ADILAKSHMISUDULA Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) The above Criminal Petition is filed under Sec. 438 of the Code of Criminal Procedure, 1973 (for short "the Cr.P.C.") seeking pre-arrest bail to the petitioner in the event of her arrest in connection with Crime No.47 of 2023, dtd. 11/5/2023 of Veldurthy Police Station, Palnadu District, registered for the offences punishable under Ss. 341, 447, 435 and 307 read with Sec. 34 of the Indian Penal Code, 1860. The petitioner is arrayed as accused No.3 in the above said offence.

(2.) The case of the prosecution is that when the de facto complainant was in centre of their village in the public, one Mr.Chinna Mallaiah threatened the de facto complainant saying that he would kill him if he does not return his land to him and on 10/5/2023 at about 10.30 A.M., the de facto complainant went to the land along with the tractor of Mr.Brahmaiah and kept his motor cycle under a tree in the premises. While he was ploughing the land with the tractor, accused entered into the land, used filthy language, threatened to vacate the land, otherwise he would burn the tractor proclaiming that they burnt the motor cycle of the de facto complainant and the de facto complainant immediately observed that the said vehicle was burning and the accused Nos.1 and 2 chased the de facto complainant with an axe and sticks and he ran away from the scene of offence and after consulting his family members, he lodged the complaint. Basing on the said complaint, the present crime was registered against the petitioner.

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