DANGER VAMSI Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This Criminal 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/A-1 and A-2 in the event of their arrest in connection with Crime No.268 of 2021 of Alipiri Police Station, Tirupati, Chittoor District, registered for the offences punishable under Sections 307, 341 and 506 r/w 34 of IPC.

(2.) The case of the prosecution is that the complainant is studying final year ITI course and some quarrels were occurred between A-1 and one Bhargav, friend of complainant, for which A-1 bore grudge against the complainant. While so, on 10.05.2021 while the complainant and his friend were proceeding to meet their friend who was suffering with ill-health, petitioners along with other accused wrongfully restrained the complainant and his friend, armed with stones, sticks and knife and A-1 beat the complainant with a stone on his head, A-2 also beat him on his head and A-3 took a knife and assaulted him on his back with an intention to kill him and caused bleeding injuries.

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