KUDUPUDI SRINU Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This Criminal Petition is filed under Ss. 437 and 439 of Criminal Procedure Code ('Cr.P.C.' in short), seeking regular bail, by the petitioners/Accused in Crime No.140 of 2022 of Amalapuram town Police Station, East Godavari District, registered for the offences punishable under Ss. 341, 143, 144, 147, 148, 151, 336, 435, 188, read with 149 of IPC, Ss. 3 and 4 of Prevention of Damage to Public Property Act, 1984 and Sec. 32 of the Police Act, 1861.

(2.) The facts of the case, in brief, are that on 24/5/2022 at about 03.30 p.m., on a call given by JAC of Konaseema Sadhana Committee, huge number of people gathered for submitting objections pursuant to issuance of Gazette notification with regard to change of name of Konaseema District, by violating the order under Sec. 144 of Cr.P.C. and Sec. 30 of the Police Act. The mob started rally at Kalasam Centre, Amalapuram Town and proceeded to Clock Tower Centre and in the meanwhile various groups of public came from four corners to the clock tower centre and formed into a huge mob.

(3.) Heard Sri G. Yaswanth, learned counsel for the petitioners and Sri Soora Venkata Sainath, learned Special Assistant Public Prosecutor for the respondent-State.