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Andhra Pradesh High Court - Amravati

Vetti Bogi Boghi A1, vs The State Of Andhra Pradesh on 27 December, 2024

Author: K Sreenivasa Reddy

Bench: K Sreenivasa Reddy

IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVAT)
ERIDAY. THE TWENTY SEVENTH DAY OF DECEMBER,
WO THOUSAND AND TWENTY FOUR
'PRESENT:
THE HONOURABLE SRI JUSTICE K SREENIVASA REODY
CRIMINAL PETITION NO: $199 OF 2024
Sehwean:
4. Veli Bogi @ Boghi (AD, S/o Chinnaswamy, Ria Perindesar Vilage
fH AW), KV. Puram Mandal, Tinpat ; Disttict.
a. 7. Krishnaiah (a2), Sfo Late Chinna Irasalah, Rio Poeriredesam Vilage
(HAND ACVB, Puram Mandal, Tirupati District.
3. WY. Raghuramal lah @ VRO Raghu (AS), S/o Ramachandraigh, Ma
Perindesam Village (AAW, KCV.E. Puram Mandal, Tr rupall [ Chsirict,
4 ©. Bathaiah @ Sarpanch Bathaiah {Ad Sfo Pandaiah, R/o Parindesam
Vilage (4) BRUY.B. Purarn Mandal, Tirup pa istrict,
§ \Y. Muragaiah (A5}, Sfo Chelisiah, Rio Perindesam Vilage (HAAS KOVR.
Puram Mandal, Tirupati District.
Vv. Suresh (AS), Sie Doraswarmy, Ria Perindesam Vilage (HW), RV.B.
Puram Mandal, Tirupal: Distic
?. T. Parandamal iah & Parandhama (Al}), Sfo Chinna fusaiah, RYO

on

Perindesan Village (AN, RV, 5. Purarn Mandal, Tirupati (hetrict

8. K ae thyamurthy @ Moorthy (A14), S/o Govinda lah, Rio Parindesam
vi e (HAA, KVOB. Puram Ma ndal, Trupali Distt eM,

8. "nth {Ad y, Sio Munendra, Rio Perindesam Vilages (HAV. KONE.

Puram Mandal, Tirupati District.
1a. Arpudam @ Arputham (A1S), S/o Patiaiah, Rio Perindesam Vilage
{HAN RVR. Puram Mandal, 1 rupati } CHstrict
..Petitionera/Accused Nos.1,2,3,4,58 5, 7
4, Vy, & 12
AND
The State of Andhra Pradesh, Rep. bY SHO, VB. Puram Polloe Siation,
Through Public Prosecutor, High Court of Andhra Pradesh at Amaravall

.RasgondenviComplainant

Patiion under Secilon 482 of BNSS is fled praying that in th
clroumstances stated in memorandum my grounds of Crimi nal Pattian, 1 i
Court may be pleased ic enlarge the Petiioners/Accused Nos. 4 2, 3, 4,8.9, 74,
i477 and 19 on Anticipatary Ball in the avert of ihear arrest in connection with
FIR No TOW/2084 diO8-08-3024 an the fle of K.VIE. Puram Police Sfafion,

Tirupati Clstrict during pandency of enquiry and inal:

The peliien coming on for hearing, upon perusing the Petition and

memorens un of grounds of criminal petition and upon hearing the arguments of

A Syam Surmdar Reddy, Advocate for the Feltioners and Public Prosecutor
fot the Respondent

SS
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F ANDHRA PRADESH

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& RK SREENIVASA REDDY

$e
ed

THE HONOURABLE SRI JUSTI

henees

CRINUNAL PET

MNONERSACCUSEDS}

AND

caunsel for the Petitione:

x

Counsel for the Responde

33 a tht
4, Le ion tad
plows ooo rs $3 cae"
a See oe

po feng
és fa,
ee epee 'dt
ooooe :
cote
a oS 533 oF
7 on Lg
re three age id
poorer. 4 ra
por ya om
va as
Datars i? ih
£5 Stpen
LA Ee:
Poa bet
as Prag
ttn S oa Rar
id Co speen L135
thn (ae
wee sapere
4 vyen - *
Boe
ye it agere fad
ae sere op
pi tnbooe Soon.
ess
toot " 5%
ae "yn were 'he
a Jee en fon
ae Peon awee
od Load Jew
a7] wn " fs
"pe, boon ce Sa 'endl
3 A oes
bore the ed Lo
Co fe
¥ Son om '42 a
os me: ve
" t'% gene
sgt n oe B
LE. * poe ee eed wo,
Ae, tol at

ad

The Court mace the follow!
Q
a

, 3 aS % a -
pe % ¢ cs
a4 Sooo * rs
to £ 3 be i shad
secee " -- it i
wooed . ee TK id
am 3 vt ry
, ree 4 %
it om as aa
'4 a "al ae ad
sone feee wh, aa wo
as bese - ea
he %, ein
oh. a o oe
ad %
Mo
pos
ew.
SS

.



NS

oattionersiaccusad Nos. 1 to 8, 9, 11, 14, 17 & 19 and others for
offences punishable undar Sections 157 (2), 197 ©3}, 329 (4),

Fe

CER

(1), $24 (4), 109 read with 790 of the Bharatiya Nyaya Sanitia,

' é

L

2029, Un short B.NLS).

ce) Brief facts of the cass are that the vilagers of

54

Ragigunia have been oslebrating festival of Lord Vinayaka idol. i

x

was al about 06.00 p.m, in the evening on OF 08.2084, the vilegers

of Perindesam came there and a dispuie belween both the vilagers
Sprung up since the festival

s

Forindesany and i resulied in some

was paciied by the alders of the Vilage. The Villagers oat
Perindesai left the olace: and returned by 06.30 p.m. Neel, forrnecd
themselves info as undewlul assernbly and holeling weanons such
ag sticks, sfones and empty beer bofiles, atlacked the villagers of
Ragiqunta. Subsequent fo this event, an O8.09. 2084, at OF S0 arm.,

Rory

some of the Perindesam villagers caused Injuries to individuals and
those injuries were gdevous in nalure and also caused Injuries ie 4
few others which are simple in nature anc they criminally irespassecd

inte sorne of the houses and danraged various things.

ay Haard. Ferused the record,



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The petitioners shall apoeger before the Station Hous Se CNAcer

KALE © Sopetar 3 Rt katie "py z
VB. Puram Police station, Tirupati District, once in ¢ WEEK Le. on

mae hE

ery Sunday befween 70.00 am. and o5.00 am

2

.. BN ling of the
cnarge-sheet,

S$ Accordingly, the Criminal Petition iS alowed,

SOY-U.SRI DEVE
ASSISTANT REGISTRAR

UTRUE COPY SECT! ON OFFICER

Te,

1. The Additional Junior Civi Judge, Srikalghast.

2. The Slation House Offoer, KOS Puram Police Station, fupati Cistrict

3. Ore OC to Sh. A Syam Sundar Reddy, Advocate (OP. 1}

_ Pwe (Cs fo Paulie Pros seacutar, High Court of AP } OUT)

S. One spare copy .
MAR


HIGH COURT

SREK,J

Vahedad

a
Bg

a4

e

DATED

ORDER

GCRLP.No S199 of 2024 ALLOWED he wae SRS & SS & oo aces wae See oN ~~ :

~ aggre: