P ZAIUDDIN KHAN Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This is the 2nd Criminal Petition, under Sec. 482 of Bharatiya Nagarik Suraksha Sanhita, 2023 (for short, "BNSS") has been filed by the Petitioner/A4, seeking anticipatory bail, in Crime No.584 of 2023 of Kurnool IV Town Police Station.

(2.) The above crime was registered against the Petitioner herein and others for the offence punishable under Ss. 323, 324 r/w. 34 of Indian Penal Code, 1860 (for short, "IPC") and Ss. 3(1)(r), 3(1)(s), 3(2)(va) of the Scheduled Castes and the Scheduled Tribes (PoA) Act.

(3.) The Prosecution's case, succinctly outlined, that on 28/12/2023 at about 22.30 hours at Chennamma Circle, Kallur Mandal, Kurnool town, A.1 to A.5 picked up an altercation with the defacto complainant and insulted him in the name of caste and attacked him with hands and sticks. As a result, the defacto complainant sustained bleeding injuries on the left side of face and also blood wound on the left eye and a dull wound on the buttock. When the friends of the defacto complainant intervened, the accused also beat them with their hands. The defacto complainant was shifted to Government General Hospital, Kurnool and alter shifted to private hospital where the doctors advised him to undergo surgery.