MOHAMMED TAYYAB PASHA Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Petition, under Section 438 of the Code of Criminal Procedure, 1973 (for short, 'Cr.P.C'), is filed by the petitioner/Accused No.1 for grant of anticipatory bail in the event of his arrest in connection with Crime 290 of 2019 of Falaknama Police Station, Hyderabad, registered for the offences punishable under Sections 354 (b), 376, 417 and 420 I.P.C and Section 7 of the Drugs and Magic Remedies (objectionable advertisement) Act, 1954.

(2.) Heard learned counsel for the petitioner/Accused No.1, and the learned Additional Public Prosecutor representing the respondent-State. Perused the record.

(3.) The allegation levelled against the present petitioner/accused No.1 is that he along with other accused harassed the de facto compliant, who is wife of petitioner, in the name of black magic. In that process on 23.12.2018 while the complainant was at her grandmother's house, the petitioner called her and assaulted her in the name of black magic and thereby committed the aforesaid offences.