RAMREDDY NALLA Vs. STATE OF TELANANA

JUDGEMENT

(1.) This Criminal Petition is filed under Sec. 438 of Cr.P.C. by petitioners/A1 to A3 seeking bail in the event of their arrest in connection with Crime No.121 of 2022 on the file of Neradigonda Police Station, Adilabad District, registered for the offences punishable under Ss. 447, 427, 307 r/w.34 of the Indian Penal code and Sec. 3(2)(v)(va) of the SC and STs (POA) Act.

(2.) Heard learned counsel for the petitioners and learned Assistant Public Prosecutor for the respondent-State and perused the record.

(3.) The case against the petitioners is that the defacto complainant is an agriculturist of Neradigonda village. On 21/10/2022 at about 4.30 P.M. the 1st petitioner drove Harvester Vehicle over Soyabean crop, as such, the crop was damaged. The defacto complainant's father questioned the 1st petitioner, but, there was no response. However, in the evening at 7.30 P.M. all the petitioners beat the father of the defacto complainant. Thereafter, the father of the defacto complainant was shifted to hospital for treatment.