PALAPALA CHINNA ANJAIAH Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This criminal petition under sec. 438 of the CrPC is filed by the petitioner Nos.1 to 6/A40 to A45 to grant anticipatory bail in connection with Crime No.59 of 2024 of Karempudi Police Station of Palnadu District for the offences punishable under Ss. 143, 147, 307, 332, 435, 427 read with 149 of the IPC.

(2.) Heard Mr.Siva Nagarjuna Sidhadapu, the learned counsel for petitioners/A40 to A45 and learned Assistant Public Prosecutor for respondent/State. Perused the record.

(3.) Case diary indicates that on 14/5/2024 at about 5.00 pm, the crime incident occurred at Karempudi Village. The allegations are that people belonging to the ruling party by then with a view to cause harm and loss to men and material attacked the opposite party office and destroyed its furniture. On the road, they hurled stones. One of the stones caused injury to the Inspector of Police. A few of these vandals burnt a car bearing No. AP 31 EA 8856 belonging to Mr. Mohammed John Shaik.