Uradi Balakishan vs The State Of Telangana, Through P.S. ...
2026 Latest Caselaw 149 Tel

Telangana High Court

Uradi Balakishan vs The State Of Telangana, Through P.S. ... on 30 March, 2026

       IN THE HIGH COURT FOR THE STATE OF
            TELANGANA AT HYDERABAD

     THE HONOURABLE SMT. JUSTICE K. SUJANA

         CRIMINAL PETITION No.4211 of 2026

                    DATE : 30.03.2026


Between:

Uradi Balakishan.
                                ...Petitioner/Sole Accused

                             AND

The State of Telangana, Through P.S. Gambhiraopet,
Rajanna Sircilla District, Rep. by its P.P,
High Court of Telangana, High Court, Hyderabad and
another.
                  ...Respondents/De-facto 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.41 of

2026 of Gambhiraopet Police Station, Rajanna Sircilla

District registered for the alleged offences punishable under

Sections 137(2), 115(2), 296(b), 351(2) of the Bharatiya

Nyaya Sanhita (for short 'BNS'), 3(1)(r)(s) SC ST POA Act, 2015

and under Sections 3(2)(va) SC ST POA Act.

2. Heard Sri B. Arjun Rao, 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 No.1 - 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 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.

(2014) 8 SCC 273

Miscellaneous applications, if any pending, shall also

stand closed.

_______________ K. SUJANA, J Date: 30.03.2026 SRK