MAMATHA JHAH Vs. STATE OF TELANGANA

JUDGEMENT

(1.) The petitioners, who are Accused Nos.1, 3 and 4, filed the present applications under Sections 437 and 439 of Criminal Procedure Code, seeking to enlarge them on bail in S.C.No.739 of 2019 on the file of the XV Additional District and Sessions Judge, Kukatpally, Ranga Reddy District (P.R.C.No.1044 of 2019 on the file of XII Additional Metropolitan Magistrate at Kukatpally, Cyberabad), which was registered for the offences punishable under Section 302, 201, 404 and 120(B) of I.P.C.

(2.) Brief facts of the case are that one Gunji Paulu lodged a complaint with the Inspector of Police, Gachibowli Police Station, Hyderabad, stating that on 30.01.2018 at about 09.00 hours, while he was returning home from morning walk, he found one gunny bag and one plastic bag emanating decomposed smell, near Botanical Garden, Sreeramnagar, opposite Palapitta Cycling Park, and on observation of the bags, he found one leg with toe ring, one hand and other parts of the body of an unknown woman exposed from the bags. Basing on the said complaint, the Inspector of Police, Gachibowli Police Station, Hyderabad, registered a case in Crime No.72 of 2018 for the offences punishable under Section 302 and 201 I.P.C. Eventually, after completion of investigation, a charge sheet was laid against the petitioners/A1, A3 and A4 and other accused for the offences punishable under Sections 302, 201, 404 and 120(B) of I.P.C. The said charge sheet was taken on file as P.R.C.No.1044 of 2019 and after committal the same was numbered as S.C.No.739 of 2019 on the file of the XV Additional District and Sessions Judge, Kukatpally, Ranga Reddy District.

(3.) Heard the learned Counsel for the petitioners/accused and the learned Additional Public Prosecutor appearing on behalf of the respondent/complainant and perused the material available on record.