PANUGOTHU LACHIRAM Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Petition, under Section 438 of the Code of Criminal Procedure, 1973, is filed by the petitioner/accused, for grant of bail in Crime No.496 of 2018 of Choutuppal Police Station, Rachakonda, registered for the offence punishable under Section 376 of IPC.

(2.) Heard the learned counsel for the petitioner/accused, the learned Additional Public Prosecutor representing the respondentState and perused the record.

(3.) Learned counsel for the petitioner/accused would contend that a false case is foisted against the petitioner. Furthermore, the villagers gave a letter, dated 04.01.2019 to the Station House Officer concerned stating that the offence was compromised with the victim and others, and requested the police to drop prosecution against the petitioner/accused.