GOWTHAM Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This petition is filed under Section 438 of the Code of Criminal Procedure, 1973 (for short "Cr.P.C.") seeking pre-arrest bail to the petitioners/A2, A3, A5 and A6 in the event of their arrest in connection with Crime No.93 of 2021 of R.C.Puram Police Station, Tirupathi Urban, Chittoor District registered for the offences punishable under Sections 143, 147, 148, 307, 324, 427 and 188 read with 149 of the Indian Penal Code, 1860.

(2.) The case of prosecution is that a complaint was lodged wherein it was alleged the complainant is working as salesman in Sorakayalapalem Wine Shop and on 18.05.2021 at about 11:30 A.M. while he was in wine shop, A1 and A2 came and asked to give liquor on credit basis. When the complainant refused to give liquor on credit basis, A1 and A2 abused him in a filthy language and threatened him with dire consequences. The complainant's villagers interfered and sent them away. On the same day at 7:30 P.M. the petitioners along with A4 and A7 and some other unidentified persons formed into an unlawful assembly armed with bricks came to the complainant's house, picked up quarrel with him. A1 beat the complainant with brickbat on his head and caused bleeding injury while the other accused hurled the brickbats on him. When the complainant's parents and villagers interfered accused beat them with hands and caused blunt injuries. On seeing the Police, the accused escaped. Basing on the same, the present crime is registered, in which the petitioners are arrayed as A2, A3, A5 and A6.

(3.) Heard Sri D.Purna Chandra Reddy, learned counsel for the petitioners and learned Assistant Public Prosecutor for the respondent-State.