SURYADEVARA SASIKALA Vs. VASIREDDY SIVALING PRASAD

JUDGEMENT

(1.) ALL these four applications are filed for cancellation of bail of the accused/ respondents, as detailed below, who are accused in Cr. No. 40 of 2007 of Tenali I Town police Station, Guntur District. <FRM>JUDGEMENT_183_ALT(CRI)1_2008Html1.htm</FRM>

(2.) THE facts that gave rise to this case are as follows: On 16. 4. 2007 at 5. 30 PM, opposite to Nehru Niketan English Medium School, bose Road, Tenali town, Suryadevara sambasiva Rao, the deceased herein, a counselor of 13th ward of Municipal Council tenali was killed. A-1 a former Counselor of tenali Municipality; A-2 a Civil Contractor at tenali; A-3 a present Counselor of 15th ward of tenali Municipality; A-4 and A-5, who are father and son, residents of Tenali known to a-1; and A-6 a resident of Jaggaiahpet of krishna District and relative of A-3 have allegedly hacked him to death after knocking down him with a motor bike, by pushing his motor bike with another motor bike. According to the prosecution case, on account of some civil disputes between A-1 and A-3 with the deceased, they took the help of other accused and killed the deceased. All the accused have ultimately attacked the deceased with knives etc. , causing his instantaneous death. According to the prosecution case, A-6 is an unsocial element living at Jaggaiahpet in Krishna district. A-1, A-4 and A-5 were arrested on 5. 5. 2007; A-2 and A-3 were arrested on 7. 5. 2007 and A6 was arrested on 18. 5. 2007. Certain bail applications filed on behalf of the accused were dismissed by the learned sessions Judge and ultimately A-2, A-3 and a-6 were granted bail by the learned Sessions judge in Crl. M. P. No. 962 of 2007 on 25. 9. 2007; a-4 and A-5 were granted bail by this Court in crl. P. No. 5632 of 2007 on 1. 10. 2007.

(3.) THE petitioner in all these petitions, who is the wife of the deceased, filed the petitions for cancellation of bail granted to the accused, who are the respondents in the present petitions, as indicated above.