Kalleda Narendhar vs The State Of Telangana
2026 Latest Caselaw 380 Tel

Telangana High Court

Kalleda Narendhar vs The State Of Telangana on 6 April, 2026

  IN THE HIGH COURT FOR THE STATE OF TELANGANA

                      AT HYDERABAD


      THE HONOURABLE SMT. JUSTICE K. SUJANA


           CRIMINAL PETITION No.4379 of 2026


                     DATE: 06.04.2026


BETWEEN:


Kalleda Narendhar


                                     .....petitioner/accused No.3


                              And


The State of Telangana,

Rep. by Public Prosecutor,

High Court for the State of Telangana,

at Hyderabad.

                                    .....Respondent/complainant


                             ORDER

This Criminal Petition is filed praying this Court to

enlarge the petitioner on bail who is arrayed as accused No.3

in Crime No.20 of 2026 before the Ibrahimpatnam Police

SKS,J Crl.P.No.4379 of 2026

Station, Jagitial District, registered for the offence punishable

under Sections 103(1), 126(2), 238 read with 3(5) of BNS.

2. The brief facts of the case are that on 21.02.2026, a

complaint was lodged at Ibrahimpatnam Police Station stating

that an unidentified person was found murdered in an

agricultural field with head injuries. The deceased was later

identified as Errolla Limbadri, who had prior family disputes

with his wife and children. It is alleged that on the previous

night, a quarrel took place between the deceased and his

family members, after which he was sent away.

Subsequently, he was found murdered by unknown persons.

3. Heard Sri Polampelli Raju, learned counsel appearing

on behalf of the petitioner as well as Sri M. Ramachander

Reddy, learned Additional Public Prosecutor appearing on

behalf of the respondent - State.

4. Learned counsel for the petitioner submitted that the

petitioner is innocent and has been falsely implicated without

any direct or corroborative evidence, solely based on suspicion

and alleged confessional statements, which are inadmissible

in law and that the mandatory procedure regarding arrest was

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not followed, rendering the arrest illegal. The investigation is

substantially completed and no further custodial interrogation

is required. He further submitted that the petitioner has no

criminal antecedents, is suffering from ill health, and his role

is minimal compared to the main accused. Therefore, he

prayed the Court to grant bail to the petitioner by allowing

this Criminal Petition.

5. On the other hand, learned Additional Public Prosecutor

submitted that the petitioner is involved in a grave offence of

murder and his role has surfaced during the course of

investigation and that the allegations disclose his involvement

in the commission of the offence, and the case is based on

material collected during investigation, including witness

statements. Further, the investigation was not yet completed.

At this stage, granting of bail to the petitioner does not arise.

Therefore, he prayed the Court to dismiss the criminal

petition.

6. In the light of the submissions made by the learned

counsel for the petitioner and the learned Public Prosecutor,

and upon perusal of the material available on record, it

appears that the case pertains to a homicidal death, and the

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investigation has revealed the involvement of the petitioner in

connection with the said offence. The main allegation against

the petitioner is that he is implicated as accused No.3 in the

commission of the murder, based on the material collected

during the course of investigation, including statements of

witnesses. Further, the investigation is not yet completed and

is at a crucial stage. Considering the gravity of the offence

and the stage of investigation, at this stage, this Court is not

inclined to grant bail to the petitioner and the same is liable to

be dismissed.

7. Accordingly, this Criminal Petition is dismissed.

Miscellaneous applications, if any pending, shall stand

closed.

_______________ K. SUJANA, J Date: 06.04.2026 SAI