SYED SULTAN Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This petition is filed under Sections 437 and 439 of Cr.P.C. seeking regular bail to the petitioners/A1 and A10 in connection with Crime No.184/2020, dated 13.07.2020 of Kota Police Station, SPSR Nellore District, for the alleged offences punishable under Section 302 read with 34 IPC, Section 3(2)(v) of SC and ST (POA) Act.

(2.) The case of prosecution is that a complaint was given stating that the villager of Annambaka by name Kurugunda Vamshi came to her and informed that when her son Vinod and Dayakar were proceeding to play cricket at Kothapalem road some of the villagers of Kakuvaripalem armed with sticks and rods beat the said Dayakar and chased him and also her son. On that they escaped from their hands, ran away from that place and jumped into a madugu between Palamala and Kothapalem and the said Dayakar came out from that Madugu by swimming but some of the villagers of Kakuvaripalem beat her son Vinod, and on receiving that information when they went to search her son he was not traced. Then she approached the Gudur Hospital and enquired the said Dayakar, who got admitted there with injuries, he told the names of some of the villagers of Kakuvaripalem, who beat her son.

(3.) Learned counsel for the petitioners submits that initially the name of A.1 is revealed, A.10 who is the 2nd petitioner herein was later arrayed as accused person on confession made by the other accused. Learned counsel for the petitioner submits that in fact A2 to A9, who are the people beat the victim were already enlarged on bail. Learned counsel for the petitioner submits that A1 was arrested on 07.09.2020 and A10 was arrested on 01.10.2020. Learned counsel for the petitioner further submits that all the accused against whom, specific overt acts were attributed were already released on bail and that the petitioners' application may be considered for grant of regular bail.