AMANULLA SHAREEF Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Criminal Petition No.9619 is filed by the petitioner/accused No.5, and Criminal Petition No.9650 of 2025 is filed by the petitioner/accused No.1, under Sec. 482 of the Bharatiya Nagarik Suraksha Sanhita, 2023 (for short, 'BNSS') seeking anticipatory bail in connection with crime No.126 of 2025 on the file of the Station House Officer, Hussaini Alam Police Station, Hyderabad, registered for the offences punishable under Ss. 109, 191(2), 191(3), 115(2), 351(2), 324(4), 329(3), 61(2), 352, 79 R/W 190 of the Bharatiya Nyaya Sanhita, 2023 (for short 'BNS). Hence, these two criminal petitions were heard together and are being disposed of by this common order.

(2.) The case of prosecution in brief is that on 24/6/2025, Smt. Qamar Fatima lodged a complaint stating that her family has lived in Fatima Colony, Hussaini Alam, Hyderabad for 30 years. A dispute arose over ownership of an open plot in front of their house, involving the Waqf Board, accused No.1, and others. On 24/6/2025, when Waqf Board officials came to survey the land, the accused, including the petitioner, allegedly arrived, used abusive language, attacked the complainant's husband and others with sticks and stones, trespassed into their house, injured several people, and damaged the two-wheelers. Basing on the same, the above crime was registered.

(3.) Heard Mr.P.Papaiah, learned counsel, representing Mr.M.Shiva Kumar, learned counsel for the petitioners and Mr.Syed Yasar Mamoon, learned Additional Public Prosecutor for the respondent-State.