CHINTHALA ASHOK Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) The Criminal Petition, under Sec. 438 of the Code of Criminal Procedure, 1973, is filed on behalf of the petitioners/A.1, A3 and A4 to grant anticipatory bail in connection with Crime No.249 of 2022 of Station House Officer, Nellore Rural Police Station, SPSR Nellore District.

(2.) A case has been registered against the petitioner along with others for the offences punishable under Ss. 143, 147, 148, 307 and 324 R/w 34 of I.P.C.

(3.) The accusation that has been alleged against the petitioners is that on 2/8/2022 at 7-00 a.m. at Harijanawada, Kodurupadu Village, Nellore Rural Mandal, all the accused formed themselves into an unlawful assembly and attacked the complainant and his associates with deadly weapons and attempted to murder them and caused injuries to them due to previous disputes between both groups regarding birthday flexi. All the injured were admitted in GGH, Nellore wherein the police recorded the statement of the defacto-complainant. Basing on the same, a case in Crime No.249 of 2022 was registered.