MADAPURAM MADDILETI NAIDU Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) THESE CRPs are filed challenging the procedure adopted by II - Additional Sessions Judge, Kurnool at Adoni in continuing to hear and conduct SC.No.63 of 2009 despite the orders passed by Sessions Judge, Kurnool on 28/10/2014, withdrawing SC.No. 537 of 2008 from the file of Assistant Sessions Judge, Adoni and directing to try the same along with SC.No. 63 of 2009.

(2.) HEARD arguments of Sri S.Niranjan Reddy, learned counsel for the petitioner and Sri Posani Venkateswarlu, learned Public Prosecutor for the State.

(3.) ON the compliant lodged by one Palegari Paramappa Naidu, the Police Gonegondla registered a case in Crime No. 56 of 2008 for the offences under section 147, 148, 324, 307, 302 read with section 149 IPC section 3, and 5 of Explosive Substances Act and section 25 (1) (b) of Arms Act on the point of territorial jurisdiction crime was registered as Cr.No. 37 of 2008 of Devanakonda Police Station. During the course of investigation, on 24/5/2008, it is alleged that A -1 approached A.Maddilety, Tahsildar, Kurnool Mandal and voluntarily made confessional statement, which was recorded by the said Tahsildar and in pursuance of the said confessional statement, the Police arrested A -2 to A -15, A -17 to A -25 and A -27 to A -32 and seized eight hunting sickles and fifteen country made bombs from them. The Police Gonegendla registered a case in Crime No. 59 of 2008 for offences under section 4 (b) and 5 of Explosive Substances Act and Section 25 (i) (b) of Arms Act read with section 34 of IPC. The concerned Police, who have investigated the cases separately filed two separate charge sheets. The case in Crime No. 37 of 2008 of Devanakonda Police Station is now registered as SC.No. 63 of 2009 pending on the file of II -Additional Sessions Judge, Kurnool at Adoni. The case in Crime No. 59 of 2008 of Police Station Gonegandla has been registered as SC.No. 537 of 2008 pending on the file of Assistant Sessions Judge, Adoni.