Chunchu Mallesh vs The State Of Telangana Through Sho P.S. ...
2026 Latest Caselaw 757 Tel

Telangana High Court

Chunchu Mallesh vs The State Of Telangana Through Sho P.S. ... on 15 April, 2026

IN THE HIGH COURT FOR THE STATE OF TELANGANA AT
                   HYDERABAD

      THE HONOURABLE SMT. JUSTICE K. SUJANA


            CRIMINAL PETITION No.5300 of 2026


                    DATE: 15.04.2026


Between:


Chunchu Mallesh

                                     .... Petitioner/accused

                          AND


The State of Telangana,
Through SHO P.S. Dandepalli,
Rep; by 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') for grant of pre-arrest bail to the

petitioner, who is arrayed as accused in FIR No.66 of

2026 of Dandepalli Police Station, Ramagundam District,

registered for the offences punishable under Section

351(2) of the BNS, Section 3(1) (r) (s) and 3(2) (va) of the

SC ST POA Act.

2. Heard Sri Kalyan Rao Chengalva, 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. Learned Additional Public Prosecutor submitted

that notice is served on the victim.

4. 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 29.04.2026

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

(2014) 8 SCC 273

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 and the Investigating Officer shall consider

the same before filing appropriate report before the

learned Magistrate concerned.

5. Accordingly, the Criminal Petition is disposed of.

Miscellaneous applications, if any pending, shall

also stand closed.

_______________ K. SUJANA, J Date: 15.04.2026 TU

THE HONOURABLE SMT JUSTICE K. SUJANA

CRIMINAL PETITION No.5300 of 2026

Date: 15.04.2026 TU