Bharanidharan K @ Bharani Dharan vs The State Of Telangana, Through ...
2026 Latest Caselaw 496 Tel

Telangana High Court

Bharanidharan K @ Bharani Dharan vs The State Of Telangana, Through ... on 8 April, 2026

IN THE HIGH COURT FOR THE STATE OF TELANGANA AT
                   HYDERABAD

       THE HONOURABLE SMT. JUSTICE K. SUJANA

           CRIMINAL PETITION No.4981 of 2026

                       DATE: 08.04.2026

Between:
Bharanidharan K @
Bharani Dharan
S/o Krishna Murthy                      ... Petitioner/
                                       Accused No.3
                                AND

The State of Telangana,
Rep.by its Public Prosecutor,
High Court for the State
of Telangana, Hyderabad
Through P.S.Gachibowli
Police Station.                           ... Respondent.

                          ORDER

This Criminal Petition is filed under Section 482 of the

Bharatiya Nagarik Suraksha Sanhita, 2023 (for short 'BNSS')

for grant of pre-arrest bail to the petitioner, who is arrayed as

accused No.3 in Crime No.268 of 2026 of Gachibowli Police

Station, Cyberabad Commissionerate, registered for the

offences punishable under Sections 140 (3), 61 read with 3 (5)

of the BNS.

2. Heard Sri S.Ravindar Reddy, learned counsel for

the petitioner and Sri M. Ramachandra Reddy, learned

Additional Public Prosecutor for the respondent- State.

3. Without going into the merits of the case, since the

punishment prescribed for the offences alleged against the

petitioner is less than seven (07) years, this Court deems it

appropriate to direct the petitioner to appear before the

Investigating Officer on or before 22.04.2026 between 11:00

a.m. and 05:00 p.m. and in turn, the Investigating Officer is

directed to follow the procedure laid down under Section 35

(3) of BNSS (previously Section 41-A of Cr.P.C.) and also the

guidelines formulated by the Hon'ble Supreme Court in

Arnesh Kumar v. State of Bihar 1 scrupulously. However,

the petitioner shall submit his defence and co-operate with

the Investigating Officer as and when required by furnishing

information and produce all relevant documents/material

required for the purpose of the investigation. On furnishing

the same, the Investigating Officer shall consider the same

before filing appropriate report before the learned Magistrate

concerned.

(2014) 8 SCC 273

4. With the above direction, the Criminal Petition is

disposed of.

Miscellaneous applications, if any pending, shall also

stand closed.

_______________ K. SUJANA, J Date: 08.04.2026 YVL