AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
7 paragraphs · 198 wordsC.S.Dias, J
The application is filed under Sec.438 of the Code of Criminal Procedure, 1973, for an order of pre-arrest bail.
The petitioner apprehends to be arrested by the Cyber Crimes (DD) Police station, Hyderabad, in connection with crime No.381/2023 for allegedly committing the offences under Secs.419 and 420 of the Indian Penal Code and Secs.66-C and 66D of the Information Technology Act.
When the bail application came up for consideration on 13.12.2023, this Court directed the petitioner to seek appropriate reliefs from the jurisdictional Court within a period of three weeks from the date of the above order and to defer all coercive proceedings against the petitioner for a period of one month.
Heard;Sri.D Feroze, the learned counsel appearing for the petitioner and Smt.Seetha.S, the learned Public Prosecutor.
After bestowing my anxious consideration to the facts and materials on record particularly taking note of the fact that this Court has already directed the petitioner to approach the jurisdictional Court and seek for appropriate reliefs and the time period has lapsed, I am of the definite view that nothing further survives in the bail application.
Resultantly, the bail application is dismissed as infructuous.