KOMMU PRASAD Vs. STATE OF TELANGANA

JUDGEMENT

(1.) The petitioner-A2 filed the present application under Sections 437 and 439 of the Code of Criminal Procedure, seeking to grant bail to him in Cr.No.126 of 2019 on the file of Papannapet Police Station, Medak District, registered for the offences under Sections 302, 201 read with Section 34 IPC.

(2.) The case of the prosecution is that due to previous disputes, A1 and A2 had committed the murder of the deceased Donti Narayana, on 17.11.2019 at 20.30 hours, by beating with an axe stick on his head twice and with a knife by A1 while A2 caught hold the hands and legs of the deceased and after death, they poured acid over the dead body to disappear the evidence and scattered chilli powder over the deceased. A1 and A2 also threw stones on the face of the deceased

(3.) Learned counsel for the petitioner/A2 submits that the petitioner is no way concerned with the case and he never committed any offence at any point of time. He further submits that there is no incriminating evidence against the petitioner and a false case has been foisted against him. He further submits that the entire investigation is completed, except filing of the charge sheet and the petitioner is in judicial custody since 22.11.2019. He further submits that the petitioner is a law abiding citizen and he shall abide by any condition imposed by this Court while granting bail.