CHITTIREDDY SADHAKAR REDDY Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Petition under Section 438 of Cr.P.C. is filed by the petitioner/A1, seeking anticipatory bail in Crime No.163 of 2019 on the file of the S.H.O., Yadagirigutta Police Station, Yadadri-Bhongir District, registered for the offences punishable under Sections 279, 286 and 336 IPC and 9B (1) (b) of Explosive Act, 1884 and 4 and 5 of Explosive Substances Act, 1908.

(2.) Heard learned counsel for the petitioner as well as the learned Additional Public Prosecutor appearing for respondent-State.

(3.) Learned counsel for the petitioner submits that the petitioner denies all the allegations leveled against him as false and baseless and concocted for the purpose of the case and the petitioner has been falsely implicated in this case. The petitioner never committed any offence and he is not at all concerned with the seized Galeton Sticks. He further submits that the police officials did not conduct any panchanama and no Galeton Sticks were seized from the possession of the petitioner. He further submits that the petitioner is the innocent of the offences and he denies that he directed A2 and A3 to do blasting operation in his fields by using Galeton Sticks as alleged by the prosecution. He further submits that the police registered a case against the petitioner only basing on the confessional statement of A2 and A3 and except this, there is no link between the petitioner and other accused in the case. He further submits that there is no iota of evidence to show that the petitioner involved in the crime. He further submits that the petitioner is a law abiding citizen and prepared to assist the police in investigation, if he is enlarged on bail. The petitioner is a permanent resident of Kukatpally and having movable and immovable properties and he is ready to furnish sureties to the satisfaction of the Court and he is also ready to abide by the conditions imposed by this Court and hence, he prays to grant anticipatory bail to the petitioner.