GUDUR SANDEEP REDDY Vs. STATE OF TELANGANA

JUDGEMENT

(1.) All these Criminal Petitions are filed by respective petitioners seeking grant of regular bail. The respective petitioners are accused Nos.18, 12, 15, 16, 9, 10, 13, 14 and 17 respectively in Crime No.592 of 2020 on the file of Gachibowli Police Station, Cyberabad Commissionerate. The offences alleged against them are under Sections - 120B (1), 302, 365, 452, 509, 323 and 506 read with 34 of IPC.

(2.) Heard Mr. Katika Ravinder Reddy, learned counsel for the petitioner in Crl.P. No.5819 of 2020, Mr. P. Vishnuvardhana Reddy, learned counsel for the petitioners in Crl.P. Nos.5939 and 6095 of 2020 and representing Mr. R. Balraj Goud, learned counsel for the petitioners in Crl.P. Nos.5961 and 6097 of 2020, and also the learned Public Prosecutor appearing on behalf of the respondent - State. Perused the record.

(3.) This is a case of 'honour killing'. The accused have trespassed into the house of the de facto complainant and the deceased - Chintha Yoga Hemanth Kumar, having made preparations to commit offence to kidnap and murder the deceased with criminal conspiracy and criminal intimidation. The role played by each of the accused in the commission of offence is specifically mentioned in the remand report.