian Penal Code, 1860 (for short 'I.P.C.'). Pending proceedings in the crime, the trial Court, on an application, allowed the prayer for bail on 16/11/2023 in Crl.M.P.No.503 of 2023 subject to executing personal bonds for Rs.20,000.00 each with two sureties for a like sum each to the satisfaction of the learned Junior Civil Judge-cum-Judicial Magistrate of First Class, Choutuppal and also directed them for an appearance before the P.S.Choutuppal, in between 10.00 AM to 12.00 AM on every Monday and Wednesday till filing of the charge sheet.

(3.) In this backdrop, the Station House Officer, Choutuppal, filed petition to cancel the bail granted to the revision petitioners. The trial Court having considered the submissions by observing that, the prosecution had established tenable ground, cancelled the bail and directed the Police to arrest the revision petitioners/accused. Thus, this revision.