Andhra Pradesh High Court - Amravati
Sadhanala Veerabhadra Rao Veerababu, vs The State Of Andhra Pradesh on 3 December, 2021
Author: D.Ramesh
Bench: D.Ramesh
THE HONOURABLE SRI JUSTICE D.RAMESH
CRIMINAL PETITION NO.6818 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 petitioners/A-1 and A-2 in connection with Crime No.154 of 2021 of Rangampeta Police Station, East Godavari District wherein the petitioners are alleged to have committed the offences punishable under Section 302 r/w 34 of the Indian Penal Code, 1860 (for short "IPC").
2. The case of prosecution is that there are disputes prevailed between the deceased and accused with regard to boundary of their lands and the same was settled before elders. But one month back again dispute arose between the parties and on 08.08.2021 while the deceased was proceeding by walk to attend a meeting, the accused in pursuance of their common intention to do away the deceased, attacked him and A-2 gave forcible bowls with stout wooden planks while A-1 hacked him with sharp knife and deceased collapsed in pool of blood and died in hospital. Basing on the said complaint, present crime was registered.
3. Heard learned counsel for the petitioners and learned Assistant Public Prosecutor for the respondent-State.
4. Learned counsel for petitioners submits that petitioners are innocent and they are falsely implicated with a malafide intention as they are having civil disputes with the deceased. petitioners were arrested on 12.08.2021 and since then they have been languishing in jail. Hence, prays to grant bail to the petitioners. 2
5. Learned Assistant Public Prosecutor on instructions submits that investigation is completed and charge sheet is filed.
6. In view of the facts and circumstances of the case, having heard the submissions of learned counsel for the petitioner and as the investigation is completed and charge sheet is also filed, this Court deems it appropriate to grant bail to the petitioners.
7. Accordingly, the Criminal Petition is allowed. The petitioners/ A-1 and A-2 shall be released on bail in connection with Crime No.154 of 2021 of Rangampeta Police Station, East Godavari District, on executing self bonds for Rs.20,000/- (Rupees twenty thousand only) each with two sureties for a like sum each to the satisfaction of the Court of learned Additional Judicial First Class Magistrate, Peddapuram, East Godavari District.
Consequently, miscellaneous applications pending, if any, shall stand closed.
_____________________ JUSTICE D.RAMESH Date: 03.12.2021 KA