Aurangzeb vs The State Of Telangana, Through Sho, ...
2026 Latest Caselaw 515 Tel

Telangana High Court

Aurangzeb vs The State Of Telangana, Through Sho, ... on 8 April, 2026

  IN THE HIGH COURT FOR THE STATE OF TELANGANA

                       AT HYDERABAD

       THE HONOURABLE SMT. JUSTICE K. SUJANA


            CRIMINAL PETITION No.4267 OF 2026


                      DATE :08.04.2026

BETWEEN:


Aurangzeb


                               .....Petitioner/A.4


                             And


The State of Telangana,
Rep., by its Public Prosecutor,
High Court for the State of Telangana at Hyderabad,
Through P.S.Rajendranagar

                                .....Respondent/Complainant

                           : ORDER :

This Criminal Petition is filed under Section 482 of

Bharatiya Nagarik Suraksha Sanhita, 2023 praying this Court

to grant bail in the event of arrest of petitioner in connection

with Crime No.802 of 2025 of Attapur Police Station, Cyberabad

District. The offences alleged against the petitioner are under

Sections 331(3) and 305(a) of Bharatiya Nyaya Sanhita, 2023.

2. The facts of the case are that on 19.09.2025 the

complainant lodged a complaint before police stating that on the

same day at about 13:30 hours, the complainant, along with his

brother-in-law, went to mosque to perform Namaaz, and upon

returning to his house at about 14:30 hours, found that the

door was broken open. On entering the house, he noticed that 1

tula gold chain, 1 tula gold ring, 4 tulas of gold bangles, and

cash of Rs.5,00,000/- kept in a locker in the bedroom were

missing. He suspected that unknown persons had committed

theft of the said gold ornaments and cash during their absence.

Hence, prayed to take necessary action.

3. Heard Sri Muhammed Omer Farooq, learned counsel

appearing on behalf of the petitioner and Sri M.Ramachandra

Reddy, learned Additional Public Prosecutor appearing on behalf

of the respondent - State.

4. The learned counsel for the petitioner contends that the

petitioner has been falsely implicated in the present case solely

basing on alleged confession of A.1. It is submitted that the

case was registered on 19.09.2025, whereas A.1 to A.3 were

arrested only on 15.10.2025. The learned counsel further

submits that the complainant initially alleged theft of

Rs.5,00,000/-, but subsequently enhanced the amount to

Rs.39,50,000/-, which creates serious doubt about the

prosecution case. It is also contended that a substantial part of

the investigation has already been completed, and therefore

there is no likelihood of petitioner tampering with evidence or

influencing witnesses. In support of his contentions, reliance is

placed on the judgments of Gurubaksh Singh Sibba V State of

Punjab & others 1 and Sanjay Chandra V CBI 2, and prayed to

grant pre-arrest bail to the petitioner.

5. On the other hand, learned Additional Public Prosecutor

opposed bail stating that the allegations against the petitioner

are serious in nature. As such, petitioner is not entitled to bail

and prayed to dismiss this petition.

6. Having considered the rival submissions and upon

perusal of the material on record, this Court is of the view that

the allegations against the petitioner are serious in nature.

Though the learned counsel for the petitioner contended that

the case is based on the confession of A.1 and pointed out

certain inconsistencies in the complaint, such aspects cannot

1 1980 3 SCR 383

2 (2012) 1 SCC 40

be considered at this stage. Considering the gravity of offence

and the stage of investigation, this Court is not inclined to grant

anticipatory bail to the petitioner and the same is liable to be

dismissed.

7. Accordingly, this Criminal Petition is dismissed.

Miscellaneous petitions, if any, pending shall stand

closed.

_______________ K. SUJANA, J Date :08.04.2026 Rds

THE HON'BLE SMT. JUSTICE K. SUJANA

CRIMINAL PETITION No.4267 OF 2026

DATE :08.04.2026

Rds