CHENNAPPAREDDYPALLI CHARAN RAJ Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This is the third application filed by the petitioners-accused Nos. 1 and 2 seeking anticipatory bail in crime No. 162 of 2023 of Gangavaram Police Station, Chittoor District, registered for the offences punishable under Ss. 147, 148, 452, 307, 324, 323, 427 and 506 read with Sec. 149 IPC.

(2.) The earlier two anticipatory bail applications filed by the petitioners-accused Nos. 1 and 2 in Criminal Petition Nos. 4517 and 5817 of 2023 were dismissed by this Court by orders dtd. 13/7/2023 and 16/8/2023 respectively. This Court does not find any changed circumstances since rejection of the earlier two anticipatory bail applications filed by the petitioners-accused Nos. 1 and 2.

(3.) At this stage, learned counsel for the petitioners-accused Nos. 1 and 2 submits that the petitioners-accused Nos. 1 and 2 are ready to surrender and move a regular bail application before the Court concerned.