PULIGADA PITCHESWARA RAO Vs. STATE OF A P

JUDGEMENT

(1.) This Criminal Petition has been filed by A-1 and A-5 in Crime No. 99 of 2009 of Avanigadda Police Station, Krishna District, registered for the offence punishable under Sections 147, 148, 302 and 307 read with 149 of IPC.

(2.) In view of the submission of the learned counsel for the petitioners that the investigation has not been completed as the report filed under Section 173of Cr.P.C. has been returned and that the petitioners have indefeasible right to be enlarged on bail under sub-section (2) of Section 167 of Cr.P.C. there is no need to refer to the contents of the charge sheet allegations.

(3.) Sub-sections (1) and (2) of Section 167 of Cr.P.C. read as follows: