SALKAPURAM MAHESWARI Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This petition under Sec. 438 of the Code of Criminal Procedure, 1973 (for short "Cr.P.C.") is filed by the petitioners/A3, A5 and A6 for grant of anticipatory bail in the event of their arrest in connection with Crime No.219 of 2021 of III Town Police Station, Kurnool District, registered for the offences punishable under Ss. 307 and 324 read with 34 of the Indian Penal Code, 1860.

(2.) The case of the prosecution is that a report was lodged alleging that on 14/5/2021 at about 08:00 pm, A1 picked up quarrel with husband of the complainant and attacked him with a blade with an intention to kill him. When complainant's husband tried to obstruct him, the complainant received several bleeding injuries on his hand. On coming to know about the same, the family members of the complainant along with some others went there and separated them. While the complainant along with the injured and her family members was going home the accused again attacked upon the family members of the complainant with stones and sticks and that A1 again attacked the injured. Later the injured was shifted to GGH, Kurnool, for treatment. While the injured was undergoing treatment A4 is said to have gone there and stabbed the injured on the left side of backside with a knife with an intention to kill him. Basing on the said report, the present crime is registered.

(3.) Heard Sri Y. Balaji, learned counsel for the petitioners and Sri Soora Venkata Sainath, learned Special Assistant Public Prosecutor for the respondent-state.