KOTHAPALLY MADHUKAR 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-3, for grant of anticipatory bail in Crime No.116 of 2020 of P.S. Dantalapally, Mahabubabad District, registered for the offences punishable under Sections 143, 147, 307, 341, 447 and 506 read with 149 of the Indian Penal Code.

(2.) Heard the learned counsel for the petitioner/A-3, 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 30.09.2020 at 20.00 hours stating that on the same day at 10.30 hours at the outskirts of Thejya Thanda, H/o. Bodlada Village, the petitioner/A-3 along with other accused illegally trespassed into the complainant's agricultural land along with a JCB, forcibly took his phone and attacked with an axe on his head and beat him with sticks and sprinkled chilli powder on his eyes due to which the victim sustained severe bleeding injuries to his head and other body parts. Hence, the FIR.