KANDA SWAMY Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) The petitioners, A-1, A-13, A-14, A-15, A-16, A-18, A-21 and A-22, in Crime No. 85 of 2022 of Pithapuram Rural Police Station, East Godavari District, filed this Criminal Petition under Sec. 438 of Criminal Procedure Code, seeking pre-arrest bail.

(2.) The above crime is registered for the offences punishable under Ss. 307, 323, 427 r/w 34 IPC and under Ss. 3(1)(r), 3(1)(s), 3(2)(v) of the Scheduled Caste and Scheduled Tribe (Prevention of Atrocities) Act, 1989 (for short, 'SC and ST Act').

(3.) The case of the prosecution, in brief, is that on 30/4/2022 at about 01.00 A.M., about 150 persons belonging to Kapu community of Mallam Village, entered into Ambedkar Colony and quarreled with one Randa Satyanarayana and beat him with hands indiscriminately. On hearing, the complainant rushed to the spot and intervened and questioned about the issue, A-1 attacked him and beat with hands indiscriminately and abused him with caste. One of the members in mob pulled his testicles forcibly and the complainant sustained bleeding injuries. Complainant was taken to the Government General Hospital, Kakinada. Mob also attacked some houses and caused mischief due to the incident occurred in Jathara. Basing on the above incident, police registered the above crime on 30/4/2022 for the aforesaid offences.