BOGGU NAGANJI Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) The Criminal Petition has been filed under Ss. 437 and 439 Ss. 480 and 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023 (for brevity 'the BNSS'), seeking to enlarge the petitioner/Accused No.6 on bail in Cr.No.319 of 2025 of J.Madugu Police Station, Y.S.R.District, registered against the petitioner/Accused No.6 herein for the offences punishable under Ss. 191(1), 191 (3), 115 (2), 118 (1), 109 (1), 103 read with 190 of the Bharatiya Nyaya Sanhita, 2023 (for brevity 'the BNS')

(2.) The case of the prosecution is that on 10/5/2025, at about 3:30 P.M., a dispute arose between the accused and the de-facto complainant regarding the sprinkling of dung water in front of their houses. In connection with this dispute, Accused Nos. 1 to 8 formed an unlawful assembly, armed with sticks, and attacked the deceased, the de-facto complainant, and six of their relatives, causing severe bleeding injuries. The injured were shifted to the Government Hospital, Jammalamadugu. While the deceased was being shifted to Hyderabad for better treatment, he succumbed to the injuries on the way the deceased was died. Based on the complaint, a case was registered, and Accused No. 6 was remanded to judicial custody on 23/5/2025.

(3.) Sri M. Siva Prasad, the learned counsel for the petitioner, submits that the petitioner has not committed any offence; he is falsely implicated in this case; he is the sole breadwinner of his family; he is ready to abide by any conditions to be imposed by this Court. The learned counsel for the petitioner further submits that in the galata, the petitioner also suffered a head injury and underwent treatment at Hari Kishore Neuro, Spine and E.N.T. Care, Proddatur; to that effect, a doctor's certificate is appended. The learned counsel for the petitioner further submits that the petitioner is also a victim in the galata and has been suffering from a neuro problem in the Sub-Jail, Jammalamadugu, for the past 60 days, and it is urged to enlarge the petitioner on bail.