K.JAIRAM NAIDU Vs. STATE

JUDGEMENT

(1.) This Criminal Petition under Sec. 437 and 439 of Cr.P.C., has been filed by the Petitioner/A.1, seeking regular bail in Cr.No.144 of 2024 of Anantapuram I Town Police Station, Anantapuram District.

(2.) The above crime was registered against the Petitioner and others for the offence punishable under Ss. 341, 323, 324, 307 r/w 34 of IPC and Sec. 3(1)(r), 3(1)(s), 3(2)(v) of SC/ST (POA) Act.

(3.) The prosecution's case, in brief, is that this is a case of assault on ST caste person by restraining wrongfully and attempted to murder that occurred on 30/4/2004 at about 04.30 PM at R.K.Colony, Ananthapuramu and reported on 30/4/2024 at 07.45 pm. According to the Prosecution, the Complainant was riding a motorcycle with his friend Ravi, en route to attend an election campaign event for Sri Anantha Venkata Rami Reddy, a candidate contesting the Ananthapuramu urban Assembly Constituency on behalf of YSRCP at Suseel Reddy colony. At that time, A.1 and his 13 followers, associated with TDP, allegedly restrained the victim, subjected him to castebased verbal abuse, and attacked him with sticks and stones, with apparent intent to kill him. Additionally, women accused purportedly sprayed chili powder into the victim's eyes and indiscriminately assaulted him. Upon hearing the Complainant's cries, residents of the colony intervened and rescued him. As a result of the assault, the Complainant suffered bleeding injuries to his head, hands, and legs. Furthermore, the accused have also targeted Ravi as well, spraying chili powder on him, pushing him down, and beating him. Subsequently, the Complainant was transferred to GGH, Ananthapuramu for medical treatment.