THALLADI ADINARAYANA Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This application is filed for anticipatory bail. The petitioner is sole the accused in Crime No.23 of 2020 of Wazedu Police Station, Khammam District. The offences alleged against the petitioner are under Sections 323 and 306 IPC.

(2.) Heard learned counsel for the petitioner, learned Public Prosecutor and perused the record.

(3.) This is second anticipatory bail application. This Court dismissed the Crl.P.No.3574 of 2020 vide order dated 27.08.2020. In the said order, this Court considered the content of the complaint and also allegations levelled against the petitioner that there are specific allegations against the petitioner that he has assaulted the deceased and on the next day called the deceased for panchayat. In front of the panchayat members, he asked the deceased to touch his feet, as such the deceased could not bear the insult by the petitioner and consumed poison and succumbed to death. By recording the said statement/allegations made in the complaint, this Court rejected the anticipatory bail application with a direction to the petitioner herein to surrender before the Court concerned with two weeks from27.08.2020 and filed an application for bail before the Court concerned after giving prior notice to the Public Prosecutor, in which event, the same can be disposed of in accordance with law.