Kothwal Sai Teja (Shown In F.I.R. As Sai) vs The State Of Telangana Through S.H.O., ...
2026 Latest Caselaw 754 Tel

Telangana High Court

Kothwal Sai Teja (Shown In F.I.R. As Sai) vs The State Of Telangana Through S.H.O., ... on 15 April, 2026

IN THE HIGH COURT FOR THE STATE OF TELANGANA AT
                   HYDERABAD

       THE HONOURABLE SMT. JUSTICE K. SUJANA

           CRIMINAL PETITION No.5043 of 2026

                      DATE: 15.04.2026

Between:
Kothwal Sai Teja (shown in FIR as Sai)
S/o Kothwal Srinivas.                  ... Petitioner/
                                       Accused No.2
                            AND

The State of Telangana,
Rep.by its Public Prosecutor,
High Court for the State
of Telangana, Hyderabad.
Through SHO, PS Toopran,
Medak District.                     ... Respondent



                          ORDER

This Criminal Petition is filed under Section 482 of the

Bharatiya Nagarik Suraksha Sanhita, 2023 (for short 'BNSS')

for grant of pre-arrest bail to the petitioner, who is arrayed as

accused No.2 in Crime No.378 of 2025 of Toopran Police

Station, Medak District, registered for the offences punishable

under Sections 74, 126 (2), 115 (2), 352 read with 3(5) of the

BNS, 11 read with 12 of the POCSO Act 2012.

2. Heard Sri Rajath Kumar Pradhan, learned counsel

for the petitioner and 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 is less than seven (07) years, this Court deems it

appropriate to direct the petitioner to appear before the

Investigating Officer on or before 28.04.2026 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 furnishing

information and produce all relevant documents/material

required for the purpose of the investigation. On furnishing

the same, the Investigating Officer shall consider the same

(2014) 8 SCC 273

before filing appropriate report before the learned Magistrate

concerned.

4. With the above direction, the Criminal Petition is

disposed of.

Miscellaneous applications, if any pending, shall also

stand closed.

_______________ K. SUJANA, J Date: 15.04.2026 YVL