MD JAHANGEER Vs. STATE OF TELANGANA

JUDGEMENT

(1.) The petitioner is A.4 in Crime No.145 of 2016 on the file of Achampet Police Station, Mahabubnagar District. He is alleged to have committed offences relatable to Sections 384, 385, 386 and 120B IPC. By way of this petition filed under Section 438 CrPC, he seeks grant of anticipatory bail.

(2.) As per the complaint lodged by one Kamsheeti Srinivasulu, he was asked time and again during July, 2016, to meet with Nayeem, a gangster, but he did not comply. He was however taken forcibly to a house where he was asked to contribute Rs.2,00,00,000/-, failing which a threat was held out that his son would be killed. He finally agreed to pay Rs.60,00,000/- and was made to sign on a blank paper. On 01.08.2016, a call was made to him asking him to deliver the promised amount and he got his brother to hand over Rs.30,00,000/- in cash along with 15 tulas of gold biscuits. Significantly, the FIR named only Nayeem, Sheshanna, Sardar and Ramaiah Kancha as the accused but Serial No.5 of the FIR left the option open for naming more persons by recording the word 'Others'. The remand report dated 02.10.2018 thereafter named ten accused and the petitioner finds mention amongst them as A.4.

(3.) It is the claim of the petitioner-A.4 that he is innocent and was implicated in the case basing on the confessional statements of A.5 and A.6. He asserts that he is the only earning member of his family and has to look after his aged parents, wife and children. On these grounds, he seeks anticipatory bail, stating that he would furnish security and abide by any conditions that may be imposed.