MOHAMMED SHABBIR Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This criminal petition, under Sections 437 and 439 of the Code of Criminal Procedure, 1973, is filed by the petitioners/A1 and A2 seeking to grant bail to them in Cr.No.285 of 2021 on the file of Neredmet Police Station, Rachakonda District, registered for the offence under Section 307 read with Section 34 IPC.

(2.) Heard learned counsel appearing for the petitioners/A1 and A2, learned Assistant Public Prosecutor appearing for the respondent-State and perused the record.

(3.) The prosecution case is that on 26.04.2021 at about 2030 hours, while the de-facto complainant was taking his dog out for walk, A1 drove his car with high speed and dashed the dog and when he reacted, A1 abused him, and then, the de-facto complainant called his father over phone and A1 also called his elder brother-A2 over phone, then quarrel took place, A1 and A2 started abusing him and his father and A1 pushed his father with hands, due to which he fell down on the ground and sustained bleeding injuries on his head, nose and ears, and immediately, they shifted the injured to Sunflower Hospital, where an operation was conducted by removing skull bone and blood clots. During investigation, it revealed that the injured succumbed to those injuries.