THOTI ANIL KUMAR Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This petition is filed under Sections 437 and 439 of Code of the Criminal Procedure, 1973 (for short 'Cr.P.C.') seeking regular bail to the petitioners/A1 to A6 in connection with Crime No.185 of 2021 of Punganur Urban Police Station, Chittoor District for the offence punishable under Sections 302 and 201 read with 34 of the Indian Penal Code, 1860.

(2.) The case of prosecution is that a report was lodged wherein it was alleged that the marriage of the complainant's son was solemnized with one Roopa and the couple was blessed with one son. It was also alleged in the complaint that earlier a murder case was registered against the complainant alleging that he committed murder of one Saraswathamma of the same village and another case was also registered against his son with an allegation of attempt murder on one Bhuvaneswari of Punganur and he was convicted in the said case. It was also alleged in the complaint that on 28.05.2021 the complainant came to know that his son committed rape on one Venkatamma and on coming to know about the same, the complainant and his daughter went to search the victim and found that A1 to A6 are beating him with sticks and stones. As they threatened the complainant that they will kill them, the complainant went to bring his villagers but by the term he returned the victim was found dead. A1 to A6 with an intention to screen of the murder threw his son on a road side and escaped from there. Basing on the said complainant the crime is registered against the petitioners herein. The petitioners were arrested on 30.05.2021.

(3.) Heard Sri Gade Venkateswara Rao, learned counsel for the petitioners and learned Assistant Public Prosecutor for the respondent-State.