JADAYAPPA UDAYA KUMAR Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This Criminal Petition under Sec. 438 of the Code of Criminal Procedure, 1973 (for short "Cr.P.C') is filed to enlarge the petitioner/accused on anticipatory bail in the event of his arrest in Crime No.5 of 2022 of Nagalapuram Police Station, Chittoor District, registered for the offences punishable under Ss. 499, 307 read with 511 of the Indian Penal Code, 1860 (for short "I.P.C').

(2.) It is the case of the prosecution that the father of the accused borrowed an amount of Rs.10.00 lakhs from the de facto complainant and executed promissory notes. The de facto complainant demanded the father of the accused to repay the amount and also placed the matter before elders. The father of the accused declined to repay the amount. Resultantly, civil suits are filed before the trial Court and the trial Court granted attachment before judgment. The accused threatened the de facto complainant on 19/9/2021 by sending messages to take back the case. While so on 20/9/2021 at about 11.00 a.m., when he was at his house, the accused came with bill hook knife and tried to hack the de facto complainant. D.Rajendra and Koteswara Rao intervened and rescued the de facto complainant. The de facto complainant filed a complaint before the Judicial First Class Magistrate, Sathyavedu under Sec. 156(3) of Cr.P.C and the same was referred to police which was registered in the above crime.

(3.) Heard learned counsel for the petitioner and learned Additional Public Prosecutor for the State.