NALLAPU RAMA KRISHNA Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) The petitioners are A-6 and A-10 in Crime No.366 of 2022 of Reddygudem Police Station, N.T.R. District, and the present petition is filed under Sec. 438 of the Code of Criminal Procedure, 1973 (for short "Cr.P.C.") seeking for anticipatory bail.

(2.) The offences alleged against the accused are under Ss. 307, 324, 326 r/w 149, 120-B and 109 I.P.C.

(3.) Having heard the submissions of learned counsel for the petitioners and learned Additional Public Prosecutor appearing for the State/respondent, it is seen that concerning a well in the village, there has been some controversy for quite a long time and some of the accused have presented a civil suit and the same was pending. The offences alleged were committed during November, 2022 and the F.I.R was registered on 12/11/2022. As many as twenty five accused are there in the alleged crime incident. The allegations are that all those accused attacked the opposite group and caused serious injuries to three individuals.