Andhra Pradesh High Court - Amravati
Inavolu Sudheer vs Cbi And Another2 on 13 March, 2026
APHC010483032025
IN THE HIGH COURT OF ANDHRA PRADESH
AT AMARAVATI [3396]
(Special Original Jurisdiction)
FRIDAY,THE THIRTEENTH DAY OF MARCH
TWO THOUSAND AND TWENTY SIX
PRESENT
THE HONOURABLE DR JUSTICE VENKATA JYOTHIRMAI PRATAPA
CRIMINAL PETITION NO: 9486/2025
Between:
1. INAVOLU SUDHEER, S/O. VIJAYAKUMAR AGED ABOUT 32 YEARS, H.NO.8-56,
THALLAYAPALEM, MANDADAM, GUNTUR DISTRICT, ANDHRA PRADESH.
...PETITIONER/ACCUSED
AND
1. THE STATE OF ANDHRA PRADESH, Rep. by the Station House Officer,
Thulluru Police Station, Guntur District, Andhra Pradesh, Rep by its Public
Prosecutor, High Court of Andhra Pradesh.
...RESPONDENT/COMPLAINANT
Petition under Section 437/438/439/482 of Cr.P.C and 528 of BNSS praying
that in the circumstances stated in the Memorandum of Grounds of Criminal
Petition, the High Courtpleased to enlarge the Petitioner on Anticipatory Bail in FIR
No.66 of 2023, dated 31.03.2023 on the file of the Thulluru Police Station, Guntur
District, in the event of his arrest and pass
Counsel for the Petitioner/accused:
1. PAPUDIPPU SASHIDAR REDDY
Counsel for the Respondent/complainant:
1. PUBLIC PROSECUTOR
2
APHC010088852026
IN THE HIGH COURT OF ANDHRA PRADESH
AT AMARAVATI [3396]
(Special Original Jurisdiction)
FRIDAY,THE THIRTEENTH DAY OF MARCH
TWO THOUSAND AND TWENTY SIX
PRESENT
THE HONOURABLE DR JUSTICE VENKATA JYOTHIRMAI PRATAPA
CRIMINAL PETITION NO: 1360/2026
Between:
1. DUNNA NITHIN ALIAS GEORGES, S/O. JAKRAIAH,AGED ABOUT 22
YEARS, R/O. DOOR NO. 8-63-6-2THALLAYA PALEM VILLAGE,
THULLURU MANDAL,GUNTUR DISTRICT - 522503
...PETITIONER/ACCUSED
AND
1. THE STATE OF ANDHRA PRADESH, Rep. by the Station House
Officer,Thulluru Police Station, Guntur District,Andhra Pradesh, Rep by
its Public Prosecutor,High Court of Andhra Pradesh
...RESPONDENT/COMPLAINANT
Petition under Section 437/438/439/482 of Cr.P.C and 528 of BNSS
praying that in the circumstances stated in the Memorandum of Grounds of
Criminal Petition, the High Court pleased to enlarge the petitioner on
Anticipatory Bail in Crime No. 66 of 2023, dated 31.03.2023 on the file of the
Thulluru Police Station, Guntur District, in the event of his arrest and pass
Counsel for the Petitioner/accused:
1. KOMMAREDDY DIVAKARA REDDY
Counsel for the Respondent/complainant:
1. PUBLIC PROSECUTOR
3
APHC010525982025
IN THE HIGH COURT OF ANDHRA PRADESH
AT AMARAVATI [3396]
(Special Original Jurisdiction)
FRIDAY,THE THIRTEENTH DAY OF MARCH
TWO THOUSAND AND TWENTY SIX
PRESENT
THE HONOURABLE DR JUSTICE VENKATA JYOTHIRMAI PRATAPA
CRIMINAL PETITION NO: 10266/2025
Between:
1. PULI AJAY BABU, S/O. BABU, AGED 35 YEARS, R/O. 2-103,
UDDANDURAYUNIPALEM, THULLURU MANDAL, AP.
2. NUTAKKI JOSH,, S/O. PITCHAIAH, AGED 45 YEARS, R/O. 5-128/2, HAILAND
ROAD, MANGALAGIRI, GUNTUR,AP
3. PULI KRUPANANDAM,, S/O YEBU, AGED 41 YEARS, R/O. 2-63,
UDDANDURAYUNIPALEM, THULLURU MANDAL, GUNTUR, AP
4. PULI ANIL KUMAR,, S/O. YAKOBU, AGED 38 YEARS, R/O. 2-64,
UDDANDURAYUNIPALEM, THULLURU MANDAL, GUNTUR,AP.
5. INDUPALLI SUBHASHINI,, W/O JONES, AGED 41 YEARS, R/O. 32-26-18/A,
BULLEMMA STREET, ELURU ROAD, MACHAVARAM DOWN, VTC
VIJAYAWADA - URBAN, MACHAVARAM POST, NTR DISTRICT, AP.
6. PULI MANIKYARAO,, S/O.BABU, AGED 40 YEARS, R/O. 2-103-1,
UDDANDURAYUNIPALEM, THULIUM MANDAL, GUNTUR,AP
...PETITIONER/ACCUSED(S)
AND
1. THE STATE OF ANDHRA PRADESH, Rep. by the Public Prosecutor Through
the Station House Officer, ThuUuru Police Station, Guntur District, Andhra
Pradesh,
...RESPONDENT/COMPLAINANT
Petition under Section 437/438/439/482 of Cr.P.C and 528 of BNSS praying
that in the circumstances stated in the Memorandum of Grounds of Criminal
Petition, the High Courtpleased to enlarge the Petitioners/Accused Nos. 5, 8, 9, 13,
14, 15 on Anticipatory Bail in the event of their arrest in connection with FIR No.66
of 2023,dated 31.03.2023 on the file of the Thulium Police Station, Guntur District,
and pass
Counsel for the Petitioner/accused(S):
1. CHIRANJEEVI TANIKONDA
Counsel for the Respondent/complainant:
1. PUBLIC PROSECUTOR
4
APHC010568802025
IN THE HIGH COURT OF ANDHRA PRADESH
AT AMARAVATI [3396]
(Special Original Jurisdiction)
FRIDAY,THE THIRTEENTH DAY OF MARCH
TWO THOUSAND AND TWENTY SIX
PRESENT
THE HONOURABLE DR JUSTICE VENKATA JYOTHIRMAI PRATAPA
CRIMINAL PETITION NO: 11044/2025
Between:
1. SUDDAPALLI SAMPATH KUMAR, S/O.RAMBABU, AGED 28 YEARS,D/O. 2-128,
UDDANDURAYUNI PALEM,GUNTUR, ANDHRAPRADESH -522503
...PETITIONER/ACCUSED
AND
1. THE STATE OF ANDHRA PRADESH, Rep. by the Public Prosecutor Trough the
Station House Officer, Thulluru Police Station, Guntur District, Andhra
Pradesh.
...RESPONDENT/COMPLAINANT
Petition under Section 437/438/439/482 of Cr.P.C and 528 of BNSS praying
that in the circumstances stated in the Memorandum of Grounds of Criminal Petition,
the High Court may be pleased to enlarge the Petitioner accused No.11 on
Anticipatory Bail in FIR No.66 of 2023, dated 31.03.2023 on the file of the Thulluru
Police Station, Guntur District, in the event of their arrest
Counsel for the Petitioner/accused:
1. MANUBROLU SRINIVASA RAO
Counsel for the Respondent/complainant:
1. PUBLIC PROSECUTOR
5
COMMON ORDER:
Since the issue involved and the petitioners herein are arrayed as Accused in Crime No.66 of 2023 of Thulluru Police Station, these Criminal Petitioners are being disposed of by this Common Order.
Criminal Petition No.9486 of 2025 This Criminal Petition is filed under Section 482 of the Bharatiya Nagarik Suraksha Sanhita, 2023, by the Petitioner/A.4 seeking anticipatory bail in connection with Crime No.66 of 2023 of Thulluru Police Station, Guntur District, which is registered for the offences punishable under Sections 204, 323, 427 read with 34 IPC, which is altered for the offences punishable under Scetions 341, 143, 147, 307, 427 read with 34 IPC.
Criminal Petition No.1360 of 2026 This Criminal Petition is filed under Section 482 of the Bharatiya Nagarik Suraksha Sanhita, 2023, by the Petitioner/A.18 seeking anticipatory bail in connection with Crime No.66 of 2023 of Thulluru Police Station, Guntur District, which is registered for the offences punishable under Sections 294, 323, 427 read with 34 IPC, which is altered for the offences punishable under Sections 341, 143, 147, 307, 427 read with 34 IPC.
Criminal Petition No.10266 of 2025 This Criminal Petition is filed under Section 482 of the Bharatiya Nagarik Suraksha Sanhita, 2023, by the Petitioners/A.5, A.8, A.9, A.13, A.14, and A.15 seeking anticipatory bail in connection with Crime No.66 of 2023 of Thulluru Police Station, Guntur District, which is registered for the offences punishable under Sections 294, 323, 427 read with 34 IPC, which is altered for the offences 6 punishable under Sections 120(B), 341, 143, 147, 307, 326 and 427 read with 149 IPC.
Criminal Petition No.10266 of 2025 This Criminal Petition is filed under Section 482 of the Bharatiya Nagarik Suraksha Sanhita, 2023, by the Petitioner/A.18 seeking anticipatory bail in connection with Crime No.66 of 2023 of Thulluru Police Station, Guntur District, which is registered for the offences punishable under Sections 294, 323, 427 read with 34 IPC, which is altered for the offences punishable under Sections 341, 143, 147, 307, 427 read with 34 IPC.
Criminal Petition No. 11044 of 2025 This Criminal Petition is filed under Section 482 of the Bharatiya Nagarik Suraksha Sanhita, 2023, by the Petitioner/A.11 seeking anticipatory bail in connection with Crime No.66 of 2023 of Thulluru Police Station, Guntur District, which is registered for the offences punishable under Sections 294, 323, 427 read with 34 IPC, which is altered for the offences punishable under Sections 341, 143, 147, 307, 326 and 427 read with 149 IPC.
Heard Sri P.Sashidhar Reddy, learned counsel for the Petitioner in Crl.P.No.9486 of 2025, Sri K.Divakara Reddy, learned Senior Counsel assisted by Sri Tanikonda Chiranjeevi, learned counsel for the Petitioners in Crl.P.Nos.1360 of 2026 and 10266 of 2025, Sri M.Srinivas Rao, learned counsel for the Petitioner in Crl.P.No.11044 of 2025 and Smt. K.Priyanka Lakshmi, learned Assistant Public Prosecutor for respondent State. Perused the material on record.
Learned Counsels appearing in these petitions, would submit that, initially a case in Crime No.66 of 2023 has been registered for the offences under Sections 7 294, 323 and 427 read with 34 IPC. It is further submitted that, 19 months thereafter, another case in Crime No.229 of 2024 for the offences under 341, 143, 147, 307, 427 read with 149 IPC has been registered on the very same incident. Learned Senior Counsel would further submit that, subsequently, the petitioners in Crl.P.No.10266 of 2025 are added as Accused. Further, the Petitioner/A.3 in Crl.P.No.7720 of 2024 and un-numbered Accused in the very same Crime, filed Crl.P.No.8313 of 2024 and this Court by Common Order dated 10.02.2026 disposed of the criminal petitions. Further, the Petitioners approached this Court seeking anticipatory bail by filing Crl.P.No.7720 of 2024 seeking anticipatory bail in Crime No.229 of 2024 on the file of Thulluru Police Station, wherein, a Coordinate Bench of this Court vide Order dated 03.12.2024 closed the petition recording the submission that Crime No.229 of 2024 is merged with Crime No.66 of 2023 and thereby the present application is filed since Section 307 IPC is added after 19 months in this case. Learned Senior Counsel would submit that there are no ingredients attracting the offence under Section 307 IPC, which is added in the altered FIR vide Crime No.229 of 2024 of Thulluru Police Station, Guntur District. Learned Senior Counsel would finally submit that the Petitioners are ready to furnish sureties to the satisfaction of the Court. Hence, prayed for grant of anticipatory bail to the Petitioners.
Learned Assistant Public Prosecutor would submit that the investigation is not completed and material witnesses are to be examined. It is further submitted that the victim did not suffer any bleeding injury. It is submitted that the subsequent case i.e., Crime No.229 of 2024 was registered on the complaint which was received 8 through Registered Post from the Complainant. Learned Assistant Public Prosecutor would finally submit that the Court may pass appropriate orders.
Having regard to the facts of the case, considering the submissions made and in view of the disposal of Crl.P.Nos.7720 and 8313 of 2024 by way of common order dated 10.02.2026, these Criminal Petitions are disposed of with the following;
a. Investigating Officer is at liberty to complete the investigation, in accordance with law.
b. In the event of any coercive action sought to be taken against the Petitioners, concerned Police Authorities are directed to scrupulously follow the procedure prescribed under Section 35(3) of BNSS and the guidelines laid down by the Hon'ble Supreme Court in Arnesh Kumar v. State of Bihar1, which is reiterated in in Satender Kumar Antil vs. CBI and another2.
Pending applications, if any, shall stands closed.
Dr.JUSTICE VENKATA JYOTHIRMAI PRATAPA 13.03.2026 Mjl/* 1 (2014) 8 SCC 273 2 2026 INSC 115 9 HON'BLE DR. JUSTICE VENKATA JYOTHIRMAI PRATAPA CRIMINAL PETITION Nos.
9486, 10266 and 11044 of 2025 & 1360 of 2026 13.03.2026 Mjl/*