SANDRA LOKESH NAIDU Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) The Criminal Petition, under Ss. 437 and 439 of the Code of Criminal Procedure, 1973, is filed on behalf of sole accused for regular bail in PRC.No.3 of 2022 on the file of the II Additional Judicial Magistrate of First Class, Madanapalle, Chittoor District, arising out of Cr.No.1031 of 2021 of Madanapalle II Town Police Station, Chittoor District.

(2.) A charge sheet has been filed as against the petitioner for the offences punishable under Ss. 324 and 302 IPC. The accusation as against the petitioner is that on 15/9/2021 at about 09:30 PM, he stabbed his wife/deceased with a knife, when she cried loudly, the house owner and some other neighbors came and found the deceased dead. The accused left his daughter-LW2 in the house and absconded from the house with the crime weapon. Thereafter, the house owner has informed the brutal murder of the deceased to her elder brother-LW1. On a report given by the brother of the deceased, the present case has been registered as against the accused.

(3.) Learned counsel for the petitioner contended that the entire investigation is completed and even charge sheet is also filed. He also submitted that the charge sheet has been numbered as PRC.No.3 of 2022 on the file of the II Additional Judicial Magistrate of First Class, Madanapalle, Chittoor District and was committed to the Sessions Court vide committal order dtd. 28/3/2022. The petitioner was arrested on 21/9/2021 and since then he is in jail.