Andhra Pradesh High Court - Amravati
K. Ravi Kumar vs The State Of Andhra Pradesh on 10 April, 2023
Author: K Sreenivasa Reddy
Bench: K Sreenivasa Reddy
[3327]
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
MONDAY ,THE TENTH DAY OF APRIL
l1^/O THOUSAND AND TWENTY THREE
:PRESENT:
THE HONOURABLE SRI JUSTICE KjSREENIVASA REEDY
CRIMINAL PETITION NO: 2447 OF 2023
Between:
1. K. Ravi Kumar, S/o. Kannan, Aged 22 years, R/o. Sri Kannanur, Ammankovil
Street, Ramachandrapuram, Aarani Taluk, Thiruvannamalai District.
2. K. Sudhakar @ Sudha, S/o. Kuppa Swamy, Aged 24 years, R/o. Thanjam
Parai Village, Ramachandrapuram, Polur Taluq, Thiruvannamalai District,
Tamilnadu State.
3. A. Manivel, S/o. Appaswamy, Aged 24 years, R/o. Chinnapana Parai Village,
Thongamaiai, Anaikattu Taluq, Vellore District, Tamilnadu State
Petitioner/Accused No.1 to 3
AND
The State of Andhra Pradesh, rep by its Public Prosecutor, High Court of Andhra
Pradesh, At Amaravati.
Respondent/Complainant
Petition under Sections 437 and 439 of Cr.P.C, praying that in the
circumstances stated in the memorandum of grounds filed in support of the criminal
Petition, the High Court may be pleased to release the petitioners/accused no. 1 to 3
on bail pending investigation, inquiry and trial in crime No. 16/2023 of
Yerravaripalem polI'Ce Station, Tirupati District .
The petition coming on for hearing, upon perusing the petition and the
memorandum of grounds filed in support thereof and upon hearing the arguments of
Sri D PURNACHANDRA REDDY Advocate for the Petitioners and of Asst.Public
Prosecutor for Respondent, the Court made the following.
ORDER
qt=p HON'BLE SRI JUSTICE K. SREENIVASA REDDY Criminal Petition No.2447 of 2023 Order:
This Criminal Petition, under Sections 437 and 439 of Cr.P.C., has been filed by the petitioners/A-1 to A-3, seeking regular bail, in Crime No.16 of 2O23 of Yerravaripalem Police Station, Tirupati district.
2. A case has been registered against the petitioners herein and another for the offences punishable under sections 353, 307, 447, 427, 379, 120B and 109 read with 34 IPC and Sections 20(1)(d)(i) read with 20(1)(c)(ii)(iii)(iv)(ix)(x), 36(a) read with 32A of the Andhra Pradesh Forest (Amendment) Act, 2016, Rules 3 and 4 of the Andhra Pradesh Sandalwood and Red Sanders Transit Rules, 1969, Section 55(2) read with Sections 3, 4 and 6 of the Bio-Diversity Act, 2002 and Section 3 of the Prevention of Damage to Public Property Act.
3. Case of the prosecution, in brief, is that, on 25.02.2023, at about 4.30 PM, the CI of Police, Bhakarapeta circle, along with his staff, conducted raids at yallamanda Cross on Yallamanda- Usthikayalapenta road, H/o Yallamanda, YV Palem Mandal, Tirupati district, and found the petitioners herein and others were transporting red sander logs illegally. police arrested the petitioners/Al to A3 and others and seized 13 red sander logs from their possession, white colour Chevrolet Car without number plate, Bajaj Pulsar bearing registration No.TN 25 BE 3143 under cover of a mediators report.
4. Heard. Perused the record.
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5. The petitioners were arrested on 25.02.2023 and since then they are languishing in jail. It I-s submitted by the learned Assistant Public prosecutor that major portion of investigation has been completed.
6. In view of the aforesaid facts and circumstances of the case, this Court I'S inC]jned to grant bail to the petI-tiOnerS herein, on the following conditions.
(i) The petitioners herein shall \be released on bail on their executing personal bonds for Rsl10,000/- (Rupees Ten Thousand only) each with two sureties for a like sum each to the satisfaction of the learned Judicial Magistrate of Fl'rst Class-cum-Special Court for trial of cases relating to Red Sander Smuggling, Tirupati.
(ii) On release, the petitioners shall appear before the concerned Station House Officer once in a week i.e,, on every Friday between 10.00 a.m. and 05.00 p.m., till filing of the charge sheet.
7. Accordingly, the criminal petition is allowedl Sd/-G. SR!NIVAS RED[)Y G!`Sl-'RAR //TRUE COPY// To] For SECTION C}.I-L-!CER
1. The Judicl'al Magistrate of First Class-Gum-spl. court for trial for cases relating to Red Sander smuggling , Tirupatl'.
2. The Addl Dl'strI'Ct & Sessions Judge for trlal of Red Sanders smuggllng Cases, Tirupatl'.
co+lrjc jl` The Superintendent, spl. sub-Jail, Tirupatl'.
The Station House offI'Cer, Yerravaripalem poll'ce statl'on, Tirupati District one cc to sRl. D PuRNACHANDRA REDDY Advocate [opuc] Two CCs to PUBLIC PROSECUTOR, HI'gh Court ofA.P[OUT] One spare copy.
HIGH COURT cz£
SRrty
DATED..10/04/2023
BAIL ORDER
CRLP.No.2447 of 2023
ALLOWED
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