SUVVADA RAVI SEKHAR Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This criminal 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-4 in connection with Crime No.1 of 9021 of Nellimarla Police Station, Vizianagaram District, wherein the petitioner is alleged to have committed the offences punishable under Sections 307, 326, 427, 503, 506, 323, 120B r/w 34 of Indian Penal Code,1860 (for short "IPC") and Section 3 of the Prevention of Damage to Public Property Act, 1984 (for short "PDPP Act").

(2.) A report was lodged on 02.01.2021 by V.Vijay Sai Reddy, Member of Parliament stating that as he was informed about demolition of idols at Ramatheertham temple, he has decided to visit the temple in order to express deepest concern against the malicious incident that had taken place. He informed the local authorities regarding his visit to the temple and all of them gathered peacefully down the hill. During the course of his visit, the people who are politically motivated ganged up and attacked him with stones, sharp objects and water bottles with an intent to kill him. The activists of YSRCP and others present around protected him along with police force. In the incident, his bodyguard also sustained injuries from the assault launched by Kala Venkata Rao and his henchmen as per the directions of N.Chandrababu Naidu and K,Atchennaidu.

(3.) It is specifically stated that these activities have taken place under the directions of N.Chandrababu Naidu and K.Atchennaidu and under the supervision of Kala Venkatarao, who is physically present, who instigated the mob to create law and order issues at Ramatheertam temple and also with a criminal intention to kill him.