Andhra Pradesh High Court - Amravati
Gollapalli Avinash Reddy vs The State Of Andhra Pradesh on 22 February, 2024
Author: K Sreenivasa Reddy
Bench: K Sreenivasa Reddy
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI.
THURSDAY, THE TWENTY SECOND DAY OF FER RUARY,
TWO THOUSAND AND TWENTY FouR "
/PRESENT:
THE HONOURABLE SRI JUSTICE K SREENIVASA REDDY --
CRIMINAL PETITION NO: 489 OF 2024 _.
etween:
1. Gollapati vines Reddy, SYo. G. Krishna Reddy, Aged 33 years, Ric. D.No.
3-33, Nagarinalll, Hip. Pathegada, Annamayya District
2. Mouls a Patan Moulana, S/o. P. Razak Khan, Aged 26 years, Ryo. D.Na. 2.
649, LBS Read, Pier, Annamayya District,
3. Hemanth Reidy @ ©. Hema arith Kumar Reddy, S¥o. ©. Sriramuty Reddy,
Agad 28 years. Hig, DING. 4.92. Pottekulavaripalli, Vayaipad,
Chintamakulapalll, Anne mayya District.
4. Santhosh @ Chichit Anock vanes Kumar Reddy, Sfo. C. Ramana Ready,
Aged 22 ywars, Rio. O.No. & 155, Raju Vari Pall, Ralikirl Ville age and Mandal,
Annamayya [istrict
S. Sai @ C. Sai ae Reddy, , Sfa. ©. Raman Reddy, Aged 20 years, Ryo.
G. No, 8-185, Raju Vari Pall, Katie Vilage Pos{ and Mandal, Armnamayya
District,
S. Manju @ A. Maniunatha, Sfo. A. Mallikarjuna, Aged 24 years, Rio. D.No. 8
375, ANR Colony, Kalli \ Vilage and Mandal, Anna amayya District,
Sameerula @ Kovurl Shameerula, S/o. Kovuri Khadanvalli Aged 23 years,
Rio. Oe. & 879 Cross Sead, Rafikin Vilage and Mandal, Kalki,
Annamayya istrict
om
_ Pettioners/Accused No. 1 to 7
AND
The State Of Andhra Pradesh, rep by ifs Public Prosecutor, High Court of Andhra
Pradesh at Amaravati.
Respondent
v
Petition under Section 438 of Or. C, praying thal in the circurnstannes stated
in the memor ovandunn of grounds fled in support of the ane Petition, the High
COuUrt i ay be pleased to release the peltioners/accusad No. { ta 7 on bail in the
event of their arrest in connection with Cr No. 8/2084 of Kalki) Police Station,
Annarnayya District
Re petition coming on for hearing, upon perusing the Petifon and {he
memorandum of grounds filed in Support thersef and upon hearing the arguments of
oD Purnachandra Reddy, Advonate for the Petifoners and of Pub Dic Prosecutor
(AP) for Respondent, the Cour mTriade the folkaving
HON BLE SRI JUSTICE K.SREENTVASA REODY
CRIMINAL PETITION No.459 of 2024
ORDER:
The Criminal ton, under Sections 438 of the Code of Criminal Procesiure, L973, is fled on behalf of the gefitioners/Al to A? fo grant h Crime No.8/2024 of Kalikiri Police articipatery ball in canmectian wit Station, Annarmayva istrict.
3} A case has been for the offences punishable under Sections 147, 148, 354, 384, 324, 323, = {Pod} Act.
33 Grief facts of the case are that, the deyacto complainant/victim possess Ac.0.42 cents of land in Sy.No. 1098-2 of Kalikint stands In the name of her father Mvenbataramana. Prer to [8.{h 2024 her family members started constructing cattle shed in the sai land. Abt sbout [0.50pm on the same day herself and her family mernbers were in the sali lanci, Al to A& é veg oh te 4g oo ooh Dy ot rs @ oh} oe xs iB ot ae) ne ar Fd Ce ES 033 "5 % ie BAe is t's a 'ef
i) ia C3 oy ;
accompanied by some other and a FCB, Al and AS threatened her to stop the work and Al abused anc insulted her in the name of caste and abethed the other accused by uttering some words, AS caugh Aad of her Hand snd pulled on. On seeing the : . } Seyeehey y eS Sed seh Fk Rane asa esiran same AS and A? beat Aleykurmar wilh iran rods an head and causen bleeding injuries. AS, Ad, AG, AS and AY being armed with sticks attacked them and caused injuries and afl the & accused committed rnischics by damaging the basement and a TATA sure vehicle and snatched aw vay their mobile phones. Al with a a magiafide Intention ted to accuby the said land fram the victirn and the remaining accused attacked with an intention to eliminate the victim and others, Basing on the report af the de-facts complainant, this Crime was registered, 4 Neard. Peruse the record, 5} Eis submitted by the learned counsel for the petitioners are apprehending arrest in the hands of the respondent-State and prays to "onsider request of the petitianers for grant of anticipatory bail, §} Learned Assistant Public Prosecutor Submits that in the present case as Many as 5 witnesses are examined and } investigation is at crucial Stage. 7} A perusal of the material on rec Cord goes to show that the inc ident Said to have been taken pace af 10.30o5m. Immeciate Hy the husband of the defacto complainant was taken fo the Argihra Pradesh Vaidya Vichana Parishad, Kalikir? at iL.30pm. The Doctur has exami ined and gave opinion that the nature of the INJUMIES received Dy the husband of the de-facto complainant are simple in nature. There is 9 quarrel occurred in between the de-facto complainant and the accused an the ground that the land belongs to the de-facto complainant is o ped by the petitioners herein, §} Learned counsel for the petitie ers submitted that survey no, 1009-2 in an extent of Ac.O.42cants has bean acquired by the Government. The de-facto complainant under mis sconceptian that the lane is being occuoled en 7 i ew Ge! ee oe 24 ef rm, iby " as 7 . 'ee * 'ger . L $
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wn tA al pan oA hae Een os [a we "nase Set Troe ebeww is] aaa % % Nad ba tN "ttt ged Os os we 7 Gents we obs, ted oa 'te Getire 2% MH 4 A Kuk fin, Gade NIGH COURT ANTICIPATORY BAIL ORDER DATED 22/02/0024 CRLP.No.ASS of 2034 SAK,J ALLOWED