GOWNIVAARI SRINIVASULU Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) These Criminal Petitions are filed under Ss. 437 and 439 of Criminal Procedure Code ('Cr.P.C.' in short), seeking bail, by the petitioners/A1 and A3, petitioner/A2 and petitioners/A13, A19, A21, A23 and A25 respectively, in Crime No.130 of 2022 of Ramakuppam Police Station, Chittoor District, registered for the offence punishable under Ss. 143, 147, 148, 307, 324 read with Sec. 149 of the Indian Penal Code.

(2.) The petitioners in these Criminal Petitions are accused in the same crime and hence they are being heard and disposed of by this common order.

(3.) The case of the prosecution, in brief, is that the de facto complainant is a sympathizer of YSR Congress party and on 24/8/2022 at about 4.30 p.m., when he was at Kollupalli Suresh Reddy's house near Konganapalli-Kollupalli road, he found that a group of sympathizers of TDP, led by A-1, who is former MLC, were tearing the YSRCP flags and when the de facto complainant asked them as to why they were removing the flags, A-1 shouted at him that their party flags should not be there as their leader was coming on tour and on A-1's instructions , A-2 and A-3 caught hold of him and then A-1 hit him on head with a wooden stick and caused bleeding injury stating that if they kill them the others would fear and two other co-accused attacked Kasinath, Annaiah and others and caused injuries and when the de facto complainant and others tried to flee away from there, the accused pelted stones at them and chased them holding sticks shouting at them to kill and in the meantime some villagers came there and rescued them.