BEJAWADA SHANKAR 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/accused, for grant of anticipatory bail in Crime No.46 of 2019 of Kusumanchi Police Station, Khammam District, registered for the offences punishable under Section 354-A of IPC and Section 11 read with 12 of Protection of Children from Sexual Offences (POCSO) Act, 2012.

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

(3.) Learned counsel for the petitioner/accused would submit that there is no possibility of commission of alleged incidents in the room of the Headmaster. Further, no offence took place as alleged in the report, dated 02.02.2019. The petitioner/accused is a Headmaster and he is about to retire. There are attenders and other people moving at the room of the Headmaster and a false case is foisted against him and ultimately, prayed to allow the petition.