Andhra Pradesh High Court - Amravati
Naresh vs The State Of Andhra Pradesh on 22 July, 2024
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATD--~ MONDAY, THE TWENTY SECOND DAY OF JULY --- TWO THOUSAND AND TWENTY FOUR ~~ -PRESENT: -- , THE HONOURABLE JUSTICE DR VR K KRUPA SAGAR a & CRIMINAL PETITION NO: 4750 OF 2024 Setweer: i. Natesh, wo AElumalal, Aged 58 years, Occupation Private Service, Rio. Door No. "208. Beerakuppam Hav, Beerakuppam Post, Nagalapuram, Chittoor District a. A.Anbhu, So A.Danaral, Aged 43 years. Occupation Private Service, "Rio. Seerakuppam HAy, Beerakuppam Post, Nagalapurarn, Chittnor District, ~~ - | i AUday Kumar, S/o A Dhanaraj, Aged 37 years. Gocupation Private a Service, Rio, Seerakuppam Hav, Beerakuppam Past, Nagalanuram, a as Ghittoar (istrict, ..Pattioners/Accusad No.2 to & AND The State of Andhra Pradesh, Represented By the Public Prosecutc r, High Court of Andhra Pradesh, at Amaravat Through the Station House CNficer, Nagalapuram Potice Station, Chiticor Qisiriet, ~ .. RespondentiComplainant
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2. Heard Sa B. Siva Kesava Reddy, learned counsel for the potitioners and learned Assistant Public Prosecutor for respondent,
3. Perused the record,
4. Having heard the learned counsel on both sides and having perused the record, Ht is seen that the crime Incident cecurred on TONS. 2084. Twelve 2) witnesses were examined. By neay, good mart of investigation sinad completed. According to the feamed coursel for fhe petiioners, the victims were discharged from the haspial anc AY and AS are granted regular ball by this Court. The case set out by the orosecution is that between the families of victims and accused there were disputes pertaining fo land and it was in that connection the aecused party, holding sticks, knives and bottles, atfacked and caused injuries to the victims. Considering the nature of offences, progress in the investigation, custodial interrogation does not seem necessary. Hence, the prayer is granted, <7 in the result, this Criminal Petition is allowed. The petitioners hereinvA2 to Ad shall be enlarged on ball, in the event of their arrest with regard fo the above said crime nurnber, on their executing personal bonds fara sum of Rs.10,000/ (Rupees Ten Thousand only} each with two sureties of the like sum each to the satisfaction of the cancemed investigating officer. Pelltioners/A2 to Ad shall appear Vetta t ty reg:4
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