VARLA NARESH Vs. STATE OF A.P.

JUDGEMENT

(1.) The Criminal Petition has been filed under Ss. 480 and 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023 (for brevity 'the BNSS'), seeking to enlarge the Petitioner/Accused No.1 on bail in Crime No.72 of 2025 of Vijayapuram Police Station, Chittoor District, registered against the Petitioner/Accused No.1 herein for the offence punishable under Sec. 109(1) read with 3(5) of Bharatiya Nyaya Sanhita, 2023.

(2.) Heard Mr. D. Purna Chandra Reddy, the learned Counsel for the Petitioner and Ms. K. Priyanka Lakshmi, learned Assistant Public Prosecutor.

(3.) The case of the prosecution in brief is that on 26/10/2025 at about 3.30 p.m., in the fields of one Nagoor Reddy situate at Ellasmudarm Village, Vijayapuram Mandal, the defacto complainant Reddivari Munaswamy, while grazing goats along with his wife, was wrongfully assaulted by accused Nos.1 and 2 along with others, that accused No.1 shouting to kill the complainant, broke a beer bottle and stabbed on his back causing bleeding injury and also caused bleeding injury to his right hand middle finger, that when his wife intervened accused No.1 caused bleeding injury to her right hand ring finger with the same beer bottle and accused No.2 kicked and beat both the complaint and his wife. The motive for the attack was previous enmity arising out of an earlier incident in which accused No.1 had attempted to steal the complainant's cow and , when caught, developed grudge, and that after the incident the injured were shifted by the villagers to Government hospital, Vijayapuram and, on the report given, the present crime was registered.