Gumma Punna Rao, vs The State Of Andhra Pradesh,
2021 Latest Caselaw 3129 AP

       THE HON'BLE SMT. JUSTICE LALITHA KANNEGANTI

               CRIMINAL PETITION NO.4627 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/Accused Nos.1 to 3 in connection with Crime No.117

of 2021 of Markapur Rural Police Station, Prakasam District for the

offences punishable under Sections 307, 120b r/w 34 of the Indian

Penal Code, 1860 (for short IPC).



2.   The case of the prosecution is that on 21.06.2021 at 4.30 a.m.

at Darimadugu village of Markapur Mandal, keeping the previous

grudges in mind, accused No.1 to 3 along with others with an

intention to kill the father of defacto complainant, attacked him with

knifes and blades and caused bleeding injuries to him.



3.   Heard Sri V.Sai Kumar, learned counsel for the petitioners and

the learned Assistant Public Prosecutor appearing on behalf of the

respondent-State.

4. Learned counsel for the petitioners submits that the petitioners

have not committed the offence as alleged and they are falsely

implicated in this case and further submits that they were arrested

on 28.06.2021 and since then they have been languishing in jail. It

is submitted that the complainant borrowed money from the

petitioners for his family necessities and executed a promissory note,

when the complainant failed to discharge the money, they filed suit

in OS.No.229 of 2021 on the file of Prl. Junior Civil Judge's Court,

Markapur for recovery of pronote amount and also filed application

seeking attachment before Judgment. With a view to blackmail the

petitioners, the complainant filed the present complaint.

5. On the other hand, the learned Assistant Public Prosecutor

submits that the entire investigation is completed and they are

awaiting for the wound certificate.

6. Taking into consideration the fact that the petitioners are

languishing in jail from the last 56 days and entire investigation is

completed, this Court deems it appropriate to grant bail to the

petitioners.

7. Accordingly, this Criminal Petition is allowed. The petitioners/

A-1 to A-3 shall be enlarged on bail in Crime No.117 of 2021 of

Markapur Rural Police Station, Prakasam District on execution of

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 the

Additional Judicial Magistrate of First Class, Markapur, Prakasam

District.

Consequently, miscellaneous applications pending, if any, shall

stand closed.

___________________________ LALITHA KANNEGANTI, J

Date: 23.08.2021 sj

THE HON'BLE SMT. JUSTICE LALITHA KANNEGANTI

CRIMINAL PETITION No.4627 of 2021

Date: 23.08.2021

sj