KOLLU RAVINDRA Vs. STATE OF A.P.

JUDGEMENT

(1.) These two Criminal Petitions are heard and disposed of by way of this common order, as the facts and circumstances in these two cases are identical, but, of course, some of the Petitioners are different, albeit they arise out of two different cases.

(2.) Criminal Petition No.1616 of 2025 and Criminal Petition No.1755 of 2025 have been filed challenging the chargesheet filed in C.C.No.1152 of 2020 on the file of the learned II Additional judicial First-Class Magistrate, Machilipatnam for the alleged offences punishable under Ss. 341, 188 read with 34 of the Indian Penal Code, 1860[the I.P.C.] in Crime No.06/2020 of Robertsonpet Polic Station; and C.C.No.1304 of 2020 on the file of the learned Special Mobile Judicial First Class Magistrate, Machilipatnam for the alleged offences punishable under Ss. 188 (Para-II) of 'the I.P.C.,' and Sec. 3 of the Epidemic Diseases Act, 1897[the Act.]in Crime No.100/2020 of Pedana Police Station.

(3.) The allegation against the Petitioners in C.C.No.1152/2020 is that the Petitioners formed into an unlawful assembly at a particular center of the city of Machilipatnam sitting in the main road and giving slogans for the arrest of Ex-Chief Minister Sri Nara Chandrabau Naidu by the Vijayawada police and giving slogans against the police. As they caused inconvenience, free flow of vehicular traffic and public, the Sub-Inspector of Police Robertsonpet Police Station/L.W.1 lodged a report which was registered as FIR in Crime No.06/2020 under Ss. 341 and 188 read with 34 of 'the I.P.C.' After completion of the investigation L.W.6 filed chargesheet.