Bacchu @ Gangula Anusha vs The State Of Telangana. Through Ps ...
2026 Latest Caselaw 683 Tel

Telangana High Court

Bacchu @ Gangula Anusha vs The State Of Telangana. Through Ps ... on 13 April, 2026

      IN THE HIGH COURT FOR THE STATE OF
           TELANGANA AT HYDERABAD

     THE HONOURABLE SMT. JUSTICE K. SUJANA

          CRIMINAL PETITION No.5308 of 2026

                   DATE : 13.04.2026


Between:
Bacchu @ Gangula Anusha.
                              ...Petitioner/ Accused No.2

                           AND

The State of Telangana, Through PS Karimnagar - II
Town, 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') by the petitioner/accused No.2 seeking to enlarge

her on Anticipatory Bail in the event of his arrest in Crime

No.176 of 2026 of Karimnagar - II Town Police Station,

Karimnagar 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') and under Section

76 CFA.

2. Heard Sri T. Rahul, learned counsel appearing on

behalf of the petitioner 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

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 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 petitioner shall submit her 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.

(2014) 8 SCC 273

Miscellaneous applications, if any pending, shall also

stand closed.

_______________ K. SUJANA, J Date: 13.04.2026 SRK

THE HONOURABLE SMT JUSTICE K. SUJANA

CRIMINAL PETITION No.5308 of 2026

Date: 13.04.2026 SRK