KASTHURI VENKATESH Vs. STATE OF TELANGANA

JUDGEMENT

(1.) The petitioners are A.2 and A.3 among four or more accused of Crime No.141 of 2018, dated 24.08.2018, of Dharmpauri Police Station, Jagtial District, registered for the offence punishable under Section 307 read with 34 IPC.

(2.) The contentions in the anticipatory bail application are that the entire allegations are cooked up and false and the petitioners are innocent and there is no any participation in the attack, much less intention to kill. The allegations are only against A.1 at best and there are land disputes between the de facto complainant and K. Babu Rao (A.1) the respective families and the petitioners are roped only with an intention to implicate with vengeance and the allegation that the petitioners beat with sticks and stones and except that there are no other specific overt acts and the learned II Additional Sessions Judge, Karimnagar at Jagtial, in Crl.M.P.No.905 of 2018 went wrong in dismissal of the anticipatory bail application without even assigning reasons and thereby they are entitled to the concession of anticipatory bail.

(3.) Learned counsel for the petitioners reiterated the same in the course of hearing by drawn attention of the Court to the entire First Information Report by its reading.