NEERUGATTI PRADEEP Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This Criminal Petition is filed under Ss. 437 and 439 of Criminal Procedure Code ('Cr.P.C.' in short), seeking regular bail, by the petitioners/Accused Nos.6 to 9 in Crime No.120 of 2022 of B.Kothakota Police Station, Chittoor District, registered for the offences punishable under Ss. 379, 353, 307 read with 34 of the Indian Penal Code, 1908 ('IPC', in short) Sec 36 read with 32 A of Andhra Pradesh Forest (Amendment) Act, 2016 and Sec. 55(2) read with Sec. 3, 4 and 6 of Bio-Diversity Act, 2002 and Sec. 3 of Prevention of Damage to Public Property Act, 1985.

(2.) The facts of the case, in brief, are on 4/7/2022 at about 7.00 a.m., in front of Z.P. High School, Sankarapuram Cross, Badikayalapalle village, B. Kothakota Mandal, the Sub-Inspector of Police, along with his staff intercepted the accused while they were transporting red sandal logs in Qualis vehicle, which is piloted by a motor cycle. At that time accused shouted to kill the police personnel by dashing with the vehicle, pounced upon police personnel and pelted stones. However, Police personnel escaped from the said attack and arrested seven persons and one person absconded. Hence, the above crime was registered against the petitioners and others.

(3.) Heard Sri V. Dushyanth Reddy, learned Counsel for the petitioners and Sri Soora Venkata Sainath, learned Special Assistant Public Prosecutor for the respondent-State.