Andhra Pradesh High Court - Amravati
Gorantla Gowtham Thej vs The State Of Andhra Pradesh, on 12 February, 2025
Author: K Sreenivasa Reddy
Bench: K Sreenivasa Reddy
IN THE HIGH COURT OF ANDHRA PRADESH AT AMA) WEDNESDAY THE TWELFTH DAY OF FEBRUARY. TWO THOUSAND AND TWENTY FIVE "PRESENT: THE HONQURABLE SRI JUSTICE K SREENIVASA REDDY CRIMINAL PETITION NO: 1112 OF 2025 Between: $ RR Gorantia Gowtham Theil, Sfo. Late G. Yuvarajulu Naidu Aged about Sz years, Sr. Assistant (BS), ROO Office, Madanapaila, R/o, D.No. 6-355/6, Srinagar Colony, Palamaner Town and Mandal, Chittoor District PatitionariAccused Not AND The State of Andhra Pradesh, through Madanapalle | Town Staion, Annamayya District, rep. by is Public Frosecutor CB-CID, High Court for the State of Andhra Pradesh, Amaravathi. Raspandent Bafitien under Section 480 & 483 of BNSS is fied praying fhat in the ciroumstances stated in the affidavit filed in support of the Criminal Petition, the High Court may be pleased to grant Regular Ball to him in connection with Crime No. 135 of 2024 of Madanapalle 1 Town Police Station, Annamayya District (now dealt by CID, RO, Tirupatht), in the interests of justice. The petifion/Appeal coming on for hearing, upan perusing the Petiion and the grounds filed In support thereof and upon hearing the arguments of Sy} RAJENDRA Advocate for the Petitioner, PUBLIC PROSECUTOR (AP) for the Respondent and the Court made the following. REAR . K SREENIVASA REDOY G THE HONQURABLE SRI JUST! CRIMINAL PETITION NO: 1112 of £025 Bharatiya Nagaik Suraksha Al, seeking bad, i z oaifioner Police Stetion, Annam re? Mere inally for 'accidental fy ig Pan seTSn ron §, Recs sof Fac RNS Was *
ee wert So The subi a hhsequently, Section g £ Su {, 1984.
s 2 Ag 24 at about 347 9 mb. Fk Sub-Callactar's ~ ~ ot & Ang Sine £ :
4
~ $ fan, noticed the PuY "
ae cht walk rye get aS Revenus Assistant, acting atteripied to cantral Tah xy ft 2 i, Daput * ;
G. Thapaswin tation Fire g Camp Clerk fo the Rey wis ceorryrie wT hee ats as x ghiink % t & Officer and fireah B3 Ye REAves :
vant to cut off { it OFioer also directed th siems, office equinment and Sys Th, 2 The fre was fully extinguished ay the Fire Department around 12.45 hoon, without any human loss or injuries. Basing on the report of the Revenue Olvisional Officer, Macdanapalle, the Police registered the abeve crime and fonk Up investigation, During the course oF investigation, police arrasted the accused on sO. 12 2024.
4." Heard. Perused the record,
3. Learned Assistant Public Prosecutor submits that investigation in this case is at crucial Siage and some more WHNeSsas are io he exammned, &. A perusal of the materia! available on record goes to shaw that the entire case rests on the cangssional sistement of the Sacused. Except the confessional statement of accused, there is no other material avaiable to connect the pelioner with the crime. Learmed Assistant Public Prosecutor submits that OC TY footage shows the petitioner was ihe person who was coming from the office at 10.40 bm. Except the same, there is no other material to shaw that itis the petitioner WHO WAS instrumental and who caused fire to the office resulting in burning the records, it fs neeclless to mention here that the confession of accused is Nol admissible in evidence, though @ relevant fact to De faken into consideration at the time of tial On a plain reading of the entire case, except the confessional statement, there is no other material ta connect a on %, Ks Je oe 4 a:
feee Sen, pree, ot, en teers. peed preg % u a 5 Ona Er fe Sa on oe) "i ao oe et gene we ty as] vet on hh. 4 yen
5) oe; ayers ceed ptore a! treet A £" fee , tha . ree J rn ce ae a Saco ae bes fi "on me wm «ND on GR * : chert ia pars Reed et tapee. ise on xo tt ge iA oy yee an ry ad | ry, it "ps aad 1 3 is ths anes a ete seg {" rns, or C5 o es 'on rs en "Se ae Se nn aa So oe me Fr on a 3S 8 aa wee ee mn, f "Yeot Lip Aa Lo tis Kt 443 * an ot ¢ rn a aad 5 ge tA fen Shove po GB TH Fs Bot ano mo 33 veces Co Ch oo ws ie os So naees £f3 £% " StU ee th : ° a ay 'C3 wn cc oa te , wh ss 5 Pvese phon eee a ay en ce) va a3 tty eae Kea wn, Sore eee i : Yo sad es pe Cc 68 be Be Ka te ee wa rae a Bet pont te {5 me .
Pie voce ; nD coed a . CS : ee ee Oo sm bg eo 8 ® & "A, a a 2 o € Ge coe 2 ire z ao "fy wy 4 o to # & Cs as a: oe ree ee wn % sbont os OQ Pica So OF ® B 2 i & @ o BA 2 id ee hue "be tet where ms Nog ros wehees om caer yee weve, on, ot on Zs * oo "Ss aS od "2 Gh, ay es % voce ie 3 8 an qj BD 6 gw on B "peg eon 3 a A ne 7 won i. we pei ced ue fas] pac bases LE hoon oem fe, a . that o {i 2 vo ys 5 hee? het gn ow am a fF i Le a ; bes ve ey on a nn Gado be § poo on % oS rs KS *, stent be fo AD a *e hee ne bpeeed £0 pan sf 2 on w a5 feeb eee "es "ka '3 o Bo i i er os "C5 ae im feb pose tod eon : it ite bene bessd te ud a 2 4K i, 3 oS Fy on a ead ae w dane tan, ws oe. fon ae & hdd eee is bese 7 sn nn ee th. wo an weg . @ og FS & 2 Be Be - # ce Sod ' yore rer, bef 3 a oe he oes :7 Bhd wee ; Een Sn 06t r a a a coed 85 La ee @ 7 tana of "ied "gers Sn, *, Set th fy fe ee, ae oD) * iE ae Bn ee ee oH a | ce Sa a o % "a ay a aren , bo Oe & 2 Foo ae 3 igen, pees Peed 4 as iS 8) a4 ae TH poe = wey fn ro wr oo Owe fp RE ~ fen A 0G Le af - cea a oe £4 s a" yee aes & anes pe a * ee , te Mee * oneal ay OD oe ge = 6 we & BB a. 5 = a o Se qo @ Mo OS ow £ ss fw " res ed vapor con a" yo ag B aa ox " ge ag od ees a 6 Bb Bb 2. S&S & Br & at arece oe new me a wees. oo ae eer ie oe aon S a pau i CB % & an ee : one " eres we 4 om tg name :
id a ies hs A a boa Bs bead Saeed - y noe : el UE by , rs oa [e a me ® 2 ag O Ee op of @ fb & Pal ae $9) Efe: CO, cere fee a a ne [on os oS ne << eo wn 6G 2S oe a -e ry on wE ~ 5 fo % hogs > @ & & & oS oe 2 bana 7 'er. g shot ete pawn Sow > gon tae eo a oped wager yA nan w% Fe Ne Saw orn wy r% fn & Co 7 es SF Me ae"
" ~ oe an La mgt s ht " B ied Eaoed a a a a com an bee "ot pre, AS S D2 oS COE ee feo in Fa we Th & ™ x Ch Siler &2 wy, oS fom o , im 2 ae the "gees Ta, @ fOPUC) Hy .
ass, Chitiner.
%, Adgveca role Lust < VA IRA we ™ One cc io SRE RAJEND > SS Macananalie The Jucicial Magistrate of Fir Pwo COs to Public One spare copy The SAO., POUT],
2. &.
3. ma Q. fy Fs ~y HESH COURT | SRR J DATEDM 2022098 SAIL ORDER CRLP.No.1112 of 2028 ALLOWED = :
sy " PF Sow, . as Aton BX Py aT Se WS PAE ~