PULLIVARTHI VENKATA MANIPRASAD 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, A.2, A.3, A.5, A.6, A10 and A.11 respectively, to grant anticipatory bail in connection with Crime No.166 of 2022 of Puthalapattu Police Station, Chittoor District.

(2.) .A case has been registered against the petitioners and others for the offences punishable under Ss. 307, 427, 341, 143, 147, 148 read with 149 IPC. The allegations are that on 4/8/2022 at about 7.30 PM, the petitioners and others, totally 200 in number, attacked defacto complainant P.Sreekanth Reddy and one Kumar, with sticks, knives and iron rods, while they were going by car, caused damage to the car and attempted to kill him. However, due to intervention of some persons, the same could be averted.

(3.) Heard. Perused the record. It is alleged that on the date of alleged incident, all the accused, 200 in number, armed with sticks, knives and iron rods, attacked the car of the defacto complainant and damaged the car, and the accused tried to attack the defacto complainant also, but on the intervention of other persons, they were saved. It is brought to the notice of this Court that the complainant received simple injuries. In view of the aforesaid circumstances, this Court feels that it is a fit case to grant anticipatory bail to the petitioners, however, on conditions.