PINNELLI RAMAKRISHNA REDDY Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) The Criminal Petition, as per Sec. 438 of the Code of Criminal Procedure, 1973, has been filed by the Petitioner/Accused, seeking to anticipatory bail concerning Crime No.52 No. of 2024 registered at the Rentachinthala Police Station of Palnadu District.

(2.) A case has been registered against the Petitioner for the offences punishable under Sec. 506, 509 of Indian Penal Code, 1860 ("IPC) and Sec. 131(2) of The Representation of the People Act, 1951 ("RP Act").

(3.) In brief, the Prosecution rosecution case is that on 13/5/2024, at around 11:00 AM, the Defacto Complainant omplainant went to cast her vote at MPP School in Palavaigate Village, Rentachinthala Mandal. It is alleged that the Petitioner/Accused, who is the MLA of Macherla Constituency, entered the polling booth and destroyed the EVM boxes. When Namburi Seshagiri Rao, the agent of TDP, questioned the Petitioner/Accused about this action, he allegedly verbally abused and physically assaulted him, causing him to sustain head injuries and bleeding injuries. Witnessing this, the Defacto Complainant confronted the Petitioner, questioning how he, as a Member of the Legislative Assembly, could destroy EVM boxes and assault someone who questioned him. In response, the Petitioner allegedly verbally abused the Defacto Complainant using vulgar language, disregarding the fact that she is a woman and in front of other villagers present at the booth. Subsequently, on 23/5/2024, the Defacto Complainant, along with her relatives, went to the police station and filed a report against the Petitioner detailing these incidents.