MEKALA NARENDRA REDDY Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This Criminal Petition under Sec. 482 of B.N.S.S., is filed by the petitioners herein/A1 and A2 seeking to grant anticipatory bail in Crime No.19 of 2025 of Indukurpeta Police Station, SPSR Nellore District, registered for the offence punishable under Ss. 109, 61(2), 126(2), 324(4), 351(3) read with 3(5) of BNS.

(2.) Brief facts of the case are that, on 19/2/2025 at about 20:40 hours, the complainant namely Mungara Malini is a widow women and having son namely Mungara Viabhav reddy together went for shopping and while they were returning, one car followed their car and dashed and stopped in front of their car, and 7 unknown male persons with monkey cap tried to broke the glasses of the car with knives, on seeing that passers who were going on the road stopped and on seeing them, the accused fled away. On the report of the complainant, during the course of investigation, A4 was arrested on 8/5/2025 and he confessed that A1 and A2 directed him and other accused to kill LW2. Hence, FIR.

(3.) Heard Mr.A.Satish Babu, learned counsel for the petitioners and Ms.P.Akhila Naidu, learned Assistant Public Prosecutor.