D.SIVA SHANKAR REDDY Vs. CBI

JUDGEMENT

(1.) Heard Sri T.Niranjan Reddy, senior counsel appearing for Sri Dilip Jayaram, learned counsel for the petitioner and Sri A.Chennakesavulu, Special Public Prosecutor appearing for the respondent-CBI.

(2.) The petitioner herein is alleged to be accused No.5/A5 in Crime No.84 of 2019 of Pulivendula Urban Police station under Sec. 174 of Criminal Procedure Code [for short Cr.P.C]. This being the 2nd bail application, filed aggrieved by the order dated 21.12.2021 passed by the court below i.e., IV Additional District Judge-Special Sessons Judge for Trial of Offences under S.Cs. and S.Ts. (P.O.A.), Kadapa in rejecting the bail application.

(3.) The case of the prosecution is that on 15/03/2019 at about 8.00a.m. one Mr. M.V. Krishna Reddy, Personal Assistant of Y.S.Vivekananda Reddy [herein after referred as the deceased] gave a report to the Police, Pulevendula stating that the deceased found in the bathroom lying in pool of blood with certain injuries. On the said complaint, Pulivendula Urban Police registered the same as a case in Crime No.84 of 2019 under Sec. 174 of Cr.P.C. On that inquest was conducted over the dead body of the deceased and it was opined that the deceased was murdered by unknown persons. For investigating the same, Special Investigation Team (SIT) was constituted on 15/03/2019, headed by Additional DGP. During the course of investigation, basing on the statements of several witnesses, SIT arrested one Thummala Gangi Reddy @ Erra Gangi Reddy (A1) on 05.04.2019. Later confessional statements of the accused were recorded, they were remanded to judicial custody and released on bail consequently.