VADTHYAVATH SRINU Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Heard Sri Rapolu Bhaskar, learned counsel for the petitioners as well as the learned Additional Public Prosecutor who is representing Respondent No.1-State.

(2.) This Criminal Petition is filed under Sec. 439 Cr.P.C. seeking the Court to enlarge the petitioners, who are arrayed as Accused Nos.1 to 11, 13, 16, 21 to 24, 30, 36, 43, 46 to 48 in Crime No.62 of 2023 of Saidabad Police Station, Hyderabad, on bail.

(3.) The facts of the case in brief as could be perceived through the contents of Part-I Case Diary are that the petitioners occupied certain extent of land which belongs to the defacto complainant and another and erected huts. In that regard, a Land Grabbing OP was filed before the competent Court and a Writ Petition was also filed before this Court. This Court directed the Revenue Divisional Officer, Hyderabad, to implement the eviction order issued. Basing on the directions of the Revenue Divisional Officer, the Tahsildar, Saidabad Mandal sought Police protection to implement the eviction order and to evict the unauthorized dwellers. The order was implemented. After taking over the possession, the defacto complainant and others constructed boundary wall, kept Watchman and laid tin sheets. However, the unauthorized dwellers demolished the boundary wall and damaged the tin sheets and burnt them with fire. In that regard, a case was registered in Crime No.26 of 2023 of Saidabad Police Station. Again on 12/2/2023, the said land grabbers formed themselves into an unlawful assembly and tried to grab the land. They trespassed into the land by breaking the gate and damaged the CCTV cameras. They failed to follow the order issued by this Court. They attacked the watchman and the caretakers with an intention to kill them.