KOTIKALAPUDI GOVINDA RAO Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This Criminal Petition is filed by the petitioners/accused Nos.1 and 2 seeking to quash the proceedings in FIR No.515 of 2021, dtd. 31/8/2021 on the file of Station House Officer, Bhimavaram I Town Police Station, Bhimavaram, West Godavari District, registered for the offences punishable under Ss. 153-A and 505(2) read with 34 IPC.

(2.) The petitioners herein are accused Nos.1 and 2 and the 2nd respondent is the defacto complainant.

(3.) The brief facts of the complaint filed by the defacto complainant/2nd respondent are that on 31/8/2021, the 1st petitioner/accused No.1 raised a flexi displaying the local MLA's picture without obtaining any permission. It is alleged that by doing so, the 1st petitioner showed disrespect to the YSR Congress party and local MLA and promoted enmity and created disharmony among the public. It is further alleged that previously also, the 1st petitioner encouraged Janasena party activities to attack on Dalit community people in Matsyapuri village. It is further alleged that the 2nd petitioner, who is the Editor of "Vasista Today" evening daily newspaper, has published news about raising of the said flexi in the said newspaper, and thereby supported the activities of the 1st petitioner in disturbing the public tranquillity. Basing on the complaint given by the defacto complainant, the Station House Officer, I Town Police Station, Bhimavaram registered a case vide FIR No.515 of 2021 for the offences punishable under Sec. 153-A and 505(2) read with 34 IPC.