JULAKANTI BRAHMA REDDY Vs. STATE OF A.P.

JUDGEMENT

(1.) This criminal petition under Sec. 438 of the CrPC is filed by the petitioners/accused to grant anticipatory bail in connection with Crime No.113 of 2023 of Macherla Rural Police Station of Palnadu District for the offences punishable under Ss. 337, 364, 34 IPC and Sec. 3(1)(r), 3(1)(s) and 3(2)(va) of SC and ST (Prevention of Atrocities) Act, 1989.

(2.) Heard arguments of learned counsel for petitioner and learned Assistant Public Prosecutor for respondent/State. On 2/1/2024, respondent agreed to take out notices to de facto complainant. None entered appearance for de facto complainant.

(3.) For petitioner, it is argued Petitioner is innocent and did not participate in the alleged crime incident.