Telugu Actor Allu Arjun, known for his role in Pushpa 2, has been remanded to 14 days of judicial custody following his involvement in a tragic stampede at Sandhya Theatre in Hyderabad. The incident occurred on December 4, when a large crowd gathered at the theatre during the film's premiere, leading to the death of a 35-year-old woman and leaving her young son severely injured. Allu Arjun was arrested after an FIR was filed against him, his security team, and the theatre management, with charges including negligence leading to death.
The arrest took place after an FIR was registered against Allu Arjun, his security personnel, and the theatre management. This legal action came after the family of the deceased, Revathi, filed a complaint alleging negligence. The charges are under Sections 105 and 118(1) of the Bharatiya Nyaya Sanhita (BNS), pertaining to wrongful acts causing death. In response to the arrest, Allu Arjun’s legal team sought to have the FIR quashed, with the actor filing a petition in the Telangana High Court.
The tragic sequence of events unfolded when Allu Arjun, accompanied by his personal security team, arrived at the theatre on the evening of December 4. Despite a significant crowd assembling outside the venue, there had been no prior announcement or arrangements from the theatre management or the actor’s team regarding their visit. The situation quickly escalated as security personnel attempted to control the crowd, leading to a chaotic scene. Revathi and her son were reportedly suffocated amidst the surge and were rescued by police officers on duty. Tragically, Revathi was later declared dead at the hospital, while her son remains under medical care.
During the court proceedings, Justice Sridevi of the Telangana High Court addressed a matter concerning the timing of a lunch motion filed by Allu Arjun's legal team. The Public Prosecutor raised objections, noting that lunch motions are typically heard in the morning, and other motions had not been considered in the afternoon. However, Senior Counsel S. Niranjan Reddy, representing the actor, argued for the motion to be heard later in the day, a request which the court eventually accommodated, scheduling it for 4 pm.
In a surprising twist, Revathi’s husband, Bhaskar, has expressed a willingness to withdraw the case, stating, "I am ready to withdraw the case. I was not aware of the arrest and #AlluArjun has nothing to do with the stampede in which my wife passed away." Despite this statement, the investigation is ongoing, and authorities have already arrested three individuals— a co-owner of the theatre, the senior manager, and the in-charge of the lower balcony section— in connection with the tragic event.
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