SAMI MIRZA SAMEULLA BAIG Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Petition, under Section 438 of the Code of Criminal Procedure, 1973 (for short, 'Cr.P.C'), is filed by the petitioner/A.6 for grant of anticipatory bail in the event of his arrest in Crime No.137 of 2019 of Gajwel Police Station, Siddipet District, registered for the offences punishable under Sections 363, 342, 324 and 387 read with 34 I.P.C and Section 3 (1) (g) (C) (r) 2 (va) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Amendment Act, 2015 (for short, 'the Act').

(2.) Heard learned counsel for the petitioner and the learned Additional Public Prosecutor appearing for the respondent/State. Perused the material on record.

(3.) Learned counsel for the petitioner would submit that the petitioner did not commit any offence as alleged in the complaint; that the petitioner was falsely implicated in this case and hence, he prays to grant anticipatory bail to the petitioner.