PEDAPATI GOPAL RAO Vs. STATE OF A P

JUDGEMENT

(1.) This is an application to cancel the bail granted to respondents 2 and 3 by the learned Sessions Judge, West Godavari at Eluru in Crl. M.P. No.1051 of 2002 in Cr.No.40 of 2002 of Narasapur Rural Police Station.

(2.) The case of the prosecution is that respondents 2 and 3 caused the murder of the father of petitioners 3 to 6 on 19-4-2002. By an order dated 4-6-2002, the learned Sessions Judge granted bail to respondents 2 and 3 on their executing a bond for Rs.10,000/- each with two sureties each in a like sum each to the satisfaction of the Judicial First Class Magistrate, Narasapur.

(3.) Alleging that after respondents 2 and 3 were granted bail they are freely moving in Gondi Village, where the incident took place, and have been terriorising the petitioners, who signed the mediators report and the inquest report in Cr.No.40 of 2002 and also are threatening the petitioners not to give evidence against them by displaying deadly weapons, petitioners filed this petition for cancellation of bail granted to respondents 2 and 3.