KANDULA RAJAMOHAN REDDY Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) The Criminal Petition, under Ss. 439(1)(b) and 440(2) of the Code of Criminal Procedure, 1973, is filed on behalf of the petitioners/Accused No.20 and 21 to modify the common order dtd. 14/10/2022 in Crl.MP.No.260 of 2022 and 264 of 2022 passed by the learned Special Judge for Trial of Cases relating to Red Sanders Smuggling, Tirupati.

(2.) A case has been registered against the petitioners and others for the offences punishable under Ss. 307, 353, 379, 120-B r/w 34 IPC, Sec. 20(1)(c)(ii)(iii)(iv)(x), 29(2)(b)(4)(a) (b) of the A.P. Forest (Amendment Act) 2016, Rule 3 of Sandal Wood and Red Sandal Wood Transit Rules, 1969, Sec. 3 of PDPP Act and Sec. 55(2) r/w 7 of Biological Diversity Act, 2022 in Crime No.11 of 2016 of Badvel Rural Police Station.

(3.) Heard and perused the record. The learned Special Judge for Trial of Cases relating to Red Sanders Smuggling, Tirupati granted bail to the petitioners/Accused No.20 and 21 in Crime No.11 of 2022 of Badvel Rural Police Station, YSR Kadapa District on condition of each of them shall execute a personal bond for a sum of Rs.1,00,000.00 with two sureties for like sum each, and one such surety shall produce a registered deed of conveyance evidencing that he has immovable property worth of Rs.1,00,000.00 to the satisfaction of the Court.