ATCHALA VENKATA REDDY Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This criminal petition under Sec. 437 and 439 of the CrPC is filed by the petitioners/A34, A35, A43 and A56 to grant regular bail in connection with Crime No.650 of 2021 of Mangalagiri Rural Police Station of Guntur District for the offences punishable under Ss. 147, 148, 452, 427, 323, 324, 506, 326, 307, 450, 380 read with 109, 120B, 149 of the IPC.

(2.) Heard arguments of Sri Y.Nagi Reddy, the learned counsel for petitioners and Sri Posani Venkateswarlu, the learned senior counsel appearing on behalf of respondent/state and learned Public Prosecutor for respondent/State.

(3.) In every case of a crime, when the criminal justice machinery is put into motion, there emerge competing claims. State prays for the safety of its citizens and the citizens pray for their liberty from the inappropriate handling of investigation by the police officers. Therefore, there is insistence for a matured jurisprudence of bail which is integral to a socially sensitized judicial process. The rival contentions advanced in this bail application fall for assessment in the context of the following facts available from the record.