GADE PHANI RAJU 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.6 in Crime No.86 of 2022 of Narasaraopet II Town Police Station, Guntur District, registered for the offences punishable under Ss. 302, 324, 323, 509 and 506 read with 34 IPC and Ss. 3(1)(r), 3(1)(s), 3 (2)(va), 3(2)(v) of the Scheduled Castes and the Scheduled Tribes (PoA) Act, 1989, (for short 'SC and ST Act').

(2.) The case of the prosecution, in brief, is that on 14/5/2022 at 2.00 a.m., a quarrel took place between Orsu Gopi (Akhil's frined) and Veeranji on the issue of mortgage of motor cycle. At that time, the de facto complainant's brother Akhil intervened and tried to separate them by pushing A.1 and Veeranji. A.1 kept the issue in his mind and at about 3.30 a.m., A.1 along with his friends went to the complainant's house and called Akhil outside the house and beat him with hands, sticks and rods and abused his family members in filthy language and threatened them. Hence, the above crime was registered against the petitioner and other accused on 14/5/2022. Later, as the victim was died, Sec. 302 IPC and Sec. 3(1)(r) and 3(2)(V) of the SC and ST Act were added as per alternation Memo dtd. 18/5/2022.

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