VEGULLALEELA KRISHNA Vs. STATE OF AP

JUDGEMENT

(1.) The petitioner is the sole accused in Cr.No.108/2020 of Mandapeta Police Station, East Godavari District. The offences alleged are under Sections 323, 306 read with 116 of IPC. It is an application under Section 438 of Cr.P.C for grant of anticipatory bail.

(2.) The case of the prosecution is that one Rachakonda Bheemaraju, who is the defacto complainant in this case, was working for the contractor for collecting toll from the vendors in the market for the last two months. On 15-05-2020 at about 5.30 am, when he was collecting such toll from the farmers, who had brought the produce for sale in a school ground, the accused, who belonged to a political party questioned him in collecting the toll at higher rate than prescribed, to which the defacto complainant informed him that he was collecting the toll as per the rates fixed by the Municipal authorities. In that situation, as per the version of prosecution the accused slapped the defacto complainant in the presence of several others in that market area, humiliated him. Unable to bear such humiliation, according to the version of the prosecution, at about 11.30 am on the same day in an open site near Bhasyam School, the defacto complainant consumed an insecticide and attempted to commit to suicide. Immediately, he was shifted to hospital where he was subjected to treatment.

(3.) On the strength of the complaint of the defacto complainant itself, a case was registered against the petitioner for the offences stated above.