JUDGEMENT
Lalitha Kanneganti,J. -
(1.)This petition is filed under Section 438 of the Code of Criminal Procedure, 1973 (for short "Cr.P.C.") seeking pre-arrest bail to the petitioner/A1 in the event of his arrest in connection with Crime No.132 of 2019 of Jami Police Station, Vizianagaram District registered for the offences punishable under Sections 302 and 201 of the Indian Penal Code, 1860 (for short 'I.P.C.').
(2.)A complaint was lodged stating that the complainant is eking livelihood by doing coolie work and she is blessed with two daughters and one son i.e. the deceased. Her son is aged about 21 years and is working in Harika Aqua Water Plant at Jami village since two years. On 26.08.2019 morning around 9:00 A.M. her son went to work and around 12:00 noon her villager informed the complainant that the owner of water plant made phone call to him that the complainant's son was admitted in Government Hospital. The complainant rushed to the hospital and found her son dead. It is stated that the owner of the water plant used to endorse electrical works and her son might have sustained electrical shock because of the negligence of the owner of the plant. Basing on the same a complaint was registered. Subsequently basing on the confession of A2/Chukka Bhavani who stated that she and A1 conspired together to kill the deceased to remove his hindrance to the illicit intimacy and instigated A3 and A4 to kill the deceased. Finally they killed the deceased as per the directions and instigation of A1. As such section of law was altered by adding Sections 302 and 201 of I.P.C.
(3.)Heard Sri V.V.N. Narayana Rao, learned counsel for the petitioner and the learned Public Prosecutor for the respondentState.
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