Andhra Pradesh High Court - Amravati
Mataparthi Chandra Sekhar, vs The State Of Andhra Pradesh on 30 August, 2022
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVAT TUESBAY, THE THIRTIETH DAY OF AUGUST TWO THOUSAND AND TWENTY TWO PRESENT: THE HONQURABLE SRI JUSTICE SUBBA REDDY SATT CRIMINAL PETITION NOS: 6476, 6492, 6425, 6498 AND 6497 of 2022 Between: Matapartht Chandra Sekhar, Sie Subramaryst m, Age about 67 years, Riad. No 8-17, Gangalakurry Agraharam, Ambajipeta Village, Ambajipeta Mandal, Konaseama District, eee - . Patitionsrs/Accused AND The Slate of Andhra Pradesh, Rep, by ts Public Prosecutor, High Court of Andhra Pradesh ai Amaravathi. -- ._ Rassondent DRIMINAL PETITION NO: 6478 OF 2022 Petition Med under Section 438 of CrP.C, praying thet in the croumstances stated in the meme randum of grounds Aled in suggeart of the Criminal Petition, the High Coun. may be pleased fo releases the pettionerAccused, on ball in the event of his Areal in Crime No. 126 of 2022, on the fle of Amalapuram Tq Police Stati fon, Easic Godavart District CRIMINAL PETITION NO: 8497 OF 2022 if Pafiion fled under Section 438 of CrP.C, praying that in the ciroumetances stated in the memorandum of grounds fed in supmart of the Criminal Petifion, the High Coun may be pleased fo release the petioner/Accused on ball in the avent of tis Arrest in Crime No. 1449 of 2022, an the file of Amalapuram Town Police Station, & East Gadavari Cistrict. co CRIMINAL PETITION NO: 6495 OF 2022. e Petition fled under Section : 438 of OrnPG, praying that in the ciroumatanoas etated in the memorarduit _af grounds fled in support of the Gimunal Pefition, the High Court. foay be oieasec) fo release the petitianer/Accused on bail In the event of his Arrest in Crime No. 129 of 2022, on the fle of Aralanuram Town Potice Stas om, East Godavari District, CRIMINAL PETITION NO: 496 OF 2022 __- Petiion Bled under Section 488 of CrP.c, praying thet ia the circumstances efated in the meniofandunt of grounda fled in support of the criminal Petition, the High Courl. may be pleased fo release the a neditionerAcmised of Be on the fle of Amelanuram Town Polis na Station, £ raat Gadavar CNefrict, CRIMINAL PETITHON NO: 849? oF 2022 a Fattion Med under Section 4a of CrP.C, praying that in the Oircuretances stated in the memorandum cf grounds fled in support of the Criminal Pettion the High Court, jay be pleased fo release the - mediionenAccused, cm Dall in the event of Kis Arrest in Came No. 140 of O88, on on : the file of Amalapuran Taw Police Station, East Godavan Distict. These Criminal Petitions coming on for Searing, upon PErUSIng these wets Fatiions and ihe memorandum of grourels Hed in gupmert thereof and uson hoaring the arguments of Sri TY. Inga' Seddy, and Sn §. Satyanand, Advocaias for thea Patitoner, and of Sri Soore Venvata Sainath, Goacal Assistant Public Srosecutor for the Respordent-Steie 7 ali the above Criminal Petitions, the Court made gets the following: HON BLE SRI JUSTICE SUBBA REDDY SATTI CRIMINAL PETITION NOs. 6476, 6498, 8495, S496 and 6497 of 2025 COMMON ORSER:- These Criminal Petitions are fled under Section 428 of the Code of Criminal Procedure, 1978 {for short "Cr.P.C."} to enlarge the petitioner on bail in the event of ids arrest in comnection with crime Nog.i@6, 127 of BOG2 of Amalxpuram Tq Police Station, Grime Nas.i41, 159 and 140 of 2922 af Amalapuram Town Police Station, East Godavari District. The petitiener is arrayed as aceused in the above crimes. 2, Crime Wo.lB6 of 2OR32 is registered for the ollences punishable under Sectlans 1435, 144, 14%, 148, 151, iS5, 482, 438, 853, 332, 427, 188, 307 rfw 149 of the Indian Penal Code, Seetions 3 & 4 of POPPA, Section Sfaiv), 3(@iva} af SO & ST (PQA) Amendment Act, O15. 3. rime No.l@? of 2022 is registered for the offences punishable uraler Sections 143, 144, 147, 148, 452, 151, 436, R07 read with 149 of IPC, Sections S(2vl, Sakva ¢ f i . gu <4 xt ¢ mae Deativne 80 af TAtice a (POA) Amerudment Act, 2015 and Section 34 af Police Act. a, xime No.i4l of 2082 is registered for the offences purdshable under Sections 307, 143, 44, 147, 148, 452, 436, 445, 188 read with 149 IPC, and Section 32 of Pulice Act, 5, Crime Wo.l@@ of 20622 is registered for the offences punisttaiNe unser Sections 90' , 145, 144, 147, 146, 151, 152, IPLS re ry Ch a x the PR . at ae iatere is ay 'eet Py iY & CRHRES Wes Ne.ld0 of 20g2 POPP Act a Le ary BOOS x " Crime The 5. re we nen bed oN FY Nee Ye 4 Kacd N 2. »e x ay N EA RS - N AY GIN & oo q ea * Town, C3 OV! uy BS r s ne : x » dged Pay : aks IT x RESESCES ¢ x brother of Mu ered AS. aint x 'oH The facts of a = COPS} se fara ard, Amalare On xe ¥ fen NG O this come $ H MP y B al deo SE € é athered i: he peaple "yi 3 rs miber BS Se. Re My Me Be) } lor mltts adhana ~ os wet ARS SOTIR SST vr or mone Poy x a w the teyey, THe toget Age Ct 2 oO 'egard to ch he " ae os 3 i sheers ks ro ~~ x the i £ Y proceed BQ 0 SEIT Ne EO Sy eS yal % rm % Centre, Amatanuram Town and proceeded to Clack Tower Centre and in the meanwhile various groupe of public care from four corners to the clock tower centre ani formed into a huge moh, _Yhereatter the mob moved to Collectorats arson the way to Collectorate when the Police were discharging their duties, the mob pelted etenes on the Police and burnt BVC collage bus which was used as transport vehicle for the Police. on Further when Police tried to control the moh at Collectorate, the mob pelted stomes an Police persormel duc to which same of the Police sustained injuries, damaged the glasses of Collectorate Office and Ambedkar Bhavan. Thereafier, the mob groceeded to Red Bridge (Erra Vanthenal, intercepted two RTC buses, damaged them and set fre to ths bases. The mob further moved towards the house of MLA and pelted stomed on the house due to which glasses were damage. When cousin of MLA tried to pacify the matter and while he was taking video of the situation, the moh poured petral on iim, but he managed te escape. Then the mob entered into the house of MLA, set fire to the motorcycles and entire furniture In the house inchiding house. The petitioner is arrayed as one of the accused in the above crimes basing on the complaints lodged by respective sersons referred to supra. y a z ee ACTH GN per Fes eare PCS Bos: tee IONE Noa aN : hee cod : gek wwe vON 4 reed a & © of ne 4 tw 2 . & " a 3 as 3 om 3 an & a w o aA ot go at Ye " a rh pee) Me A ' ace: ai by a " Ok rhe poor Ss vet ae : ie ue by a a od "; a 2 we a j oS aH g we ord a ie ao Sey = ra ae a xe on i $e as 43 " % Ses x weed rd w o Sea Me ae ree AS id Sapo et 7; be Fane ct ae Se a ie Bm a pe ex a wy we ka aa 4 ra , ce vere no 4 w3 A reed anes bok G ot _ & i ie "4 5 o oe HI v wn BGS % oS m% os i mkt << fF % 8 S eS fF o BS mw fe Pac bei reed o at ae el 4 ae sted o ; oe as ; mS a us ss Boop rs bal Be wv a Sei ed hs x wh i kan oo babe ° B ion ~ oe wee pon "ay 1 art yt meet wn pak} wed ud taf wee ue ow tet a we " aed rg shee ¢ ea ted See eet a Bb; & a & he a we 4 Pe {4 = a ee aw com . Saget 'aes fa te a ' Q rea "~ whe a a as US as) _ @ ; oan, we 5 es uff 0284, . ihe a aa tet $n Pot aw weed vt 4 "ert 4a sae H ? SR 4 pan fre foe a4 Pag] are, aes eg Seed oot wen oe % ih hee ne eed a oe 34 gS "2 a a3 fon we oe reed a vers ae *, Pied a an 1 om a © °F 2 ohm g st 3 i: tr 4, ; os ca * a "3 "3 eqea ws rt ns " oe *s ee os " ee id iow a um % ion nS Ba ed * ae % £ tet a ee ot te ra w " if, casi 4 6 oe, shed a, bey 2 iA aps nA weed @ he, Ss ree Poor bas he "eee 9) ne vers. on i'. wae WA 44 rt Pa go ® fs i ba cc en 2 x, in ae a nee) is 4 bee wg eee eS ry LA % ue we yal ihn a os ed aed wf ws oh ue he Mey ie bag Ds te wwe, OF ae hay, foes h oki n os "ay ape . ted on he ind hag ep a 7 hel a bx & oC bet om a 4 a SP Ys yet Vv rr pes Set eed 74] +. te bo fi a G3 Be Re oo nw weed » ed ee v ye an ne is) te O re eet ot as & weet sod ae se x ae Aa ea phot new o ' ort , a rt bed 4a is a ae gt , a oid _o, ieee ve tied ras ef is re - Bh a he a og 43 2 ~ ad J 3 ot g tab! OS tf viet ed wy nA x. eke ne rs pa Bh fos ty wey oo fete, 7 wa ~ Bee oe we ven, hea we vee 1 34 oe ot a ree % g io od % oe eta, Lae a x" ws be 4, a gp 2 BON 5% GS ae es % ie aed eae $2 eed ys pe $e a "eg en & ee a ood x A a ieee w aS e iA o "a3 tee oma fr hel gk vy Peed o ge tS ~ oS ao £3 stent oa ay * ati nd pea Spot 63] > ar jae £5 os ot et 7 reg aw ran ser bw red ci ine era er x5 MS be ace % tet fog goes deat A ra pad ea ed eh neon a wy ea ot ae fhe io $y fra H 5 pat) red ry 2 * me weet Q ' ot Pua ot hes @ po! Fre i a as rd rat od ue bes v wi eon 0 NA a * wy > fed "gee beg ceed G os ry A > ira) ~~ G 2 o 4 i ee Ca Aa 4 fan 7 vied es gat qeees res3 on S ¥: 4 del nt pod on rs ised % Ra % & weed 4: 3 ad ae A om Cig rs ed peed wh a pase 5 Tt ho te ord wi wt es x a w on me "a5 4 4 ed we Z a "re we a3 3 . 2G BB 8 of "3 " Bo nS: Pe eg itt tS me ora bs ; . & a z @ % se ~ x ned 2 se} ~ 7 °Y bes ba te raed ret 4 wt a Pi ie os 63 is 2 w bg sa [om oh 4 4 r he wt, ry a ya Ce we "ae xy we OL besa i O 7 LA ne shen % topo wens ay ay oe gs ia oo oe hoe a 4 inn % "ed wood oo ah tof tae 8 be ; be ong uA id 2 . on < aS mS ts . a 3 & a es ws ; a bq toot & tet ya ms 4 i had De +e sed rs swe a o> wed on ww . rg ffs see yet . teh, ont wee "et a ne! a raf 3 Q % : ted tt at fxd oot +e oR ™N is ng ood 4 oA wes % th - Ba yn ayes seeds "> Oo ene nm 'ee bn can 4 ° a be 0% ws fee ke, wv Us Seed anny i4. Fhe Hor"ble Apex Court in Siidharam Satlngappe Whetre Vs. State of Maharashtra and Ors! laid the following principles which are to be considered while granting bail. She native anc gravity accused must be properly c 3h. The antecedents of the applicant including the fact ca 3 aocoused Fors previously unodergane inprisammear on canviction ct Sens oy a Court in respect of any cognizable affence; uk. The possibility af the applicant to ' ww, The possibility of the accused's ie or the other offences. vy. Where the accisations have been made onby with the object of iafarine or humllbating the appheant by arresting him or her. vi, Inypact of grant of anticipatory bail particudarly in oxses of large minemitice affecting a very large ramrber of peapie. vil, The courts must evaluate the entire available material against the accused very carefully. The sourt nrust also clearly comprehend the exact role of the accugedd in the case. The cases in witch aconsed is implicated with the help of Sections S34 and 149 of the tadian Penal Code, the court should consider with even greater care and ceaition because over inrplicatian in the cause is a matter F4y conmmor Lorre! ledge aang concern: u. While carts tsdance hax to be struck between two factors namely, no prejuchee > for great of anticipatory bad, a siieaild be catased to the free, fair and full investigation arcd there should be prevention af herassment, huodlietion and unpustined ix. The court to consider reasonable apprehension of tampering of the witness or anorehersicn of threst to the complainant: «,. Privality in abvays be considerecd ared Mo 1s ae only the element of genuine: nese that shall have ta be conakiered in ai LK, os i fot & re ee f bai." der a s epbitiecd to an of ~ sent & nw oe RS > iatrict "3 ¥ i TASES IN S cad he Government abe: ra Ny ate: To i x 4 3 peor nds of entering ft 3 eed et goeN Ramage © x 3) Ambedks + y Te IES ~ c 20 at te LR ae Y Konaerer ree oe zy fa \ Sere PrEse & xX a z sel] 1S BS weeny. t 4 OF = echorar ~ed} peat 2. Barther the mo SRO x tot > YS hots ted BA » ITOK, "~ ws fc 3 od we AS oot we dent OM aE . FAS ay Meas Bi 3 Rd " 4 EY ve OE z RS X\. Oe i ia vi cord prose & PORT py against @, sacial mp eet RAGA % Be g a Seelhyead Leet CAM TS al asserg we aS +". * geen | % EY of gan & 3@ LF rs ay LS we x oversave by x be t ar yD x " x & 3 tS AS cat ic OVE Rtarene specif - we DB i) tet oR + ge4 other ¢ ce & t ees OF. x accnsed ba Q "J feed ~csdsleture of any State], or any pub lawhiu power of such public servant; or DD caer Rs ey meee pert 7 coon ese aise a any wok creer banerert Seuomd} -- Toa resist the executian of any lew, or of any ingal Third} -- To comunit any roischief ar criminal trespass, ar other offence, or iFourthd -- By means of criminal force, or show of criminal force, to ey person, to take or obtain possession of any property, cr to mee any person of the enjoyment of a right of way, or of the use of water or other incurporeal right of which he is in possesstan or eninymert, or to exforce any right ar supposed right: or iRathy - By; means of criminal force, or show of criminal feree, to compel ¢ any persan to do ark & he is mat legally bound to do, ar to gmmit to do what he is legally entitled ta do. Explariation--An assem which was net unlewhil when it 44. Rioting.--Whenever force ar violence is used by an unlawful assembly, ca by any member therenl, im proseratiay af the comumnon object of guch. assembly, every member af such assembly is gulity af the offence of rioting. i4%. Purdsbment fie riating.--Whaever is gailty of rising, shall be punaked with imprisonment af either deserimtion ior 4 term which may extend to two years, or with fine, or with both. 18. Thurs, th sre must be uniewful assembly as defined under Section 141 of L&C for attracting offences under Sections 146 and i147? af TPC. In the present case nothing is forthcoming from the ve record to show that all the people in the mob had a cormmon intertion of committing an offence. " i he Bet od : o ie) 5 £5 ed $a $d te 13 ' y ' va Ci we 'ad fea ' , 3 2 a a ho Bi o Aa wt P ya ; we aed tee kee' os es . ie iad at eae 4 "on m3 & tt a ey es rs 3 | COB OH a ; , Be > Grow Sapes ee . G a ? ® $4 a eC cs i o ot cS uo 43 , fe % aoe 5 Gg me DR * sa ! i as a at oe "4 al " . oe beet ' ian ye " oe are) & ~ Po x pee "ped £3 ot vn ad esa jhe, . eA ts , oe ie) se sted te c83] ee Pe. won ° + 7 t os nm 3 wo an te Shee 3 wy uP iors) os) es eet ns rt es ¢ pa peed rp ee bp g oe wh - oe xt {ft ms an ood at we to ae Le ot os DR ant ea 4 fe net he $4 wrt 5 Ga Pa fia vet e a ope. 4 ioe SA ee) o me ae ee ay es ". - vee id fh, tC % @ 4 fer peed > as eet ge es -_ im s pes eG Se tee he ied a « on '2 os = peek TBS bass res Jee oe ih. nm oo & ay S gt Ss eg ® aa fos, ie oe a ae "a "es as tas Pal . yore vai sa S went ad "a in be we oi o weed td $ * Fh gees o2 a oy be o% ot a o7 : x 4 " ps o ti ' 5 wh yet os 6S "eat £3 % a ty ' cone cdo ey Cy , fo no od Bat to pag a3 ol hod fet ap tot a wt a ta ae ; wed 4 ie Pas +3 he 3s a3 4 ad arn p33 'ae! $4 as weeds ae 83 fee % '2 a - ot i "a Gof % o 6 2 Fed ge ey : ry ; & pares & Sod ¢ S ge Pa ao i z yess "ped we fn 4 tn ' wel wa ah o+ys we hod {Ky had a ad 63 cod a * : © é os) id : a > 5 wt 6G 2 od +n, gy os Bs ee ra 4 and bea oh bad fas} ge . Set Sat ww ge ° Pe 4 eB es 2 oe. & "eg 6B mG 8 fe oO wed sl $97 sof ca ¢ 2 26 pag en $3 1904 2 my ed " . as ances Ct on ie) fond 4 a3 Sid Bo B G +4 Be pal oe BY Sad a iu we oe yt ba wrees aE ' co) ¢ ae 5x) creed wd s t fee Pan 7 Di Sed ot ew * yan we 33 gt : fs B the et c Zz, a Bis be tn a i ¥ oe ao +8 oa oS foot o "e 5 ot ? a ro "hee t on ve ie, tae ai 4 ths 2 bi re ee os S 6 me pam we @ & Eon ro) a pee ped 4 sr tate a & ay % ty reek ' OS et "Sy v O " fo ~ te +S 4 ; gs oe ood ~ bee 4 det ' ms per "4 ey eee Fore Oh. 4 ae: "he 3 aa red 4 Pxxd "v8 pee} Pel D " v4 ed : yy / af wa x gg @ - ton st 'he Kt Nes Pd re % vi a4 oi eG tA aed Z ~ te Bo 4 5 i, Gh a Be 6p % o ot a po i £ rn ars at ia: oh 3 pt fa 4 pen os t an epee Da 4 be apes yore yes whet ; AS " 5 ' a : : oe ial oe wD Fsoer, sg OM re aa " cw at read ot sed ps weree hed ~s Est ne - Nat 1S) Los ~ at ot wet 4 x ss ot . Pei] ca ied, bog go wo te a om, Y oe oH v4 ays bey oo nt Get OY jt cs Re 4a " : a Laan pee ce: ; on ce < oy Re} 3 os det aed Ww fe be o ei u be og pene Rw cor or - geet + pas 4 4% yt ee tet +) hee fog ot 2 eet "eg : cs 7 ~~ | nr Sn ne & 'net 4 4 he . {% "ee sy be / fae é we Al et os Cnt 3 es) ob yeed ioe) oi ee we oe fest ey ra hoo Mw thea " 3 wy , % fe ve ae ke "a % 23. In Ballz Das Vs. State of Bihar®, while dealing with the confeasional etaternenis made by the accused persons before a palice officer, the Supreme Court held as uruler: %. The corlessioruad statement, Ex. 5, stated to have been mace by the appellant was before the police officer in charge of D. the Godde Town Police Station where the offence was registered im respect of the murder of Rustam Devi. The FIR was registered at the police station om &-B-1995 at qbout LSS porn On 9-&- 1995, it was after the appellant was arrested and brought before Rakesh Kumue that he recorded the confessional statemenrit of the appellant. Surprisingdy, mo objection wea taken by the defence for admitting if in eViderice, The trial court also did not consider whether such a confessional statement is acmnigsiole in evidence cr mot. The High Court bes also mot considered this aspect. The confessional staternent was clearly inacdmisstble as it was mace by an accused hefare a police officer after thee investigation har is on Sturtec 24. Purther if appears that basing om confession of other accused, petitioner was arrayed as accused in the ahove crimes. 25. - Considering the above facts arul as no specific overt acts are made against the petitioner, this Court deems it appropriate to Brant pre-arrest bail ta the petitioner on the folowing conditions. 1} The petitioner in crime Nes. 126, 127, 141, 139 and 140 of 2022 of Amalapuram Ta/ Armalapuram Town Police Station Fast Godavari District shall be releasecl an baflin the ever emecuting self bond for Rs.380,000/- (upees Twenty Thousand only) with pwo sureties for a lke sum each, in each erime to the satisfaction of the Station House ONicer, * F199) @ SOS 136 TQ > Nea ed s yg ang eed Bast Godavari DNetrics, Omcer, Amalapuram Talug Police Station/Amalapuram Tewn Palice Station, East Gadavari [Mstricet twice in a week Le. on every Monday and Thursday 2 12.00 noon all filme af the charge 3} Phe petitioner shall mot directly or indirectly contact the ecamplsdinant or any other witnesses under any circumstances and any euch attempt shall be construed as am atteropt of inflUencing the witnesses and shall not tamper the evidence and shall co-operate with the i Pyarther, the petitioners curmmpby with tho above conditions and amy infraction seriouely aml ball automatically greta cancelled without any further it is made clear that this order does not, in any manner Hanit ar restrict the rights of the Police or the investigating agency from further investigation as per law and the findings in this order be construed as expression of opinion only for the Umited murpose af considering beal in the above crime and shall not have any bearing im any other proceedings. Sdi- K. 1. RAJA BABU ASSISTANT REGISTRAR Ep SECTION OFFICER To, YD F ds. Tad he on The Station House Officer, Amalaruram Talua/Town Police Station, Amalapuram, East Godavari District, One CO to SA TV. VAGG! REDDY, Advocate (OPUC! One CC to SAK. Satyanand, Advacate [OP UC] One CO fo Sr Soora Venkata Sainath, Special Assistant Public adiesh [OUT] Ore spare oapy HGH COURT SRS,.J DATED AGO82622 ORDER
GRUB Nos. 8476, $492, 8495, 6496 AND S487 of 2022 ALLOWED