CHAVATAPALLI DHARMA RAJU Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This Criminal Petition, under Ss. 437(2) and 482 of Cr.P.C., has been filed by the petitioner-defacto complainant in Cr.No.162 of 2023 of Pedavegi Police Station, seeking to cancel the Anticipatory bail granted by this court to the respondents herein/Accused Nos.1 to 17, vide Order, dated, 11/5/2023, passed in Crl.P.No.3355 of 2023.

(2.) At the outset, basing on the complaint of the petitioner/ defacto complainant, a case in Cr.No.162 of 2023 for the offence punishable under Ss. .323, 324, 341,307,354 read with 34 IPC and Ss. 3(1)(r) 3(1)(s) and 3(2)(va) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act has been registered against the respondents/Accused Nos.1 to 17.

(3.) Later, the respondents/Accused Nos.1 to 17 had filed Crl.P.No.3355 of 2023 under Sec. 438 Cr.P.C. before this court seeking Anticipatory bail to them. This court upon hearing both sides, has granted Anticipatory bail to the respondents by an order, dtd. 11/5/2023.