KADAGALA RAVI TEJA Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This petition is filed under Section 438 of the Code of Criminal Procedure, 1973 (for short 'Cr.P.C.') to enlarge the petitioner/accused No.5 on bail in the event of his arrest in connection with Crime No.196 of 2020 of Prakash Nagar Police Station, Rajamahendravaram, registered for the offences punishable under Sections 307, 324 and 341 read with Section 34 of the Indian Penal Code, 1860 (for short 'I.P.C.').

(2.) The case of the prosecution is that the de facto complainant lodged a report stating that on 30.07.2020 at 4.00 p.m., when he along with his friend - Satish were proceedings towards Narayanapuram vambey colony primary school, the accused persons were causing nuisance at that place, and when the de facto complainant and his friend questioned them, they warned. Thereafter, at 5.00 p.m., when the de facto complainant and his friend were proceeding to DTC Center on AVA Road on a motorcycle, the accused persons wrongfully restrained them and forcibly took them to Prabhugari Thota, surrounded them, assaulted them, beat them with sticks, and the petitioner, who was armed with a knife, along with accused No.3, stabbed the de facto complainant on the left side of his chest and inflicted bleeding injuries, in an attempt to kill them. On seeing the entire occurrence, one Krishna, who is the friend of the de facto complainant informed the Police and on arrival of the Police, the accused persons escaped. Basing on this complaint, the above crime is registered.

(3.) Heard learned counsel for the petitioner/accused No.5 and the learned Public Prosecutor for the respondent-State.