V.DHARANEESH REDDY Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) The instant petition under Sec. 438 of Code of Criminal Procedure, 1973 has been filed by the Petitioner/Accused No.1, seeking anticipatory bail in connection with Crime No.387 of 2023 of II Town Police Station, Chittoor, which was registered for the offences under Ss. 363, 326, 323 and 506 read with 34 of Indian Penal Code.

(2.) The case of the prosecution, in brief, is that on 27/12/2023 at about 8.30 p.m., the Accused restrained the De facto complainant near Vinayaka Temple, Ramnagar Colony, Chittoor restrained and kidnapped him in an Auto, took him to Gangadhara Nellore and assaulted him. Petitioner/Accused No.1 beat the De facto complainant with a rod on his right eye and caused bleeding injury. Accused Nos.2 to 4 and others beat him with hands and caused bleedings injuries on his lips, left and right shoulders and also threatened him.

(3.) Learned counsel for the Petitioner/Accused No.1 would submit that the Petitioner underwent surgery, steel rods were inserted and it is not possible for the Petitioner to involve in this case. Learned counsel would further submit that the father of the Petitioner has been suffering from heart ailment. Petitioner will abide by any condition that may be imposed by this Court and ready to furnish sureties to the satisfaction of the Court.