LAWS(APH)-2022-8-114

CHEEMAPARTHI SALMA Vs. STATE OF ANDHRA PRADESH

Decided On August 23, 2022
Cheemaparthi Salma Appellant
V/S
STATE OF ANDHRA PRADESH Respondents

JUDGEMENT

(1.) This Criminal Petition is filed under Sec. 438 of the Code of Criminal Procedure, 1973 (for short, 'Cr.P.C.'), seeking anticipatory bail, by the petitioner/A15 in Cr. No. 166 of 2022 of II Town Police Station, Proddutur, YSR Kadapa District registered for the offence punishable under Ss. 307, 353, 379, 120(B), 109 r/w. 34 of the Indian Penal Code, 1860 (for short 'IPC'), Ss. 20(1)(c) (ii) (iii) (iv) (vi) and (x), 29(2) (b) (4) (a) of A.P. Forest Act, 1967, Rule 3 of A.P. Sandal wood and red sanders wood possession rule, 1967.

(2.) The case of the prosecution, in brief, is that on 5/7/2022, on reliable information, the C.I. of police secured the panchayatdars along with staff reached near Ambati Krishna Reddy oil mill near Maduru Road and found 5 cars stopped near the said mill. On seeing the police, some persons attacked on them with axes but the police caught hold A1 to A4 and remaining persons are escaped from there and seized 40 R.S logs, 9.5 lakhs of cash, 3 cars, 15 axes and 10 stones, 4 cell phones under the cover of panchanama. Basing on the confession of A1 to A4, the petitioner was arrayed and the present crime was registered.

(3.) Heard Sri K. Srinivas, learned counsel for the petitioner and Sri Soora Venkata Sainath, learned Special Assistant Public Prosecutor for the respondent-State.