SHAIK SHABBIR VALI Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) Heard the learned counsel appearing for the petitioners and the learned Assistant Public Prosecutor appearing for the State.

(2.) The learned counsel for the petitioners submits that the petitioners are arraigned as accused Nos.2 and 6 in Crime No.254 of 2025 on the file of Vempalli Police Station, Vempalli, YSR Kadapa District, for the alleged offences under Ss. 109(1), 132, 191(2), 191(3), 324(4) r/w 49 of BNS, 2023 and Ss. 3 and 4 of P.D.P.P.Act, 1984. The learned counsel for the petitioners further submits that the 2nd respondent has filed a complaint alleging that apart from the petitioners 159 others had resorted to commit the said offences. It is submitted that one girl from Muslim community was found missing and in that regard, her father approached the police and filed a complaint on 7/7/2025. It is further submits that the father of the girl along with other community people have approached the police. It is alleged that the crowd of more than 150 people have surrounded the police station and also attack the police station with stones and bricks, resulting in damage of window panes.

(3.) The learned Assistant Public Prosecutor, on instructions, submits that the crime was registered on 7/7/2025 and investigation is pending.