Mekala Narendra Reddy And Others vs State Of Ap

Maheswara Rao Kuncheam, J

This Criminal Petition under Section 482 of B.N.S.S., is filed by the petitioners herein/A1 and A2 seeking to grant anticipatory bail in Crime No.19 of 2025 of Indukurpeta Police Station, SPSR Nellore District, registered for the offence punishable under Sections 109, 61(2), 126(2), 324(4), 351(3) read with 3(5) of BNS.

Brief facts of the case are that, on 19.02.2025 at about 20:40 hours, the complainant namely Mungara Malini is a widow women and having son namely Mungara Viabhav reddy together went for shopping and while they were returning, one car followed their car and dashed and stopped in front of their car, and 7 unknown male persons with monkey cap tried to broke the glasses of the car with knives, on seeing that passers who were going on the road stopped and on seeing them, the accused fled away. On the report of the complainant, during the course of investigation, A4 was arrested on 08.05.2025 and he confessed that A1 and A2 directed him and other accused to kill LW2. Hence, FIR.

Heard Mr.A.Satish Babu, learned counsel for the petitioners and Ms.P.Akhila Naidu, learned Assistant Public Prosecutor.

Perused the record.

Learned counsel for the petitioners submits that the petitioners were falsely implicated in this case and the genesis of the matter lies in the matrimonial discord between the daughter of the 1st petitioner and the son of the de-facto complainant and their marriage was happened on 15.04.2022. He further submits that the petitioners have absolutely no connection with the alleged incident of attempted assault and damage to de-facto complainant’s vehicle. He further submits that the petitioners are respectable members of society, and their arrest would not only be a personal humiliation but also cause significant distress to their family and community. Therefore, prays to allow the criminal petition.

On the contrary, learned Assistant Public Prosecutor vehemently opposed grant of bail and urged to dismiss the criminal petition.

The material on record reveals that, the daughter of the 1st petitioner namely M.Bindu Reddy married the son of de-facto complainant (M.Vaibhav Reddy) and their marriage was taken place on 15.04.2022. Thereafter, matrimonial disputes cropped between the family of the 1st petitioner and de-facto complainant’s family. Moreover, the FIR does not disclose the names of the petitioners except for the confession of Accused No.4, there are no other material to establish the proximity of the petitioners in the offence.

In view of the above facts and circumstances, this Court is inclined to grant anticipatory bail with the following conditions:

i. In the event of arrest of the petitioners, the petitioners shall be enlarged on bail on executing a personal bond for a sum of Rs.10,000/- (Rupees ten thousand only) with two sureties each for the like sum each to the satisfaction of the concerned Investigating Officer;

ii. The petitioners shall mark their attendance before the Investigating Officer once in a fortnight i.e., on 1st and 15th of every month between 10.00 A.M and 01:00 P.M., till filing of the charge sheet.

iii. The petitioners shall make themselves available for investigation by a police officer as and when required, and they shall not, directly or indirectly, make any inducement, threat or promise to any person acquainted with the facts of the case so as to dissuade her from disclosing such facts to the Court or to any police officer.

Accordingly, the Criminal Petition is allowed.