YARRA SRINU Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) The Criminal Petition Nos.6024 of 2022, 5923 of 2022 5905 of 2022, 5774 of 2022 and 5744 of 2022 are filed under Ss. 437 and 439 of Criminal Procedure Code ('Cr.P.C.' in short), seeking regular bail, by the petitioners/A-139, A-140 and A-181; petitioner/A-47; petitioner/A-136; petitioners/A-39, A-162, A-175, A-178, A-190, A-287, A-298 and A-352; petitioners/A-47, A-49, A-50, A-52, A-53, A-74, A-93, A-94,A-95,A-97, A-98, A-99, A-111, A-130, A-148, A-154, A-156, A-319, A-324; petitioners/A-73, A-87, A-92, A-93, A-94, A-96, A-97, A-98, A-110, A-319 and A-324 respectively in Crime No.126 of 2022 of Amalapuram Taluq Police Station, East Godavari District, registered for the offences punishable under Ss. 143, 144, 147, 148, 151, 152 155, 452, 436, 353, 332, 427, 188, 307 read with 149 of Indian Penal Code, Ss. 3 and 4 of Prevention of Damage to Public Property Act, 1984 and Ss. 3(2)(v), 3(2)(va) of S.Cs. and S.Ts. (Prevention of Atrocities) Act Amendment Act, 2015, on the complaint given by the Sub Inspector of Police, Amalapuram Taluq Police Station.

(2.) Since all the above crimes were registered in relation to Konaseema agitation, all these petitions filed for grant of bail, have been disposed of by this common order.

(3.) The facts of the case, in brief, is that on 24/5/2022 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.