Kondapalli Ganesh vs The State Of Telangana, Through Ps ...
2026 Latest Caselaw 623 Tel

Telangana High Court

Kondapalli Ganesh vs The State Of Telangana, Through Ps ... on 10 April, 2026

IN THE HIGH COURT FOR THE STATE OF TELANGANA AT
                   HYDERABAD

      THE HONOURABLE SMT. JUSTICE K. SUJANA


            CRIMINAL PETITION No.5205 of 2026


                     DATE: 10.04.2026


Between:


Kondapalli Ganesh

                                   .... Petitioner/ accused No.1

                             AND


The State of Telangana,
Through PS Yellandu,
Rep. by its Public Prosecutor High Court,
High Court Building, Hyderabad and another.

                                                .... Respondents

                            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

petitioner, who is arrayed as accused No.1 in Crime

No.110 of 2026 of Yellandu Police station, Bhadradri

Kothagudem District, registered for the offences

punishable under Sections 296(b). 318(4), 351(2) of the

BNS and Sections 3(1)(r)(s) and 3(2)(va) of the SC ST POA

Act.

2. Heard Sri T. Pradymna Kumar, learned Senior

counsel representing Sri K. Rajashekar, learned counsel

appearing on behalf of the petitioner 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 petitioner are less than seven (07) years, this Court

deems it appropriate to direct the petitioner to appear

before the Investigating Officer on or before 24.04.2026

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

(2014) 8 SCC 273

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: 10.04.2026 Note: Issue C.C. by Today.

TU