SHAIK SAMEER Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Petition, under Section 439 of the Code of Criminal Procedure, 1973, is filed by the petitioner/A.1, for grant of bail in Crime No.224 of 2018 of Mavala Police Station, Adilabad District, registered for the offences punishable under Sections 338, 363 and 506 read with 34 of IPC and Section 12 of the Protection of Children from Sexual Offences Act, 2012 (for short, 'the POCSO Act').

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

(3.) Learned counsel for the petitioner/A.1 would submit that the petitioner/A.1 was falsely implicated in this case. The petitioner was remanded to judicial custody on 09.12.2018. Major part of the investigation is completed and ultimately, prayed to allow the petition.