BRAHMMA REDDY DEVARAPALLI Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This petition is filed under Sections 438 of Code of Criminal Procedure, 1973 (for short "Cr.P.C") seeking pre-arrest bail to the petitioners/A-1 to A-3 in connection with Crime No.96 of 2020 of Marripudi Police Station, Prakasam District, wherein the petitioners are alleged to have committed the offences punishable under Section 341, 324, 447 r/w 34 of Indian Penal Code, 1860 (for short "IPC").

(2.) A complaint dated 29.10.2020 was lodged stating that the defacto complainant was blessed with a son and they are eking out livelihood by doing cultivation. The father of defacto complainant got three sons and they divided their joint family properties about more than 30 years back and have been in possession of their respective shares. Second younger brother of defacto complainant has been requesting him to give share in his property, as he was indebted to several persons, for which he refused. While so, on 29.10.2020 between 9.30 and 10.00 a.m. when he was cultivating his land, all the accused came there and raised a galata, in which A-1 to A-3 beat the defacto complainant with sticks on his head and when the wife and son of defacto complainant tried to rescue him, A-1 to A-3 also beat them and abused in filthy language. When the son of defacto complainant was taking video, all the accused chased and beat him.

(3.) Heard learned counsel for the petitioners and learned Public Prosecutor for respondent-State.