MADHURI VIJAYA KUMAR Vs. STATE OF TELANGANA

JUDGEMENT

(1.) The petitioner is the sole accused in Crime No.28 of 2018 on the file of Shivampet Police Station, Medak District. The crime is registered for the offences punishable under Section 376 (2)(f) IPC and Section 3(b) 4 of the Protection of Children from Sexual Offences Act, 2012 (for short, 'the POCSO Act').

(2.) The petitioner is in judicial custody since 31.03.2018 and went unsuccessful in seeking regular bail before the learned I Additional District & Sessions Judge, Medak at Sangareddy in Crl.M.P.No.510 of 2018 by order dated 21.08.2018.

(3.) Heard the learned counsel for petitioner and the learned Additional Public Prosecutor representing the State of Telangana in opposing the same and perused the F.I.R., the bail application averments and Part I case diary including Section 164 Cr.P.C. statements of the victim girl and the mother-de facto complainant and also the charge sheet filed by the police after completion of investigation.