SAKE DHANUNJAYA Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) Accused Nos. 18 and 19 in Crime No. 119 of 2022 of Anantapur II Town Police Station, Anantapur District, filed Criminal Petition No. 3952 of 2022 under Sec. 438 of Code of Criminal Procedure, 1973 (for short "Cr.P.C.,") seeking pre-arrest bail.

(2.) Accused Nos. 15, 16, 20 and 21 in Crime No. 119 of 2022 of Anantapur II Town Police Station, Anantapur District, filed Criminal Petition No. 3974 of 2022 under Sec. 438 of Code of Criminal Procedure, 1973 (for short "Cr.P.C.,") seeking pre-arrest bail.

(3.) Sum and substance of the special report dtd. 31/5/2022 is that A-1 confessed before the police that A-18 and his friends called A-1 to A-14 to the apartments of A-18 stating that in the Ananthapuramu Cooperative Urban Bank elections one Jayappa is contesting and the polling date is on 31/5/2022 in SSBN Junior College, Ananthapuramu. A-18 further stated to them that Jayappa has to win the said election and requested them to cast vote by using fake photo identity cards and he also promised them to pay Rs.20,000.00 each. A-1 further confessed that A-18 with the help of his pen drive morphed the photographs of A-1 to A-14 and created fake identity cards enabling them to cast votes in the elections. Later, when A-1 to A-14 went to cast vote, the employee of the bank verified the identity cards and found that they are not the cards issued by the Bank authorities and immediately handed over them to police. Basing on the special report, the above crime was registered for the offences punishable under Ss. 419, 420, 468 of IPC against the petitioners and others.