VULAVALA NAGARAJU Vs. STATE OF AP

JUDGEMENT

(1.) This petition is filed under Section 438 of the Code of Criminal Procedure, 1973 (for short 'Cr.P.C.') to enlarge the petitioners on bail in the event of their arrest.

(2.) The petitioners are A-1 and A-2 in OR. No. 48 of 2020 of Forest Range Punganur, Chittoor West, Chittoor District.

(3.) The alleged offences against the petitioners are under Sections 20(1)(C)(ii)(vii)(x) of the A.P. Forest Act.