CHINTHALA SISINDRI Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This Criminal Petition is filed under Ss. 437 and 439 of Criminal Procedure Code ('Cr.P.C.' in short), seeking bail, by the petitioners/A2,A7, A9 and A10, in Crime No.249 of 2022 of Nellore Rural Police Station, Sri Potti Sriramulu Nellore District, registered for the offence punishable under Ss. 143,147, 148, 307, 324 r/w. 149 of the Indian Penal Code.

(2.) The case of the prosecution, in brief, is that on 2/8/2022 the petitioners and other co-accused formed into an unlawful assembly and attacked the de facto complainant and his associates with deadly weapons, caused severe bleeding injuries and attempted to murder them, in view of previous disputes between both the groups and also in view of the dispute arose between the groups on 1/8/2022 regarding tying of a birthday flexi at their village. Hence, the above crime was registered.

(3.) Heard Sri C.Subodh, learned counsel for the petitioners/A-2, A-7,A-9 and A-10, and Sri Sravan Kumar Naidana, learned Special Assistant Public Prosecutor for the respondent-State.