KURASALA SURESH NAIDU Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) These Criminal Petitions are filed under Ss. 437 & 439 of Criminal Procedure Code ('Cr.P.C.' in short), seeking regular bail, by the petitioners/Accused in the following crimes, registered in respect of the same incident. The petitioners in all these Criminal Petitions are one and the same and they are all arrayed as accused in all the following crimes. Hence, all the Criminal Petitions are heard together and are considered under a common order.

(2.) The facts of the case, in brief, are that on 24/5/2022 at about 4.00 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.