BHOOMI REDDY RAMA CHANDRA REDDY @ BALA KRISHNA v. THE STATE OF ANDHRA PRADESH

2. A case has been registered against the petitioner herein for the offences punishable under Sections 302 and 201 IPC.

3. Case of the prosecution, in brief, is that, the deceased was the son of the de facto complainant by name Dorsala Naga Rathnamma. The accused, who is supplying sweets on orders to the functions, got liaison with the complainant about 15 years back, while she was attending coolie works at him, developed intimacy with her and started live-in relationship with her. They are residing in the house bearing Door No.3/1025, YMR colony, Proddatur Town on rent since six months prior to the date of incident. While so, the accused altercated with the deceased, when he demanded to pay back their due amounts, bore grudge against the deceased and killed him while he was sleeping in 1^st room of the house by hacking with an axe or stabbing with knife alone or with the support of others, cut the dead body into pieces in order to screen the evidence by shifting the parts of dead body from the scene of offence, thrown the same elsewhere by shifting on his scooty. On 24.06.2024, at about

08.45 AM, the de facto complainant noticed while the accused was dragging a bag from the room of her son and found blood stains in the room. When she questioned, the accused

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threatened her with dire consequences. On the complaint given by the de facto complainant, the aforesaid case has been registered against the accused.

4. Heard. Perused the record.

5. A perusal of the material on record goes to show that the deceased is the step son of the accused. On the date of incident, an altercation took place between the deceased and the accused and the accused is alleged to have killed the deceased and cut the body into pieces. It is alleged that the de facto complainant saw the accused while he was taking away the bag and she found blood stains and small parts of the body in the room. Thereafter, the accused did not come back to the house. It is represented that the police have investigated the case and filed charge sheet. If the accused is released on bail at this stage, there would be a threat to the de facto complainant and others.

6. In view of the said reasons, this Court is not inclined to grant bail to the petitioner/accused at this stage.

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7. Accordingly, the Criminal Petition is dismissed. However, the petitioner herein can renew the application after recording the evidence of the de facto complainant.

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K. SREENIVASA REDDY, J

Dated:27.12.2024 Nsr

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HON'BLE SRI JUSTICE K. SREENIVASA REDDY Criminal Petition No.7999 of 2024

Dated:27.12.2024 Nsr

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