SOMU ADI LAKSHMI Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This criminal petition is filed by the petitioners - Accused Nos.1 and 2 under Section 438 of Criminal Procedure Code seeking to grant bail in Crime No.196 of 2015 on the file of Burgampahad Police Station, Khammam District, registered for the offences punishable under Sections 452, 324, 506 and 290 read with 34 IPC.

(2.) Heard and perused the material available on record.

(3.) The case of the prosecution is that they both attacked the de facto complainant and his brother with sticks and caused injuries to them, with regard to a financial dispute.