BYREDDY RAJASEKHARA REDDY Vs. STATE

JUDGEMENT

(1.) This Criminal Petition is filed under Section 438 of Cr.P.C. seeking anticipatory bail for the petitioner/A7 in Cr.No.119/2014 on the file of Kurnool III Town Police Station, Kurnool, registered for the offences punishable under sections 120-B, 148, 302, 109 r/w.Sec.149 of IPC.

(2.) I have heard Sri T.Niranjan Reddy, learned senior counsel appearing for the petitioner/A7, Sri O.Kailasnath Reddy, learned counsel appearing for the 2nd respondent/de facto complainant and the learned Public Prosecutor, representing the State

(3.) The brief facts necessary for considering the anticipatory bail, as per prosecution are as follows: