Andhra Pradesh High Court - Amravati
Korumanchi Ramesh vs The State Of Andhra Pradesh on 21 June, 2024
Author: K. Sreenivasa Reddy
Bench: K Sreenivasa Reddy
APHC010255682024
IN THE HIGH COURT OF ANDHRA PRADESH
AT AMARAVATI [3327]
(Special Original Jurisdiction)
FRIDAY ,THE TWENTY FIRST DAY OF JUNE
TWO THOUSAND AND TWENTY FOUR
PRESENT
THE HONOURABLE SRI JUSTICE K SREENIVASA REDDY
CRIMINAL PETITION NO: 4063/2024
Between:
Korumanchi Ramesh and Others ...PETITIONERS/ACCUSED(S)
AND
The State Of Andhra Pradesh and ...RESPONDENT/COMPLAINANT(S)
Others
Counsel for the Petitioners/accused(S):
1. MANGENA SREE RAMA RAO
Counsel for the Respondent/complainant(S):
1. PUBLIC PROSECUTOR
The Court made the following:
ORDER
This Criminal Petition, under Section 482 Cr.P.C., has been filed on behalf of the petitioners herein/A7 to A11, to quash the proceedings in Crime No.145 of 2024 of Nallajerla Police Station, East Godavari district, registered for the offences punishable under Sections 147, 148, 447, 307 r/w 149 IPC
2. The brief facts of the case are that on 07.05.2024 at about 10.00 PM, after completion of party rally, the respondent No.2 herein/de facto complainant along with one Mullapudi Bapiraju reached the house of Mullapudi Bapiraju, then the petitioners herein/accused Nos.7 to 11 and others belonged to local political party, were alleged to have rushed there and blown horn rudely; when Mullapudi Bapiraju questioned them about their act as to why they came before his house, the petitioners herein/A7 to A11 shouted loudly holding iron rods and sticks in their hands; when the respondent No.2 herein/de facto complainant asked the petitioners herein/A7 to A11 to go back, they turned to him and were alleged to have hit him hard on the middle of the head with an iron rod, due to which, the respondent No.2 herein/de facto complainant fell unconscious. One Marni Durga Rao came to the rescue of the injured and shifted him to the hospital for treatment. Basing on the statement of respondent No.2 herein/de facto complainant, a case in Crime No. 145 of 2024 was registered for the offences punishable under Sections 147, 148, 447, 307 read with 149 IPC.
3. Learned counsel for the petitioners, after arguing for some time, has confined his argument to the extent of protecting the petitioners herein from the coercive action by the police.
3. On the other hand, learned Assistant Public Prosecutor does not refute to the same.
4. Heard. Perused the record.
5. In view of the submissions made, the present Criminal Petition is disposed of with the following directions:
i) The petitioners shall cooperate with the investigation being conducted by the police and shall appear before the investigating officer as and when required by the police.
ii) Police shall conduct investigation without taking any coercive steps against the petitioners herein.
As a sequel thereto, the miscellaneous petitions, if any, pending in this Criminal Petition, shall stand closed.
_________________________ K. SREENIVASA REDDY, J.
Date: 21.06.2024 DNV 96 HON'BLE SRI JUSTICE K. SREENIVASA REDDY Criminal Petition No.4063 of 2024 Date:21.06.2024 DNV