BUNGA SUMIL DATHU Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This criminal petition under Sec. 438 of Code of Criminal Procedure, 1973 (for short "Cr.P.C') is filed seeking pre-arrest bail to the petitioners/Accused Nos.1 to 5 in the event of their arrest in connection with Crime No.80 of 2022 of Mandapeta Town Police Station, East Godavari District, registered for the offences punishable under Ss. 341 and 307 read with 34 of I.P.C.

(2.) The case of the prosecution is that on 15/3/2022 at about 3:00 P.M., the de facto complainant, namely, Palivela Teja, while going to Mandapeta for taking Biryani, petitioners 1 to 4 herein/A.1 to A.4 wrongfully restrained him and attacked on him with an intention to kill him and all the accused stabbed on his back with knives due to which he received bleeding injuries and he was shifted to Government Hospital at Alamuru. Hence, the crime is registered.

(3.) Heard learned counsel for the petitioners and learned Assistant Public Prosecutor for the respondent-State.