Kistaiah @ Gaddam Kistaiah vs The State Of Telangana
2026 Latest Caselaw 572 Tel

Telangana High Court

Kistaiah @ Gaddam Kistaiah 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.5066 of 2026


                     DATE: 09.04.2026


Between:


Kistaiah @ Gaddam Kistaiah and others

                           .... Petitioners/accused Nos.1 to 3

                            AND


The State of Telangana,
Rep. by its Public Prosecutor High Court,
High Court Building, Hyderabad.

                                               .... Respondent

                          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.1 to 3 in

Crime No.36 of 2026 of Bheempur Police station, Adilabad

District, registered for the offences punishable under

Sections 318(4), r/w 3(5) of the BNS.

2. Heard Sri S. Ravi Kiran Reddy, learned counsel

appearing on behalf of the petitioners as well as Sri M.

Ramachandra Reddy, learned Additional Public

Prosecutor appearing for the respondent-State.

3. 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

(2014) 8 SCC 273

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 Note: Issue C.C. by tomorrow.

TU

THE HONOURABLE SMT JUSTICE K. SUJANA

CRIMINAL PETITION No.5066 of 2026

Date: 09.04.2026 Note: Issue C.C. by tomorrow.

TU