PATNAM NAVEEM Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Petition, under Section 438 of the Code of Criminal Procedure, 1973, is filed by petitioner/A3, seeking to grant anticipatory bail in Cr.No.252 of 2019 on the file of Bhongir Town Police Station, Rachakonda District, registered for the offences under Sections 307, 504 read with Section 34 IPC.

(2.) Heard learned counsel for the petitioner/A3, learned Additional Public Prosecutor representing the respondent-State and perused the record.

(3.) The case of the prosecution is that on 08.10.2019, when the de-facto complainant and his friends went to Ramthadaka Chowrastha, Bhongir Town, in view of Ravana Kaastam, all the accused attacked him with an iron rod on his eyebrow and tried to kill him due to previous disputes, and on seeing his other friends, the accused ran away from the scene of offence.