POGADADABNDA REVATHI Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Petition is filed by the petitioners to quash the order dtd. 26/9/2025 passed in Criminal Revision Petition No.39 of 2025 on the file of the Sessions Judge at Hyderabad.

(2.) Heard Sri T.V. Ramana Rao, learned counsel for the petitioners and Sri Jithender Rao Veeramalla, learned Additional Public Prosecutor for the State.

(3.) Learned counsel for the petitioners submitted that the revisional court has passed an erroneous order setting aside the order passed by the trial court. He further submitted that the learned Magistrate has dismissed the petition filed by the State for seeking police custody of the petitioners and when the State has preferred revision before the Sessions Court, the same was allowed and the police custody of the petitioners herein was granted for three (3) days, which is against the legal principles. He further submitted that the FIR is registered in the month of March and police custody was granted in the month of October i.e. after seven months, which is strictly in violation of law and therefore, prayed to quash the impugned orders. He also submitted that the petitioners were granted bail vide order dtd. 17/3/2025 subject to the condition that they would appear before the Station House Officer concerned on every Monday and Friday and that they have been complying with the said orders till date without any violation and that the revisional court failed to consider the said point. Inspite of the petitioners attending the concerned Police Station twice a week, the present petition is filed seeking custody of the petitioners without there being any ground.