KHANDAVILLI PAVAN KUMAR Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This criminal petition under Sec. 438 of Code of Criminal Procedure, 1973 (for short "Cr.P.C') is filed seeking pre-arrest bail to the petitioners/Accused Nos.1 and 2 in the event of their arrest in connection with Crime No.82 of 2022 of Alamuru Police Station, East Godavari District, registered for the offences punishable under Ss. 324, 323 and 506 read with 34 I.P.C.

(2.) The case of the prosecution is that on 13/3/2022 at about 4:00 P.M. the de facto complainant along with his friends are taking tea at Tea Time Shop, Kotthuru Center, then K.Pavan Kumar (A.1) of Dowleswaram called him over his phone and after coming to know about his presence at Koturu Center, Pavan Kumar along with B.Sunil Dathu (A.2), G.Swamy Prakasah (A.3), K.Sandeep (A.4) and G.Dinesh (A.5) came to the Tea Time Shop at 5:10 P.M.; that B.Sunil Dathu slapped him over his check and poured tea on him, then Sunil Dathu shouted to bring knife; that Sandeep brooked a beer bottle and Sunil Dathu folded his hands backside and Sandeep stabbed with beer bottle on the left shoulder; that Swamy Prakash proclaimed to kill him today at any cost and that all the others beat him with stones and caused bleeding injures. Hence, crime was registered. Later, the police altered the sec. of law by filing a memo and added Sec. 307 of I.P.C.

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