KAMEPALLI TULASI BABU Vs. STATE OF A.P.

JUDGEMENT

(1.) This Criminal Petition, under Sec. 480 and 483 of the Bharatiya Nagarik Suraksha Sanhitha, 2023 (for short, 'BNSS'), is filed on behalf of the Petitioner/Accused No.6, seeking regular bail in connection with Crime No.187 of 2024 of Nagarampalem Police Station, Guntur District.

(2.) A case has been registered against the petitioner/accused No.6 and other accused for the offences punishable under Ss. 120B, 166, 167, 197,307, 326, 465, 506 r/w 34 of the Indian Penal Code, 1860 (for short, 'IPC').

(3.) The Prosecution asserts that the defacto complainant sent a letter to the Superintendent of Police, Guntur, stating that a false case (FIR No.12/2021, dtd. 14/5/2021) was filed against him by the CBCID of Andhra Pradesh. He claims that on 14/5/2021, he was arrested unlawfully at his residence in Hyderabad without a medical examination despite having recently undergone heart surgery. He was physically dragged into a police vehicle, taken to Guntur, and detained without proper legal procedures. During detention at the CID office, he was tortured, including being beaten, verbally abused, and denied medication. He was also threatened with death for criticizing the Chief Minister. His injuries were not reported by hospital officials who colluded with police officers to falsify medical reports despite the severity of his injuries. The complainant claims that due to the brutality, he was transferred to an Army hospital, where medical reports revealed fractures in his feet, contradicting the false reports from Guntur General Hospital. Despite these allegations, no case of police brutality was filed, allegedly due to the influence of Mr Jagan Mohan Reddy. The complainant seeks legal action against the accused for attempted murder, custodial torture, and criminal conspiracy.