Andhra Pradesh High Court - Amravati
Aousalya Naresh Chary vs !• The State Of Andhra Pradesh on 11 December, 2025
[3521 ]
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
TUESDAY, THE ELEVENTH DAY OF NOVEMBER
TWO THOUSAND AND TWENTY FIVE
:PRESENT:
THE HONOURABLE DR JUSTICE Y. LAKSHMANA RAO
CRIMINAL PETITION NO: 11171 OF 2025
I BETWEEN;
1. Aousalya Naresh Chary, (A4)
S/o Yadagiri, aged 41 years,
R/o Flat No. 24, Sri Krishna Nagar
Suraaram, Kutulbapur, Hyderabad
Telangana
2. Yekula Suresh (AT)
S/o YekulaChennaiah, Aged about 31 years
R/o H.No 4-119(1), DM Kunta,
Chinthakuntia, China Aadiperla Palle
..f
Nalgonda, Telangana
3. Mandavilli Surya Venkataramana(Father of A1)
S/o Ramachandramurthy, Aged about 61 years,
R/o D.No. 4-69, Vinayaka Gudi Street,
Penugonda Mandalam, Sidhantam,
West Godavari,
4. Mandavilli Lakshmi Pavni Aparna,(Sister in law of A1)
W/o M V S RAM KUMAR, Aged about 22 years,
R/o R/o D.No. 4-69, Vinayaka Gudi Street,
Penugonda Mandalam, Sidhantam,
West Godavari.
5. MVS Ram Kumar(Brother of A1)
Mandavilli Surya Venkataramana, Aged about 41 Years,
R/o D.No. 4-69, Vinayaka Gudi Street, _
Penugonda Mandalam, Sidhantam,
West Godavari
6. Patnala Veera Lavanya, (Wife of A1)
C/o Pedda Babu, Aged about 36 years
R/o 6-570. Flat No. 101, 1« floor,
Happy Homes, Road No. 2,
1
Chalasani Nagar, Kanuru,
Vijayawada Rural, Krishna District.
7.
Kadall Leela Praveena,(Relative of A1)
D/o Kadali Rama Krishna Murthy, Aged about 37 years.
R/o 12-85/1/A, Ferry Down,
Ibrahimpatanam, Near Vegetable Shop
VTPS, Krishna District.
8.
Patna/a Suryavathi,(mother-in-law of A1)
W/o Pedda Babu, Aged about 52 years
R/o 3-146, Nerellamma Temple,
Indrapalem, Kakinada Rural,
East Godavari District.
9.
Dara Kavitha. (Wife of A2)
W/o Sri Praveen Kumar Jangayya, aged 36 years.
residing at D.No. 12-14-90, Janata Nagar.
Behind Garewood School, Balanagar,
K.V. Ranga Reddy District, Telangana - 500018
10.
Chitukula Sushlla, (Mother of A2)
W/o Chitukula Jangayya, aged 57 years,
residing at D.No. 8-60/1, Kolcharam Mandal
Rangampet, Medak, Telangana - 500018
11.
Barapati Spandana (Wife of A3)
W/o Sri Valdas Kiran, Aged about 31 Years
residing at D.No. 3-11-14/1,.
Rajeev Nagar, near Rama Rice Mill
Suryapet, Nalgonda District
12.
Valdas Janayya (Brother of A3)
S/o Maaryya, aged 39 years,
residing at D.No. 3-11-14/1,
Rajeev Nagar, near Rama Rice Mill
Suryapet, Nalgonda District
13.
Valdas Sampath Kumar(Brother of A3)
S/o Maaryya, aged 38 years,
residing at D.No. 3-11-14/1,
Rajeev Nagar, near Rama Rice Mill,
Suryapet, Nalgonda District
14. Aousalya Vijay Lakshmi (mother of A4)
W/o Aousalya Yadagiri, aged 67 years,
R/o Flat No. 24, Sri Krishna Nagar,
Suraaram, Kutulbapur, Hyderabad,
Telangana
15. Mudapally Kavitha, (Wife of A4)
W/o Aousalya Naresh Chari, aged 31 years
R/o 2-6-25, Pitlam Bes, Medak
Telangana State
16. Yekula Saritha (Wife of A7)
W/o Yekula Suresh, Aged about 33 years
R/o H.No 4-119(1), DM Kunta,
Chinthakuntia, China Aadiperla Palle,
Nalgonda,
Telangana State
...Petitioners/Accused
AND
!• The State of Andhra Pradesh,
I Rep.by S.H.O. Penumaluru UPS,
Through Public Prosecutor,
! High Court of Andhra Pradesh At Amaravati
...Respondents
2. Yarlagadda Rama Sesha Giri Rao, s/o Venkaiah, age: 73 yrs., C/Kamma, r/o
D.No.9-3, Kanuru Village, Panamaluru Mandal, Director of M/s First Object
Pvt. Ltd., Penamaluru, Krishna Dist.
...Proposed Respondent/Defacto Complainant
Respondent No.2 is impleaded as per the Court order dated 11.11.2025 in r
I.A.No.1 of 2025 in Crl.P.No.11171 of 2025.
Petition under Section 482 OF BNSS, is filed praying that in the
circumstances stated in the memorandum of grounds filed in support of the
Criminal Petition, the High Court may be pleased to direct the Respondent
Police to enlarge the Petitioners/Accused on bail in the event of their arrest in
connection with Crime No. 573 of 2025 Penumaluru UPS.
The petition coming on for hearing, upon perusing the Petition and the
affidavit filed in support thereof and upon hearing the arguments of SRI
KODE RAMESH BABU, Advocate for the Petitioners, ASSISTANT PUBLIC
PROSECUTOR for the Respondent No.1 and of SRI K NITHIN KRISHNA for
the Respondent No.2 and the Court made the following
ORDER
The learned Assistant Public Prosecutor submits that there is an allegation of misappropriation of Rs.20 Crores. Further, the petitioners have directly approached this Court seeking for grant of pre-arrest bail without approaching the learned Sessions Judge at the first instance.
The de facto complainant, by name Yarlagadda Rama Seshagiri Rao, lodged a report on 29.09.2025. The report is in Telugu typewriting, consisting of 16 pages. The petitioners in Crl.P.No.11172 of 2025 filed a VTit petition in W.P.No.20154 of 2025 against the Station House Officer, Gannavaram, alleging harassment.
A single Judge of this Court, on 01.08.2025 passed an order directing the police not to call the petitioners to the police station if there is no crime registered against the petitioners. A further direction was also given to the police not to interfere in the civil dispute in between the 6^*^ respondent and the petitioners therein.
The learned counsel for the petitioners submits that the complainant is the father of the Member of the Legislative Assembly, Gannavaram Constituency. It appears that a merger proceeding is pending before the NCLT between two companies, in which all the petitioners are employees, and one Chandrashekar Reddy is the Director cf the other company, who was introduced by Accused No.1 ■ Considering the facts and circumstances of the case, the Station House Officer, Penumaluru is directed not to take any coercive steps against the petitioners, but the petitioners shall cooperate with the investigation. The investigation officer shall proceed with the further investigation.
List after three (03) weeks.
Sd/- N. NAGAMMA
ASSISTANT REGISTRAR
//TRUE COPY// SECTION OFFICER
To,
1. The VI Additional Metropolitan Magistrate Court, Vijayawada (Taluka Court), Krishna District.
2. The S.H.O. Penumaluru UPS.
3. Yarlagadda Rama Sesha Giri Rao, S/o. Venkaiah, age 73 years, C/Kamma, R/o. D.No.9-3, Kanuru Village, Panamaluru Mandal, Director of M/s First Object Pvt. Ltd., Penamaluru, Krishna District.
4. One CC to SRI. KODE RAMESH BABU, Advocate [OPUC]
5. One CC to SRI K NITHIN KRISHNA, Advocate [OPUC]
6. Two CCS to PUBLIC PROSECUTOR, High Court of Andhra Pradesh [OUT]
7. One spare copy ADP HIGH COURT DR.YLR.J */ DATED:11/11/2025 > ' -1 n' • * .• • p ' ^ { 0 LIST AFTER THREE (03) WEEKS n ORDER CRLP.No.11171 of 2025 O ^ C Ot DIRECTION c:3 2 0 DEC JOS zrz m V a> CO •ac.
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