UDARI LAXMAN AND LACHAIAH Vs. STATE OF TELANGANA

JUDGEMENT

(1.) The criminal petition is filed under Section 437 and 439 Cr.P.C. seeking bail to the petitioner, who is A5 in S.C.No.291 of 2021 on the file of the Principal District and Sessions Judge, Karimnagar, which arises out of Cr.No.21 of 2021 on the file of the Ramagiri Police Station.

(2.) On receipt of information that some persons have attacked two persons on the road near Kalvacharla Village, Ramagiri Mandal, Peddapalli District, A. Mahender (L.W.169), S.I. of Police, Ramagiri Police Station, made an entry in the General Diary and proceeded to the scene of offence by informing the Assistant Commissioner of Police (L.W.182), Godavarikhani, Ramagundam Commissionerate. L.W.169 reached the place of incident at 14.50 hours. By the time he reached the spot, two persons were found grievously injured and were being shifted into 108 Ambulance. The injured were identified as Gattu Vaman Rao (deceased No.1) and P.V. Nagamani (deceased No.2), both advocates by profession. A Creta car bearing No.TS 10 EJ 2828 with broken window panes was found at the scene of offence. One Kasani Sathish (L.W.2), driver of the injured persons, informed that the injured were attacked by two persons with hunting sickles and fled away in a black colour Brezza Car. The S.I. of Police escorted the ambulance along with L.W.2 to the District Hospital, Peddapalli. The ambulance carrying D1 and D2 reached the Government Hospital at about 15.20 hours and the Duty Doctor, Civil Assistant Surgeon, District Hospital, Peddapalli, examined the deceased and declared the D1 as dead at 15.28 hours and D2 as dead at 15.30 hours.

(3.) In the meanwhile, Gattu Kishan Rao, the father of Gattu Vaman Rao, D1, lodged a complaint with the Ramagiri Police Station on 17.02.201 stating that his son and daughter-in-law are practicing advocates in the High Court. On 17.02.2021, both of them came to Manthani Court in regard to Ramalayam Committee of their village and his son obtained his signatures as well as that of his younger son, Indra Shekar Rao, on a writ petition to be filed in the High Court against Veldi Vasanth Rao and Gattu Vijay Kumar. Later at about 14.40 hours, he received a phone call from a person, who introduced himself as Satish, driver of his son (L.W.2), that D1 and D2 were hacked with hunting sickles after they crossed Kalvacherla petrol bunk culvert to Manthani - Peddapalli highway. He went to mortuary of the Government Hospital and noticed that intestines of his son Vaman Rao came out from the stomach and his daughter-in-law, Nagamani, was having cut injury on hand and injuries on stomach and waist. He stated that a new committee was formed for the Sriram Swamy Gopalaswamy Temple, Gunjapadugu village with Mandal Presdient Kunta Srinivas (A1) Akkapaka Kumar (A3) and Veldi Vasantha Rao (A6) and they summoned temple secretary Indra Shekar Rao and conducted a meeting without prior permission of Village Sarpanch and also made TOM TOM in the village. When the village Sarapnach Gunjapadugu asked for suggestion of Advocate Vaman Rao and Nagamani about the illegal construction of Peddamma Temple they had given advice against the illegal house construction of Kunta Srinivas. Resenting against the same and as per the advice and at the behest of Veldi Vasantha Rao (A6) Kunta Srinivas (A1) and Akkapaka Kumar (A3) murdered Vaman Rao and Nagamani. He requested legal action to be taken against the said persons and other persons involved in this gruesome murder.