Satyajith Mandal Satyajeet VsState Of Telangana

This Criminal Petition, under Section 438 of the Code of Criminal Procedure, 1973, is filed by the petitioner/accused seeking to grant anticipatory

bail in the event of his arrest in Cr.No.54 of 2018 on the file of Chinthalamanepally Police Station, Adilabad District, registered for the offences

punishable under Sections 417, 420 and 376 IPC.

Heard learned counsel for the petitioner/accused, learned Assistant Public Prosecutor for the respondent and perused the record.

This is the second anticipatory bail application filed by the petitioner. Earlier bail application filed by petitioner in Crl.P.No.55 of 2021 was dismissed

on merits by this Court on 21.01.2021, directing him to surrender before the competent Court within a period of ten days from the date of the said

order and file an application for bail before the Court concerned. However, the petitioner, instead of surrendering before the Court concerned, filed the

present application without any new and valid grounds. Hence, there are no grounds to entertain the present application for anticipatory bail.

During the course of arguments, learned counsel for the petitioner requested to grant further time to petitioner to surrender before the Court

concerned as directed by this Court vide order dated 21.01.2021 in Crl.P.No.55 of 2021. In view of the same, the petitioner shall surrender before the

Court concerned on or before 10.08.2021 postively, failing which, police concerned shall take coercive steps against him in accordance with law.

Accordingly, the Criminal Petition is disposed of.

Miscellaneous applications, if any pending in this criminal petition, shall stand closed.