KALADINDI SANYASI RAJU Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This petition is filed under Sections 437 and 439 of Cr.P.C., seeking to enlarge the petitioner, accused No. 15, on bail in Crime No. 151 of 2017 on the file of the Bheemunipatnam Bhimili Police Station, registered for the offences punishable under Sections 420, 465, 466, 468, 471, 120(B) read with 34 IPC, Section 74 of the Income Tax Act, 2000-2008 and Section 13(1)(c) and (d) read with 13(2) of Prevention of Corruption Act, 1988.

(2.) Heard the learned counsel for the petitioner and the learned Public Prosecutor and perused material placed on record.

(3.) The case of the prosecution is that the petitioner is the son of A-3, Klidindi Rama Devi, and brother-in-law of A-8, Namburi Narayana Raju, and he was an active member in the conspiracy, on the direction of A-8. In pursuance of the conspiracy between the revenue officials and A-8, his family and henchmen A-15 made an application under 6(a) for obtaining Pattadar pass books and title deed, in respect of lands, to an extent of Acs.18.00 cents in Chippada village. All these lands come under the category of surplus lands and belong to Government of A.P. A-8 and A-15 influenced the legal heirs of erstwhile Vijayanagaram estate and obtained no objection affidavits, based on which A-1 and A-2 issued Pattadar pass books and title deeds, to an extent of Acs. 07.92 cents in Survey No. 159/3 and an extent of Ac.0.94 cents in Survey No. 163/1C of Chippada village, in favour of the petitioner. It is further case of the prosecution that the petitioner, in connivance with A-8, A-1, A-2 and other henchmen, committed land grabbing offences and obtained pattadar pass books.