YEDUGURI SANDINTI BHASKAR REDDY Vs. STATE

JUDGEMENT

(1.) These Criminal Petitions are filed under Ss. - 437 and 439 of the Code of Criminal Procedure, 1973 (for short, 'the Cr.P.C.') to grant regular bail to the petitioners herein/A.6 and A.7 in S.C.No.1 of 2023 pending on the file of Principal Special Judge for CBI Cases, Hyderabad. The offences alleged against them are punishable under Sec. 120-B read with Ss. 302 and 201 of the Indian Penal Code, 1860 (for short, 'the IPC').

(2.) Heard Sri T.Niranjan Reddy, learned Senior Counsel, representing Sri T.Nagarjuna Reddy, learned counsel for the petitioner in Crl.P.No.3044 of 2024, Sri Ch.Siddardha Sarma, learned counsel for the petitioner in Crl.P.No.3046 of 2024, Sri Anilkumar Tenwar, learned Special Public Prosecutor for CBI and Sri B.Nalin Kunar, learned Senior counsel representing Ms.Tekuru Swetcha, learned counsel appearing for 2nd respondent.

(3.) The petitioner herein are A.6 and A.7 and the offences alleged against them are under Ss. 120-B read with Ss. 302 and 201 of IPC. The allegations leveled against them are that A.6 is close associate of A.8, A.7 and A.5. As per the investigation conducted by CBI, he was found active in the intervening night of 14/15/3/2019 and he had visited the house of A.8 and A.7 several times besides other relevant places. He was having knowledge of death of the deceased early in the morning around 3.30 - 4.00 A.M. on 15/3/2019. He had prior knowledge of conspiracy and in order to facilitate the act amongst the co-accused persons, he had taken leave on 15/3/2019 by submitting leave application on 14/3/2019. He visited the house of A.8/A.7 on 13/3/2019 and 14/3/2019 in the evening, while A.2 also visited the house of A.8/A.7. He had visited the house of A.8/A.7 in the early morning of 15/3/2019, accompanied A.8 and A.5 for destruction of evidence and thus he was fully aware of the murder of the Deceased and thereafter, he accompanied A.8 and others at the residence of the Deceased. He was also involved in the destruction of evidence at the scene of crime as he called his father Gajjela Jaya Prakash Reddy at 6.35 A.M. on 15/3/2019 soon after he arrived at the residence of the Deceased in conspiracy with other accused for applying cotton and bandages on grievous injuries of the dead body of the Deceased to conceal the same. Therefore, he is also part of criminal conspiracy for murder of the Deceased and destruction of the evidence at the scene of offence.