MUPPIDI SUSEELA Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) These two Criminal Petitions are heard and disposed of by this common order, as they arise out of the same crime, albeit the petitioners are different.

(2.) The Criminal Petition No.13361 of 2025 has been filed under Sec. 482 of the Bharatiya Nagarik Suraksha Sanhita, 2023 (for brevity the BNSS) by the Petitioner/Accused No.3 and Crl.P.No.13478 of 2025 has been filed by the Petitioner/Accused No.7 for granting of pre-arrest bail in connection with Crime No.175 of 2025 in Penugonda Police Station, East Godavari District, registered for the alleged offences punishable under Sec. 126(2), 319(2) and 308(5) read with 3(5) of the Bharatiya Nyaya Sanhita, 2023 (for brevity of the BNS).

(3.) Provenance of the case of prosecution is the complainant, Mallampalli Kishore, S/o Koteswara Rao, stated that he was working as a driver on lorry bearing Registration No. AP-16-TY-4712, belonging to Gottapu Ramesh of Pamarru Village. On 30/11/2025 at about 10:00 p.m., he started from Pamarru with a load of rice and proceeded towards Peddapuram.While proceeding on his journey, on 1/12/2025 at about 1:00 a.m., when he reached Siddantham Road turning at Penugonda Village, two persons came in a car bearing Registration No. AP-39-KK-9949, wrongfully restrained his lorry, and claimed that they were police officers. They informed him that ganja was being transported in the lorry and forcibly made him open the rear door and checked the vehicle. Though nothing incriminating was found and the complainant informed them that the load was rice, they did not heed. Thereafter, they made phone calls to others, pursuant to which another car bearing Registration No. AP-37-TX-1111 arrived carrying four persons, including one woman. All the accused acted in a rude and violent manner, assaulted the complainant, and threatened him with dire consequences, including foisting a false ganja case and seizing the lorry. They demanded Rs.2,00,000.00. Upon the complainant informing the owner of the vehicle, the accused extorted Rs.60,000.00 and Rs.15,000.00 through PhonePe to mobile number 9493991333. Subsequently, the complainant came to know the names of the accused as Udatala Chandrasekhar (Velpuru), Jakkamsetti Srinivasa Rao (Achanta Vemavaram), Muppidi Suseela (Apparaopeta, Tadepalligudem), Anil (Nidadavole), Prasad and Baburao (DBR News, Tanuku). Basing on the report, dtd. 4/12/2025 the Sub-Inspector of Police, Penugonda Police Station, registered the FIR, which is under investigation.