Amir Kumar vs The State Of Telangana, Through S.H.O, ...
2026 Latest Caselaw 150 Tel

Telangana High Court

Amir Kumar vs The State Of Telangana, Through S.H.O, ... on 30 March, 2026

    IN THE HIGH COURT FOR THE STATE OF TELANGANA
                    AT HYDERABAD

         THE HONOURABLE SMT. JUSTICE K. SUJANA

               CRIMINAL PETITION No.4297 OF 2026

                        DATE: 30.03.2026

BETWEEN:

Amir Kumar.
                                                 Petitioner/accused.

                                And

The State of Telangana
Through SHO Railway Police Station,
Mahabubnagar District,
Rep.by its Public Prosecutor,
High Court at Hyderabad.
                                         ..... Respondent/Complainant

ORDER:

This Criminal Petition is filed by the petitioner-accused

seeking relaxation of the condition imposed by the trial Court in its

order dated 13.03.2026 in Crl.M.P.No.71 of 2026 in Crime No.20 of

2026, which reads as follows:

ii. The petitioner/accused shall appear before the Station House Officer, RPS, Mahabubnagar, on every Friday between 9:00 AM and 4;00 PM, till filing of the charge sheet.

SKS,J

2. Heard Sri K.S.S. Ayyubhi, learned counsel appearing on

behalf of the petitioner and Sri M.Ramachandra Reddy, learned

Additional Public Prosecutor appearing on behalf of the

respondent.

3. Learned counsel for the petitioner submitted that the

petitioner resident of Bihar State and due to long distance it is not

possible for him to comply with the condition of appearing before

the Station House Officer on every Friday. He further submitted

that investigation is already completed. Therefore, learned counsel

for the petitioner prays the Court to relax the said condition.

4. Learned Additional Public Prosecutor did not oppose the

submission made by the learned counsel for the petitioner and

prayed the Court to pass appropriate orders.

5. Upon consideration of the submissions made and on perusal

of the material available on record it appears that petitioner is the

resident of Bihar. As seen from the record, the material part of the

investigation is already completed. Considering the long distance,

this Court deems it fit to relax the condition No.2 imposed in

Crl.M.P.No.71 of 2026.

SKS,J

6. Accordingly, the Criminal petition is allowed. However, the

petitioner is directed to appear before the Investigating Officer as

and when his presence specifically required.

Miscellaneous applications, if any pending, shall stand

closed.

_______________ K. SUJANA, J Date: 30.03.2026 FM