YEDDULA BHASKAR REDDY Vs. STATE OF A.P.

JUDGEMENT

(1.) This Criminal Petition, under Ss. 437 and 439 of Cr.P.C., has been filed by the petitioners herein/A8 and A9, seeking regular bail, in Crime No.75 of 2024 of SVU Campus Police Station, Tirupathi District.

(2.) A case has been registered against the petitioners herein/A8 and A9 and other accused for the offences punishable under Ss. 147, 148, 307, 332, 324, 427, 120B read with 149 of the Indian Penal Code, 1860 (for brevity 'IPC').

(3.) Brief facts of the case of prosecution are that, on 14/5/2024 at 3.00 PM at the premises of Sri Padmavathi Mahila University, Tirupati, the de facto complainant went to Sri Padmavathi Mahila University, Tirupati in his car bearing registration No.AP03 CD 6688 along with his gunman, driver viz. Ranjith and his attendant Saravana to attend the strong room inspection at the time of deposit of EVM boxes and its preservation procedure. At that time, when he was about to reach at a near distance to the strong room, the followers of MLA viz. C.Bhaskar Reddy and his son C.Mohit Reddy, his followers A1 and A2 along with his men with a criminal conspiracy and common intention, armed with deadly weapons i.e. hammer, iron rods, beer bottles and cricket bats were alleged to have attacked them by obstructing his car. They were alleged to have damaged the car and attempted to commit murder of de facto complainant by hacking and beating him with deadly weapons. A1 and A2 were alleged to have attacked him and caused injuries to his left shoulder and caused dumb injuries on his body and when his gunman came to his rescue, A1 was alleged to have beat him with a big hammer and tried to kill him and caused grievous injury. Basing on the report of de facto complainant, a case in Crime No.75 of 2024 of SVU Campus, Tirupathi District was registered for the alleged offences and investigated into.