M. Karthik Kumar vs The State Of Telangana
2026 Latest Caselaw 148 Tel

Telangana High Court

M. Karthik Kumar 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.4153 of 2026

                     DATE : 30.03.2026


Between:
M. Karthik Kumar.
                                          ...Petitioner/Accused

                              AND

The State of Telangana, Rep. by its P.P,
High Court for the State of Telangana, (P.S. Pet
Basheerabad).
                             ...Respondent/Complainant

ORDER:

This Criminal Petition is filed under Section 482 of

Bharatiya Nagarik Suraksha Sanhita, 2023 (for short

'BNSS') by the petitioner/accused seeking to enlarge him on

Anticipatory Bail in the event of his arrest in Crime No.238

of 2026 of Pet Basheerabad Police Station, Cyberabad

Commissionerate registered for the alleged offences

punishable under Sections 318(4) of the Bharatiya Nyaya

Sanhita (for short 'BNS').

2. Heard Sri M. Vijay Kumar Goud, 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.

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 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 petitioner shall submit his 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: 30.03.2026 SRK

(2014) 8 SCC 273