ISARAM RAJESH KHANNA 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 petitioner/A1 seeking to grant bail to him in connection with Cr.No.234 of 2017 on the file of Chevella Police Station, Ranga Reddy District, registered for the offences punishable under Sections 302 and 201 IPC.

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

(3.) The case of the prosecution is that on 03.06.2017 afternoon, A1 to A6 noticed the deceased Peddolla Sushila, wearing gold pusthelatadu and boarding an auto, immediately, they also boarded the same auto and when the deceased got down from the auto at Kesaram gate, all the accused got down, followed her, caught hold and shut her mouth, take her into fields and snatched her gold pustelatadu from her neck and as she made cries, they killed her, dragged the dead body to the bank of canal, buried half of the body, covered with mud and fled away from the spot.