SHAIK ELIYAZ 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 petitioner/A-10 in connection with Crime No.100 of 2021 of Chirala I Town Police Station, Prakasam District, wherein the petitioner along with other accused is alleged to have committed the offences punishable under Section 147, 148, 341, 326, 307r/w 149 of the Indian Penal Code, 1860 (for short "IPC").

(2.) The case of the prosecution is that on 06.03.2021 in Chirala Town, about 30 persons including the petitioner/A-10 attacked th defacto complainant with iron rods and sticks and they left the place thinking that he was dead. While leaving the spot, the accused took away his cell phone, gold chain and rings. Thereafter he telephoned his friends, who in turn informed the same to the police. Then the police shifted him to Icon Hospital, where some tests including X-Rays were taken and later, as his condition was critical, he was shifted to Manipal Hospital, Guntur District, where he was admitted in ICU. Basing on the statement given by the defacto complainant, the above crime was registered.

(3.) Heard Sri U.Manivarun, learned counsel for the petitioner and learned Public Prosecutor for respondent-State.