Kasarla Kumaraswamy vs The State Of Telangana
2026 Latest Caselaw 146 Tel

Telangana High Court

Kasarla Kumaraswamy vs The State Of Telangana on 30 March, 2026

IN THE HIGH COURT FOR THE STATE OF TELANGANA AT
                   HYDERABAD

       THE HONOURABLE SMT. JUSTICE K. SUJANA


           CRIMINAL PETITION No.4048 of 2026


                     DATE: 30.03.2026


Between:


Kasarla Kumaraswamy and another

                                 ....Petitioners/Accused Nos.1 and 2


                             AND

The State of Telangana,
Rep. by its Public Prosecutor,
High Court at Hyderabad,
Through PS S.R. Nagar.
                                    .... Respondent/Complainant



                          ORDER

This Criminal Petition is filed under Section 482

Bharatiya Nagarik Suraksha Sanhita, 2023 (for short

'BNSS') by the petitioners/accused Nos.1 and 2 seeking to

enlarge them on anticipatory bail in the event of their arrest

in connection with Crime No.139 of 2026 of S.R. Nagar

Police Station, Hyderabad District, registered for the

offences punishable under Sections 318(4), 316(2), 336(3),

340(2), 61(2), r/w 3(5) of the BNS.

2. Heard Sri R. Prasanth, 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 13.04.2026 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 defence and

co-operate with the Investigating Officer as and when

required by furnishing information and produce all relevant

(2014) 8 SCC 273

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: 30.03.2026 YVL