GURRALA MAHAESH Vs. STATE OF A.P.

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 petitioner/Accused-65 in Crime No.126 of 2022 of Amalapuram Taluq Police Station, East District, registered for the offences punishable under Ss. 143, 144, 147, 148, 151, 152, 155, 452, 436, 353, 332, 427, 183, and 307 read with 149 of IPC, Ss. 3 and 4 of Prevention of Damage to Public Property Act, 1984 and Ss. 3 (2)(v), 3 (2)(va) of the Scheduled Castes and the Scheduled Tribes (PoA) Act, 1989 (Amendment Act, 2015) (01/2016).

(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.) Thereafter the mob moved to Collectorate and on the way to Collectorate, when Police were discharging their duties, the mob pelted stones on the Police and also burnt BVC college bus which was used as transport vehicle for Police.