Munjam Kamala vs The State Of Telangana
2026 Latest Caselaw 571 Tel

Telangana High Court

Munjam Kamala vs The State Of Telangana on 9 April, 2026

IN THE HIGH COURT FOR THE STATE OF TELANGANA AT
                   HYDERABAD

      THE HONOURABLE SMT. JUSTICE K. SUJANA


           CRIMINAL PETITION No.5098 of 2026


                    DATE: 09.04.2026


Between:


Munjam Kamala and others
                                ..Petitioners/Accused Nos.2 to 6

                            And


The State of Telangana,
Through PS Ramakrishnapur,
Rep by its Public Prosecutor,
High Court at Hyderabad.

                                    ..... Respondent/Complainant

                          ORDER

This Criminal Petition is filed under Section 482 of

Bharatiya Nagarik Suraksha Sanhita, 2023 (for short

'BNSS') for grant of pre-arrest bail to the petitioners, who

are arrayed as accused Nos.2 to 6 in Crime No.68 of 2026

of Ramakrishnapur Police Station, Ramagundam District,

registered for the offences punishable under Sections 69,

292, 351(2), r/w 3(5) of the BNS, wherein the complaint

averments shows that the allegation against accused

No.1 is that he under the guise of promise of marriage

several time exploited the de-facto complainant and the

allegations against the petitioners herein are that they

threatened the de-facto complainant and also abused her

in filthy language.

2. Heard Sri K. Rajashekar, learned counsel appearing

on behalf of the petitioners as well as Sri M.

Ramachandra Reddy, learned Additional Public

Prosecutor for respondent -State.

3. Considering the allegations against the petitioners

herein, Section 69 of the BNS is not applicable to the

present case and without going into the merits of the

case, since the punishment prescribed for the offences

alleged against the petitioners are less than seven (07)

years, this Court deems it appropriate to direct the

petitioners to appear before the Investigating Officer on or

before 23.04.2026 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 petitioners shall submit their 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 and the Investigating Officer shall

consider the same before filing appropriate report before

the learned Magistrate concerned.

4. Accordingly, the Criminal Petition is disposed of.

Miscellaneous applications, if any pending, shall

also stand closed.

_______________ K. SUJANA, J Date: 09.04.2026 TU

(2014) 8 SCC 273