Smt., B. Kalavathi vs The State Of Telangana
2026 Latest Caselaw 682 Tel

Telangana High Court

Smt., B. Kalavathi vs The State Of Telangana on 13 April, 2026

       IN THE HIGH COURT FOR THE STATE OF
            TELANGANA AT HYDERABAD

     THE HONOURABLE SMT. JUSTICE K. SUJANA

         CRIMINAL PETITION No.5031 of 2026

                    DATE : 13.04.2026


Between:
B. Kalavathi and four others.
               ...Petitioners/ Accused Nos.1 to 4 and 6

                               AND

The State of Telangana, Rep, by its Public Prosecutor,
High Court of Telangana at Hyderabad
(Through SHO L.B. Nagar P.S.).
                           ...Respondent/ Complainant

ORDER:

This Criminal Petition is filed under Section 482 of

Bharatiya Nagarik Suraksha Sanhita, 2023 (for short

'BNSS') by the petitioners/accused Nos.1 to 4 and 6 seeking

to enlarge them on Anticipatory Bail in the event of his

arrest in Crime No.327 of 2026 of L.B. Nagar Police Station,

Ranga Reddy District registered for the alleged offences

punishable under Sections 316(2), 318(4), r/w 3(5) of the

Bharatiya Nyaya Sanhita (for short 'BNS').

2. Heard Sri A. Praveen Kumar Yadav, learned counsel

appearing on behalf of the petitioners as well as

Sri M.Ramachandra Reddy, learned Additional Public

Prosecutor appearing on behalf of 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 27.04.2026 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 defense 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: 13.04.2026 SRK

(2014) 8 SCC 273

THE HONOURABLE SMT JUSTICE K. SUJANA

CRIMINAL PETITION No.5031 of 2026

Date: 13.04.2026 SRK