SAMI ULLAH SHAREEF 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.1, for grant of anticipatory bail in Crime No.368 of 2018 of Chaderghat Police Station, Hyderabad, registered for the offence punishable under Section 307 read with 34 I.P.C.

(2.) Heard the learned counsel for the petitioner/A.1, the learned Additional Public Prosecutor appearing for the respondent-State and perused the record.

(3.) Learned counsel for the petitioner/A.1 would contend that due to political rivalry, this petitoner/A.1 is falsely implicated in this case; that there are no ingredients to constitute the offence under Section 307 IPC and that a false case is foisted against the petitioner and ultimately prayed to allow the application.