ANNEM DHANAMMA Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This Criminal Petition is filed under Ss. 438 of Criminal Procedure Code ('Cr.P.C' in short), seeking anticipatory bail, by the petitioners/Accused Nos. 5 and 6 in Crime No. 73 of 2022 of Gajulamandyam Police Station, Tirupathi Urban District, registered for the offences punishable under Ss. 307, 323, 324 read with 34 IPC.

(2.) The case of the prosecution, in brief, is that on 28/5/2022 at about 7.30 a.m., there was a quarrel between A.2 and Shakunthala and then Jagadish, who is son of Shakunthala came and questioned A.2 and the villagers pacified the same. Keeping the said incident in mind, on 29/5/2022, A.1 to A.4 picked up quarrel with Jagadish and beat him with hands, kicked with legs, assaulted with an iron rod and right eye, caused bleeding injuries and when Jagadish tried to escape from them, A.5 and A.6 caught hold him and beat him with hands and bitten on his back and caused bleeding injuries. Hence, the above crime was registered against the petitioners.

(3.) Heard Sri P.S.P. Suresh Kumar, learned counsel for the petitioners and Sri Soora Venkat Sainath, learned Special Assistant Public Prosecutor for the respondent-State.