HAMZA BIN OMER Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This criminal petition is filed by the petitioner - A5 under Sec. 438 Cr.P.C. for grant of anticipatory bail in Crime No.198 of 2023 on the file of the Station House Officer, Rein Bazar Police Station, Hyderabad, registered for the offences under Sec. 307 read with 34 of IPC.

(2.) The case of the prosecution in brief was that on 21/12/2023 at 8.00 PM, a report was lodged by the complainant stating that on the same day between 3.00 PM to 3.40 PM while he along with his brother went to a barber shop for haircut and were waiting in a queue, at that time, the accused Nos.1 to 4 entered the barber shop with daggers and sharp weapons i.e. knife, base ball bats, hockey sticks, knuckle punch, iron rods in their hands and started beating them mercilessly with an intention to kill both of them, due to which they sustained grievous injuries. He further stated that the said attack was due to personal grudge relating to a wrestling match wherein his brother was one of the participants in the competition. The accused persons were afraid of losing the match against his brother and made an unsuccessful attempt to kill them. He further submitted the name of the petitioner-A5 as the mastermind behind the whole attack. Basing on the said report, the police registered a case in Crime No.198 of 2023 for the offences under Ss. 307 and 506 read with 34 of IPC.

(3.) Heard the learned counsel for the petitioner-A5 and the learned Additional Public Prosecutor.