KOMMINI SURENDRA Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This petition is filed under Sec. 438 of the Criminal Procedure Code, 1973 seeking to grant anticipatory bail to the petitioners herein/A5 and A6 in Crime No.103 of 2024 on the file of the Station House Officer, Chandragiri Urban Police Station, Tirupati District, registered for the offences punishable under Ss. 109, 143, 147, 427, 307, 324 and 452 read with 149 IPC.

(2.) Heard Sri N.Ashwani Kumar, learned counsel for the petitionersthrough video conferenceand the learned Special Assistant Public Prosecutor appearing for the respondent-State.

(3.) The complainant by name Marri Raju Kumar lodged a complaint against the accused/A1 to A14 as follows: