G. RAMANATH REDDY Vs. THE STATE

JUDGEMENT

(1.) THIS Criminal Petition is filed under Sections 437 and 439 Cr.P.C. by the petitioner/accused No. 2, who is in judicial custody since dt.10 -04 -2014, in Crime No. 3 of 2014, on the file of the Station House Officer, Chandragiri Police Station, Chittoor District, registered for the offences punishable under Sections 353, 307, 379 and 427 r/w. 34 I.P.C and Sections 20 and 29 of the Transit Rules, 1969.

(2.) HEARD the Learned Counsel for the Petitioner/accused No. 2, the Learned Public Prosecutor for the Respondent -State and perused the material placed on record.

(3.) THE contention of the petitioner is that it is a false implication; that even from the case of the prosecution at the alleged time of the so -called attempt to run over the forest official, except the driver no others were there in the vehicle; that other accused including the petitioner have jumped from the said vehicle, before the so -called attempt of the driver of the vehicle in high speed to run over the official and that therefore, Section 307 has no application to him. It is brought to the notice of the Court that the investigation is completed, chargesheet is filed and the case appears in committal stage.