JANAGAM KOTESWARA RAO KOTAIAH 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.18, for grant of bail in Crime No.20 of 2007 of Komaram Police Station, Khammam District, registered for the offences punishable under Sections 147, 148, 302 read with 149 of IPC and Section 25(1)(a) and 27 of Indian Arms Act.

(2.) Heard the learned counsel for the petitioner/A.18, the learned Additional Public Prosecutor representing the respondentState and perused the record.

(3.) Learned counsel for the petitioner/A.18 would submit that the petitioner is falsely implicated in this case. He is not aware of the pendency of the criminal proceedings against him. Having come to know the same, he filed the present petition and ultimately, prayed to allow the petition.