KANAKALA PRASADA RAO Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) The petitioner in Crl.P.No.2890 of 2020 is A1 and the petitioners in Crl.P.No.3047 of 2020 are A2, A3, A5, A8 and A9 in Crime No.399 of 2020 of I Town Police Station, Vizianagaram. Therefore, since all the petitioners are the accused in same crime, both the petitions are heard together and they are being disposed of by this common order.

(2.) These petitions are filed under Section 438 Cr.P.C. to enlarge the petitioners on bail, in the event of their arrest. The alleged offences against them are under Sections 147, 148, 307 and 324 r/w 149 I.P.C.

(3.) Briefly stated, the case of the prosecution that there is a dispute relating to sanitizing the area by the personnel of Vizianagaram Municipality. Therefore, on 13.07.2020, the petitioners herein along with other accused attacked the injured in this case with knives and beat him and caused grievous injuries to him and thereby attempted to kill the injured in this case and committed the aforesaid offences.