Andhra Pradesh High Court - Amravati
Golla Venugopal Naidu vs The State Of Andhra Pradesh on 4 November, 2025
pasat] IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI TUESDAY THE FOURTH DAY OF NOVEMBER TWO THOUSAND AND TWENTY FIVE PRESENT: _ THE HONOURABLE OR JUSTICE Y. LAKSHMANA RAQ_- CRIMINAL PETITION NOs: 10629 & 10630 OF 2028 CRINUNAL PETITION NO: 10628 OF 2028: Between: . 1. Golla Venugopal Naidu, S'o. Venkata Mallappa Naidu, Aged about 33 years, Rio. D.No, 6-16, Mallappanayanipall (4. Nayanipalli) Saripaya Posi and Panchayat, Veeraball Mandal, Anamayya District, Andhra Pradesh. 2. Gurugunjhakunta Dileep Naidu, S/o. Late G. Veera Veera Sekha Naidu, Aged about 19 years, R/o. DING. 14-4, Neyanivaripalll Vilage, VYeeraballl Post and Panchayat, Mandal, Annamayya District, Andhra Fradesh, Patitioners/Accuged-1 & 2 AND The State of Andhra Pradesh, Rep. by fis Public Prasecutor, High Court of Andhra Pradesh, at Amaravall through Station House Officer, RSASTF Police station, Tirupall, Chittoor District RespondentiComplainant Fetition under Sections 437 & 439 of Cr PLC, (New Sections 480 & 483 of BNSS, 2023} praying that In the circumstances stated In the affidavit Med in support af the Criminal Petthan, the High Court may be pleased ta Enlarge the peliioners/AT and AS on regular ball in connection with Grime No.45 of 2025 of RSASTF Police Station, Tirupati District RA SSS ws CRINUNAL PETITION NO: 10650 OF 2025: Rehween: oP as "mn UKs WS Madithadu (Nagaraja, Sfo MadHthadu Gangaigh, aged 31) years, O.Noieii7s, GR. Rachapall Vi lage, Madithadca, T. Sundupalli Mandal, Annamayya Disinet, . ¥Velayuciam, Sro C. Nagaralu, age ed 48 y years _D.No. 3-82, enesvapat oh Viteage Panchayat, 45 Rothapalli Post, rala Maneal, Chittoor Distr R. Ganapathi, &, /o R. Chinnaswamy, aged 4/7 years, Thallagundianalll Vilage, Nampalll Post, Sheeaminenivaripall Panchayat, [rala Mandal, os a: © wench, rath ae 4 MA. Hareesh, S/o fate M. Sekhar, aged 2h year Cherlopalll Yanadhi Colony, Oherlopalli Post Panchayat, Chittoor Mandal and District. MI. Govardhan, Sfo late M. Sekhar, aged Sf years, O.Noti- 1S, Cherlonall Yanadhi Colony, Cherlopallii Post Panchayat, Chittoor Mandal and District. Yo Harbabu, Sfo V. Nagaratu. aged 44 years, O.No ?-18, Eachneri Village, Post Mandal, Thavanampalll Mandal, Chittoor [istrict M. Krishnamurthy, Sfo M. Muragesh, aged 30 years, Kolfhuru ST ~olony, Cherlapalll Past Panchayat, Chiteor Mandal and District. P. Chandrababu, S/o late P. Subramanyam, aged 40 years, D.No.tt- 8, Cheriopall ST Galory, Cherlopatl Post Panchayat, Chittoor Manca! and District "y P. Madhu Babu, S/o fate P. Sreanivasulu, aged 29 years, D.No. 7-28, Nagavandianalli Vilage, Govindhareddypalli Post, lrala Mandal, Chttoar P. Mogolappa Mogilaiah, S/o P. Krishnaiah, aged 55 years, now residing af Agarampalll Vilage, Kanipakam Past, frala Mandal, Chittoor CHetricl, Native of D.No. 1-21, Krishnapurarn wee Maliakunia Fost, NY NY Panchayat, Thavanampalll Mandal, Chitioor Disiric V4, . 8. Chandra Shekar, S/o 8. Srinivasulu, aged G4 years, D.No.?- 18, Venkatadri oy Bheemaganipalll Past Panchayat, Punganur Mandal, Chittoor Dist We. . Shaik Mahammad Goush, fo Shaik Mahammad Rashim, aged 89 years, D.No.40/47, Thagur Nagar, SN Colony, Rayachall Town and. - Mandal, Annamayya Distric 43, syed Al, S/o Syed Syed @ Syed Nanne Saheb, aged 44 years, D.No.2O/SS, sear Water Tank Kothapalll, T. sundupall road, Rayachot! Town and Mandal, Annamayya District Petitioners' Accused No.3 to 15 AND | The State of Andhra Pradesh, Rep. by ite Public Prosecutor, High Court of Andhra Pradesh, at Amaravati through Station House Officer, RSASTF Police station, Tirupati, Ohittear istrict, Respondent/Complainant Petition under Sections 437 & 439 of Cr.P.C, (New Sections 480 & 483 of BNSS, 2023) praying that in the circumstances stafed in the afidayvit Hed iy support of the Criminal Peliion, the High Court may be pleased to enlarge the pettioners/AS to 18 on reguiar bad in connection with Cr.No. 45/2025, of RSASTF PS, Trupatl District COUNSEL FOR THE PETITIONERS IN BOTH THE CASES - SR} SRINIVASH L COUNSEL FOR THE RESPONDENT IN BOTH THE CASES > PUBLIC PROSECUTOR THE COURT MADE THE FOLLOWING ORDER fe fa IN THE HIGH COURT OF ANOMRA PRADESH says AT AMARAVAT! 3824] (Special Original Jurisdiction} PRESENT THE HONOURABLE DR JUSTICE ¥. LAKSHMANA RAO CRIMINAL PETITION NOS: 16639 AND 10830 OF pags CRIMINAL PETITION NO: 10629/2028 Between: ; (olla Venugopal Naidu and Others = oPETITIONER/ACCUSEDS) AND | The Stete Of Andhra Pradesh .«-RESPON DEN TICOMPLAINANT Counsel for the Pellionerfaccusad(S): Counsel for the Respondantfcamplainant: LPUBLIC PROSECUTOR CRININAL PETITION NO: 1O630/2028 Belween: 'Madithadu Nagaralu and Others | wPETTTIONERSACCUSERNS) : AND | The State OF Andhra Pradesh ..RESPONDENT/COMPLAINANT Counsel for the Petitioneriaccused{(S): Gounsel for the Respondent/complainant: The Court made the folowing: COMMON ORDER:
ra The Oriminal Petion Nos. 10629 and (6830 of 2025 have bean fled under Sections 480 and 485 of the Bharativa Nagarik Suraksha Sanhiia, 2023 ix iAccused Nos. 1 anc. ft Gar brevity the BNSS*), seeking fo enlarge the Pattioners/ 2 in GrlPNo.fOBs9 of 3025 and pettionarsfaccused Nos.S io 15 in *.
slation, Tirupati [nstict, registered against the Pelltioners herein for ths $9) offences punishable uncer Sections 2093/2) read with 3(S}, 49, 6462) of the Rharatiya Nyaya Senhiia, 2029 dor short 'the ENS} and Sections SOC Man Ma) read with ZO Ko) Hi, iv, x, 36 fa) read with SSA. SoG Nall) of zy AP Forest | (Amendment) Act, S016. fo ' 'These tve Criminal Patdion Nos 10529 and 10530 of 2025 are heard and disposed of by way of this common order, as the getifloners in these ave petitions are accused in the sare crime.
3. Heard the learned Counsels for the Patitioners and the learned Assistant 4, The peliioners/Accused Nos.1 fo 15 are alleged fo have been involved in dealing with 18 red sander logs. So far, only seven witnesses have been examined. The allegation against Accused Nos.1 and 2 is thet they engaged codlies on the instructions of Accused Nos.i6 and 17. Accused No. is alleged to be the mein smuggler. Insofar as their alleged role is concerned, "3 oS SS ASA 3 therm on Gal at this rmoanent x '§ are per x x > petitions 3 8 aS H } x "
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Cu ¢ Ha ic Tagent conditions. * aterial portion of th owed by enis B at 3 8 are iripased, t H ee S. ne Pratitic nerahocu sec) No.4 to shall apmear before the Station Hause Offeer concerned, on avery Saturday in bebveen 10:00 am ansi OS:00 pm, EN scognisarce fs taken by fhe bearrrad the Trial Court. ii, The Fetitioners/Accused Nad io 15 shall not leave the fimite of the Siete of Andhra Praciesh without priar cermissian fram the Station House Officer concerned, iv. The PetHioners/Accused Nod ta iS shall nat coruni or indulge in commission of any offence in future. v The Petiticonersccused No.4 to 15 shall net, directly ar incliractly, rake any inducement, threat ar promise to ary i sissuacde hinvner fram diectasing such facts to tre oqurt or fo any police officer, vi. The Peditioners/Accused No.4 to 15 shal surrencde their oassnort, if arn, to the investigating officer. f they .
claim that they does not have a passpart, they shall we submit an affidaviis te that affect ta the investigating owl However, the Criminal Petition Na. 10530 of O25 In respect af pettioner iy 4 fe severed AY Paar 'aby dl rio myjos ~ o oF No. fancused Nod is hay dismisses. SEH. ae TENEV AS Yr Fa REGISTRAR NTRUE COPYH acoruc ome
4. The Judicial Magistrate af First Class-cunrSpl Caurt far tial of cases 2 The Superintanciant, Sub Jat, Tirupati The Station House GNfioer, SSASTF Police station, Tirupati, Chitcor tas ¢ & Ose OC ta SRE SRINIVASL L Advocate [OPUC} Q "FWwo ses fa PUBL & PROSECUTOR, High Gaurt of ARROUT) ry oe r 2% % oO 4 we 33 6 ut Bi 4 IGM COURT MH ON THZOR8 x ~ DATED BAIL ORDER CRIMINAL PETITION NOs: 108 2 & T0650 OF 2026 ¢ 2 DIRECTION Behn pentety Qik