KARNATI SESHAIAH Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) The petitioners/Accused Nos. 2,6,7,8,9 and 10 in Crime No.107 of 2020 on the file of Durgi Police Station, Guntur District, filed this petition under Section 438 of Cr.P.C to issue a direction to Station House Officer, Durgi to release the petitioners on bail, in the event of their arrest in connection with the above crime, apprehending their arrest.

(2.) The petitioners 1 to 6 are Accused Nos. 2,6,7,8,9 and 10 in Crime No.107 of 2020 on the file of Durgi Police Station, Guntur District, allegedly committed offences punishable under Sections 147, 148, 324, 307, 188, 270 r/w 149 of Indian Penal Code (for short 'I.P.C').

(3.) The facts of the case are that, the defacto complainant VunnamVenkatramaiah alleged that he had a dispute with Gurazala Srinu (A-1) in respect of drainage. On 25.07.2020 at 8:00 P.M, while the father of the informant Chworya and Gurazala Srinu (A-1) were quarrelling over an issue, he questioned Gurazala Srinu as to why he was quarrelling with his father. It is alleged that Gurazala Srinu (A-1) picked up a rod lying nearby and hit the informant on his forehead resulting in swelling injury. It is further alleged that the relatives of the petitioners 1 to 6/Accused Nos. 2,6,7,8,9 and 10 along with Karnati Sai, Karnati Venkateswarulu, Karnati Naveen with an intention to kill the informant and his father, came there shouting and carrying sticks and axe and they bet the brother of defacto complainant - Vunnam Srinivasa Rao on his head, resulting in bleeding injury. Then, petitioner Nos. 1 to 5 and others held his uncle Vunnam Rama Rao by his arms, Karnati Naveen and Karnati Sai armed with an axe shouting that they will kill him and tried to kill him, resulting in bleeding injury on his head. It is alleged that, Petitioner Nos. 2,4 and 6/Accused Nos. 6,8 and 10 and Karnati Venkateswarlu (A-4) who are the relatives of Gurazala Srinu (A-1) came there and bet with hands and legs, resulting in bleeding injuries. Immediately, the injured were shifted to the hospital and on receipt of intimation from the hospital, the police recorded statement of the injured and on the strength of the same, case in Crime No.107 of 2020 was registered on 26.07.2020 on the file of Durgi Police Station, Guntur District, for the offences referred above.