KATTA SRINIVAS CHOWDARY 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.2, for grant of bail in Crime No.115 of 2018 of Central Crime Station, Hyderabad, registered for the offences punishable under Sections 406 and 420 read with 34 of IPC.

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

(3.) It is brought to the notice of this Court that the earlier bail application of this petitioner/A.2 was dismissed by this Court vide order, dated 08.11.2018, passed in Crl.P.No.11157 of 2018. No changed circumstances are brought to the notice of this Court to consider this bail petition.