MARAPALA ARJUNA REDDY Vs. STATE OF A.P.

JUDGEMENT

(1.) The Criminal Petition has been filed under Sec. 482 of the Bharatiya Nagarik Suraksha Sanhita, 2023 (for brevity 'the BNSS'), seeking to enlarge the petitioner/Accused on anticipatory bail in Cr.No.16 of 2025 of Chinaganjam Police Station, Bapatla District, registered against the petitioner/Accused herein for the offence punishable under Ss. 115 (2), 118 (1) read with 3 (5) of Bharatiya Nyaya Sanhita, 2023 (for brevity 'the BNS Act').

(2.) Facts, in brief, are that there is house site dispute in between the defacto complainant and the petitioner who are brothers. On 6/3/2025, at about 19:30 hours, the de-facto complainant and others went to the house of his brother to conduct panchayat about the house site issue. Accused No.1 beat the complainant with pestle on head and mouth which caused bleeding injuries and other Accused beat him with hands and legs. The wife of the defacto complainant admitted him in the Government Hospital for treatment. After enquiring and recording the statements of the complainant, the police registered a case.

(3.) Heard learned counsel for the petitioner and the learned Assistant Public Prosecutor. Perused the record.