Andhra Pradesh High Court - Amravati
Konatham Ramaiah vs The State Of Andhra Pradesh on 22 November, 2021
Author: D.Ramesh
Bench: D.Ramesh
THE HONOURABLE SRI JUSTICE D.RAMESH
CRIMINAL PETITION NO.6371 of 2021
ORDER:-
This petition is filed under Sections 437 and 439 of Code of the Criminal Procedure, 1973 (for short 'Cr.P.C.') seeking regular bail to the petitioner/A-1 in connection with Crime No.150 of 2021 of Ghantasala Police Station, Krishna District wherein the petitioner is alleged to have committed the offences punishable under Sections 302 and 324 r/w 34 of the Indian Penal Code, 1860.
2. The case of prosecution is that on 18.06.2021 a complaint was lodged by the de facto complainant wherein it was stated that the petitioner along with other accused attacked the deceased, hacked him with a knife twice, mouth and below the right leg and other accused also hacked the deceased with knives and thereby all the accused causing bleeding injuries, as a result of which, the deceased died. Basing on the said complaint, present crime was registered.
3. Heard learned counsel for the petitioner and learned Assistant Public Prosecutor for the respondent-State.
4. Learned counsel for petitioner submits that due to civil disputes between the parties, petitioner is falsely implicated in this case. He submits that petitioner is languishing in jail from 20.06.2021. He further submits that other accused in this crime were already enlarged on bail. Hence, petitioner's case may be considered for grant of bail.
5. Learned Assistant Public Prosecutor submits that entire investigation is completed and charge sheet is also filed. 2
6. Taking into consideration the fact that entire investigation is completed and charge sheet is also filed, this Court deems it appropriate to grant bail to the petitioner.
7. Accordingly, the Criminal Petition is allowed. The petitioner/ A-1 shall be enlarged on bail in connection with Crime No.150 of 2021 of Ghantasala Police Station, Krishna District, on his executing self bond for Rs.50,000/- (Rupees fifty thousand only) with two sureties for a like sum each to the satisfaction of the Court of learned Judicial First Class Magistrate, Movva, Krishna District.
Consequently, miscellaneous applications pending, if any, shall stand closed.
_____________________ JUSTICE D.RAMESH Date: 22.11.2021 KA