RAVI PRASAD KADIYALA Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) The complainant party in Cr.No.244 of 2025 is Santhi Ashramam people and the complainant party in Cr.No.245 of 2025 are from Gajula family. The civil litigation between the parties went up to the Hon'ble Supreme Court, covered by SLP.No.27400 of 2023.

(2.) On the allegation against Gajula family people that they attempted to trespass and dispossess the Santhi Ashramam people from the property handed over in terms of the orders of the Hon'ble Supreme Court and that there was attempt of lives on one K.Raviprasad/informant and others belonging to Santhi Ashramam people, by engaging rowdy elements etc., the case in Cr.No.244 of 2025 is registered.

(3.) On the allegation against Santhi Ashramam people that they tried to dispossess and eliminate Gajula Goutam/informant and others with the aid of rowdy elements etc., by trespassing into the property, the case in Cr.No.245 of 2025 is registered. Both the Crimes are pertains to Muvalavanipalem Police Station, Visakhapatnam.