POGULA RAMESH Vs. STATE OF TELANGANA

JUDGEMENT

(1.) The petitioner-A1 filed the present application under Sections 437 and 439 of the Code of Criminal Procedure, seeking to grant bail to him in Cr.No.413 of 2019 on the file of Korutla Police Station, Jagtial District, registered for the offences under Sections 302, 324 read with Section 34 IPC.

(2.) Heard learned counsel for petitioner/A1 and learned Additional Public Prosecutor for the 1st respondent-State and perused the record.

(3.) The case of the prosecution is that on 15.12.2019 at 22.00 hours, the petitioner/A1 along with other accused beat the father of de-facto complainant and other three persons with sticks, stones, hands and legs indiscriminately by suspecting them as thieves, who reportedly came to Korutla for catching cats, due to which, the father of de-facto complainant died at his house due to internal injuries and other persons sustained bleeding injuries.