NERUSU VAMSI KRISHNA 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 regular bail, by the petitioner/ Accused No.1 in Crime No.211 of 2022 of Eluru II Town Police Station, registered for the offences punishable under Ss. 307, 326, 384, 324, 323 r/w 34 IPC.

(2.) The case of the prosecution, in brief, is that the victim took loan of Rs.30,000.00 from A-1 three years ago. The victim has been paying the amount of interest regularly. For the past three months, he could not pay the interest. On 15/5/2022, A-1 along with others came to the house of victim and demanded to pay the balance amount and forced him to pay the amount. A-1 along with others attacked him, beat him with hands and legs and one of the accused hit the victim with cricket wicket, resulting severe injuries to the victim. Hence the present crime has been registered.

(3.) Heard Sri R. Siva Sai Swarup, learned counsel for the petitioner, and Sri Soora Venkata Sainath, learned Special Assistant Public Prosecutor for the respondent-State.