BANDARAM KUMAR Vs. STATE OF A.P.

JUDGEMENT

(1.) This petition is filed under Sections 437 and 439 of the Code of Criminal Procedure, 1973, to enlarge the petitioner on regular bail.

(2.) The petitioner is arrayed as Accused No.3 in Crime No.25/2020 on the file of RSASTF Police Station, Tirupati, Chittoor District.

(3.) The petitioner/A.3 allegedly committed the offences punishable under Section 379 read with 34 IPC, Section 29(1)(c)(ii)(iii)(iv)(x) and Section 36(a) read with 32(A), 32(B) and 29(4)(a)(i) of A.P. Forest (Amendment) Act, 2016 and he is in judicial custody since 20.08.2020.