RAYAPATI NARASIMHA RAO Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This petition is filed under Section 438 of the Code of Criminal Procedure, 1973 (for short 'Cr.P.C.') seeking pre-arrest bail to the petitioners/A-2, A-5, A-7, A-8, A-11 to A-13, A-15 to A-24 and A-26 to A-30 in the event of their arrest in connection with Crime No.77 of 2021 of Amaravati Police Station, Guntur District registered for the offences punishable under Sections 307, 143, 147, 120b, 188, 324, 323 r/w 149 of Indian Penal Code, 1860 (for short IPC).

(2.) The case of the prosecution is that a complaint was lodged on 19.02.2021 stating that in the Gram Panchayat elections the people belong to a particular community are supporting a candidate and the party in power is also supporting the candidate. The petitioner who belong to different community and opposite political party are opposing the same by causing hurdles in the campaign. On 18.02.2021 at about 8.30 PM, when the de facto complainant and some other people were proceeding for campaigning, 30 persons including the petitioners herein formed in unlawful assembly, armed with rods, axes and stones caused obstruction. It is further stated that the unnamed persons and the named persons i.e A-1, A-3, A-14 and A-25 caused injuries. Basing on the said complaint, the present crime is registered.

(3.) Heard Sri Posani Venkateswarlu, learned counsel for the petitioners and the learned Additional Public Prosecutor for the respondent-State.