SYED ABDUL OBAID Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Petition, under Section 438 of the Code of Criminal Procedure, 1973 (Cr.P.C.), is filed by the petitioner/A-5, for grant of anticipatory bail in Crime No.499 of 2020 of P.S. Banjara Hills, Hyderabad, registered for the offence punishable under Section 324 read with Section 34 of the Indian Penal Code.

(2.) Heard the learned counsel for the petitioner/A-5, the learned Additional Public Prosecutor representing the respondent-State and perused the record.

(3.) In the FIR, it is inter alia stated that the de facto complainant gave a complaint on 08.08.2020 stating that on 24.07.2020 midnight a quarrel took place between his sister and brother-in- law and on 07.08.2020 when the brother of the de facto complainant was present before their house, Amaani s younger brother Ahmed and his friends quarreled with him and beat him and one Raju went to stop them and they beat them with sticks and fled away, due to which Shiva and Raju received head injury. Hence, the FIR.