SOMAGAINI SREENIVASULU Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This petition is filed under Sections 437 and 439 of Code of the Criminal Procedure, 1973 (for short 'Cr.P.C.') seeking regular bail to the petitioner/A-1 in connection with Crime No.220 of 2021 of Jammalamadugu (U/G) Police Station, Kadapa District, for the offence punishable under Sections 436 and 427 of IPC.

(2.) The case of prosecution is that a report was lodged by the de facto complainant who is President of Toddy Tapper Co-operative Society wherein it was stated that the said Society formed with 15 members and that the Government has granted license to sell toddy as such one toddy shop was opened on 12.06.2021 and that on 13.06.2021 the staff of Fire Office informed through mobile phone stating that their toddy shop is burning and immediately he started to their burning toddy shop. On the way, the complainant found the petitioner and some others going in group. The petitioner in the year 2009 attacked on them in respect of TCS toddy society at which time the President of Old Society by name Korrapati Subbarayudu revoked the said shop and again now they started TCS toddy Society by getting permission from the Government and Excise Department to sell toddy. When they started a toddy shop which was burnt causing damage of Rs.15,000/- and some articles were also committed theft. Basing on the said complaint, the present crime was registered and arrested the petitioner on 13.07.2021 and remanded him to judicial custody.

(3.) Heard Sri V.Nitesh, learned counsel for the petitioner and learned Assistant Public Prosecutor for the respondent-State.