MD RAFEEK SYED RAFIQ 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 No.1 seeking to grant anticipatory bail in the event of his arrest in Crime No.92 of 2019 on the file of Beerpur Police Station, Jagtial District, registered for the offence punishable under Section 306 read with Section 511 IPC.

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

(3.) Learned counsel for the petitioner would submit that the petitioner is innocent of the offences levelled against him; that he never acted as an elder of the alleged Panchayat in imposing fine of Rs.4 lakhs to the family of the deceased; that the allegations made in the complaint are false; that there are no essential elements to constitute an offence under Section 306 read with Section 34 IPC; that the police are making hectic efforts to apprehend the petitioner; that if the petitioner is arrested, there is every chance that the Police may use third degree methods; and that the petitioner has a fixed place of abode; that he is ready to furnish sufficient sureties that may be imposed by this Court in the event of granting anticipatory bail to him.