SATHYA VINOD 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 petitioners/Accused Nos.1 to 3 and 6 in Crime No.121 of 2022 of Nellore Rural Police Station, SPSR Nellore District, registered for the offence punishable under Sec. 395 of Indian Penal Code, 1908 ('IPC' in short).

(2.) The case of the prosecution, in brief, is that on 9/5/2022 at 16.40 hours, the de facto complainant was proceedings to Sri Chaitanya Junior College, Vaviletipadu Branch with cash bag containing Rs.3,00,000.00 on his motorcycle, to pay salaries to the staff of the said Branch and when he reached the house of Madhureddy, the building owner of Sri Chaitanya College, three unknown culprits came across the bike of the de facto complainant and pulled the cash bag, when the de facto complainant resisted, one among the culprits stabbed him with a knife over his head, on his both hands, on his back and on his left knee, causing bleeding injuries and snatched the cash bag and fled away. Hence, the above crime was registered initially under Sec. 394 of IPC and later it was altered to Sec. 395 of IPC.

(3.) Heard Sri Sivaprasad Reddy Venati, learned Counsel for the petitioners and Sri Soora Venkata Sainath, learned Special Assistant Public Prosecutor for the respondent-State.