The suspended Judge Rama Krishna of Chittoor District was arrested on charges of trying to incite hatred among the people against the constitutionally elected Andhra Pradesh Govt & Chief Minister Jagan. With the complaint of Jayaram Chandraiah of Chittoor district, Rama Krishna was booked by the Pileru Police under section 124A of the Indian Penal Code. In this backdrop, while going to Madanapalle for COVID tests due to fever for 2 days, he was detained near NTR junction & was remanded in custody for fourteen days after producing him before a magistrate. The Police have shifted Judge Rama Krishna to Pileru sub-jail.
The case was registered against Rama Krishna for his remarks during a discussion on a TV channel on April 12 where he spoke against YS Jagan Mohan Reddy terming him to narakasura. Jayarama Chandraiah complained about this & sections 153 & 153A were also registered against Ramakrishna along with Section 124A.
Judge Ramakrishna was furious at the arrest. Ramakrishna had lodged a complaint with the Pileru police alleging that the CM YS Jagan had made similar remarks stating that Chandrababu should be shot dead during the 2018 Nandyal by-election. However, Pileru Police said that they have not received any complaint from Rama Krishna. Rama Krishna has been arrested in a case previously as well.
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