ATLA KALYAN REDDY Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This Criminal Petition is filed under Sec. 438 of the Code of Criminal Procedure, 1973 (for short "Cr.P.C.") seeking pre-arrest bail to the petitioners/A1, A3 and A4 in the event of their arrest in connection with Crime No.549 of 2019 of Ongole Taluq Police Station, Ongole, Prakasam District registered for the offences punishable under Ss. 452, 324 read with 34 of the Indian Penal Code, 1860 (for short "I.P.C.').

(2.) The case of prosecution is that a complaint was lodged on 22/11/2019 stating that the de facto complainant is running a photo studio in Ongole and he had no disputes with the accused. It is alleged in the complaint that the accused used to extract money from the de facto complainant to meet their bad vices and on one day, when the de facto complainant was not available in the studio, the petitioners/accused went to the house of de facto complainant, picked up a quarrel with him and his family members in which the petitioners/accused are alleged to have inflected injuries to the de facto complainant and his family members and dragged him out of the house and pushed him in on auto seat and snatched away two sovereigns of gold from his neck and later he was taken to RIMS Hospital for treatment. Basing on the said complaint, the present crime is registered.

(3.) Heard Sri P. Nagendra Reddy, learned counsel for the petitioners and the learned Public Prosecutor for the respondent-State.