VISLAWATH VISHAL Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Petition, under Sections 437 and 439 of the Code of Criminal Procedure, 1973 is filed by the petitioner, who is A.2, seeking enlargement on bail in Crime No.93 of 2019 of Jubilee Hills Police Station, Hyderabad, pending on the file of the learned XVII Additional Chief Metropolitan Magistrate, Nampally, Hyderabad, registered for the offences punishable under Sections 365, 342, 346, 392, 302, 201, 202 and 212 r/w. Section 109 of IPC.

(2.) The case of the prosecution is that the petitioner/A.2 along with other accused with a common intention had committed murder of the deceased.

(3.) Heard learned counsel for the petitioner/A.2 and the learned Additional Public Prosecutor appearing for the respondent State. Perused the material on record.