Arigela Venkata Vinay vs The State Of Andhra Pradesh
2022 Latest Caselaw 5068 AP

     THE HONOURABLE SRI JUSTICE RAVI CHEEMALAPATI

                CRIMINAL PETITION No.5776 OF 2022


ORDER:

This Criminal Petition is filed under Sections 437 & 439 of Criminal

Procedure Code ('Cr.P.C.' in short), seeking regular bail, by the

petitioners/Accused in Crime No.141 of 2022 of Amalapuram town Police

Station, East Godavari District, registered for the offences punishable under

Sections 307, 143, 144, 147, 148, 452, 436, 435, 188 read with 149 of IPC,

and Section 32 of the Police Act, 1861.

2. The facts of the case, in brief, are that on 24.05.2022 at about

03.30 p.m., on a call given by JAC of Konaseema Sadhana Committee, huge

number of people gathered for submitting objections pursuant to issuance of

Gazette notification with regard to change of name of Konaseema District, by

violating the order under Section 144 of Cr.P.C. and Section 30 of the Police

Act. The mob started rally at Kalasam Centre, Amalapuram Town and

proceeded to Clock Tower Centre and in the meanwhile various groups of

public came from four corners to the clock tower centre and formed into a

huge mob.

Thereafter the mob moved to Collectorate and on the way to

Collectorate, when Police were discharging their duties, the mob pelted stones

on the Police and also burnt BVC college bus which was used as transport

vehicle for Police.

Further, when the Police tried to control the mob at Collectorate, the

mob pelted stones on Police personnel due to which some of the

Police sustained injuries and glasses of Collectorate Office and Ambedkar

Bhavan were damaged.

Thereafter, the mob proceeded to Red Bridge (Erra Vanthenna),

intercepted two RTC buses, damaged them and set fire to the buses.

The mob further moved towards the house of Hon'ble Minister. When

the mob shouted and beat police persons, AR constable fired rounds in air, but

agitators attacked police personnel and staff of the Hon'ble Minister, caused

damage to the furniture and set fire to the house of the Minister and later

proceeded to the house of local MLA.

Basing on the complaint given by Sri Ponnada Venkata Narayana

Kumar, brother of local M.L.A, the above crime was registered.

3. Heard Sri G. Yaswanth, learned counsel for the petitioners and Sri

Soora Venkata Sainath, learned Special Assistant Public Prosecutor for the

respondent-State.

4. Learned Counsel for the petitioners submitted that six crimes were

registered in connection with the incident said to have been occurred on

24.05.2022 at Amalapuram i.e. Crime Nos.138, 139, 140 and 141 of 2022 of

Amalapuram Town Police Station and Crime Nos.126 and 127 of Amalapuram

Taluq Police Station. It is stated that initially petitioners' names were not

figured in the above crime. Basing on the confession statements of the one of

the arrested accused, the petitioners were arrested in one crime and shown

their arrest in the remaining crimes on P.T. Warrant.

It is also contended that some of the accused in these crimes

registered in connection with the same incident, were granted pre-

arrest/regular bail and sought to consider the present petition also on similar

lines, on any conditions that may be imposed.

5. On the other hand, the learned Special Assistant Public Prosecutor

submitted that involvement of the petitioners is evident from the confession

statements of the other arrested accused, CC TV footages, social media videos

and photographs taken at the scene of offence. It is also submitted that

investigation is still pending.

The learned Special Assistant Public Prosecutor, while drawing attention

of this Court to the decision of the Hon'ble Supreme Court in Kodungallu

Film Society v. Union of India1, contended that if at all this Court wants to

consider granting bail to the petitioners, costs for damaging public property

may be imposed on them as per the decision of the Hon'ble Supreme Court.

The relevant portion of the said decision reads as under:

C. Liability of person causing violence

a) .......

b) .......

c) A person arrested for either committing or initiating, promoting, instigating or in any way causing to occur any act of violence which results in loss of life or damage to property may be granted conditional bail upon depositing the quantified loss caused due to such violence or furnishing security for such quantified loss "

6. A perusal of the complaint discloses that initially the petitioners' names

are not reflected in the said crimes, but on the basis of the confession

statement of one of the arrested accused, the petitioners' were implicated.

(2018) 10 SCC 713 : 2018 SCC Online SC 1719

With regard to the contention of the learned Special Assistant Public

Prosecutor, relying on the judgment cited supra, till today, there is no material

to show that the petitioners have damaged any property. In view of the same,

the decision relied on by the learned Special Assistant Public Prosecutor

cannot be made applicable at this stage and his request to impose costs

cannot be considered.

7. Taking the facts and circumstances of the case into consideration and

considering the submissions of the learned Counsel for the petitioners that in

similar matters, this Court has granted bail, this Court feels it appropriate to

consider granting bail to the petitioners; however by duly taking into

consideration the apprehension of the learned Special Public Prosecutor on the

following conditions:

(a) The petitioners shall be released on bail on their executing self bond for Rs.50,000/- (Rupees fifty thousand only) each with two sureties each for a like sum each to the satisfaction of the Additional Judicial Magistrate of First Class, Amalapuram, East Godavari District;

(b) On release, the petitioners shall appear before the Station House Officer, Amalapuram Town Police Station, East Godavari District, twice in a week i.e. on every Monday and Thursday between 9.00 a.m. and 12.00 noon, till filing of the charge sheet; and

(c) The petitioners shall not directly or indirectly contact the complainant or any other witnesses under any circumstances and any such attempt shall be construed as an attempt of influencing the witnesses and shall not tamper the evidence and shall co- operate with the investigation.

Further, the petitioners shall scrupulously comply with the above

conditions and breach of any of the above conditions will be viewed

seriously and bail automatically gets cancelled without any further order of

this Court.

Accordingly, the Criminal Petition is allowed. Miscellaneous applications, pending if any, shall stand closed.

RAVI CHEEMALAPATI, J

08th August, 2022 Vjl

THE HONOURABLE SRI JUSTICE RAVI CHEEMALAPATI

CRIMINAL PETITION No.5776 OF 2022

08.08.2022

Vjl