SEEGE YELLA REDDY Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Petition, under Section 438 of the Code of Criminal Procedure, 1973, is filed by the petitioner/A.1, for grant of anticipatory bail in Crime No.805 of 2018 of Vanasthalipuram Police Station, Rachakonda Commissionerate, registered for the offences punishable under Sections 436, 406, 506, 457, 380, 201, 120B read with 34 of I.P.C.

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

(3.) The learned counsel for the petitioner/A.1 would submit that the petitioner/A.1 suffered burn injuries. He has nothing to do with the alleged setting of fire to his godown. A false case has been foisted against the petitioner/A.1 and ultimately prayed to allow the application.