MOHAMMED ANSAR HUSSAIN Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Since both the Criminal Petitions arise out of same Crime No.271 of 2019, they are heard together and being disposed of by this common order.

(2.) While Crl.P.No.4826 of 2019 is filed by the petitioners, who are A.1 to A.3, Crl.P.No.4864 of 2019 is filed by the petitioners, who are A.5 to A.9, under Sections 437 and 439 of Cr.P.C., seeking enlargement on bail in Crime No.271 of 2019 of Patancheru Police Station, Sangareddy, Medak District, registered for the offences punishable under Sections 147, 148, 302, 307 r/w. Section 149 of IPC and Section 25(1B)(a) of the Indian Arms Act.

(3.) This is a case of committing murder of the deceased armed with deadly weapons by the accused by forming into unlawful assembly on 31.05.2019 at 11.30 a.m. on the National Highway-65 Road, Rudraram Village, Patancheru Mandal, Sangareddy District, keeping old disputes in mind, while the deceased was returning to Cherlapally from Sangareddy after attending the Court. Basing on the complaint lodged by the defacto complainant, who is the brother of the deceased, the police registered the above Crime No.271 of 2019 against the petitioners/A.1 to A.3 and A.5 to A.9 and others.