BOVILLA VENKATA SRINIVAS REDDY Vs. STATE

JUDGEMENT

(1.) THESE two bail applications are disposed of through this common order since one of them is the bail application of the 1st accused and the other is the bail application of the 2nd accused in FIR in RC 17(A)/2009 -CBI/HYD.

(2.) ACCUSED No.4 is M/s Obulapuram Mining Company Private Limited. It is the case of the prosecution that accused No.1 is manipulated to be the Managing Director of accused No.4, that accused No.2 is one of the official Directors of accused No.4 albeit accused No.2 more or less is the Proprietor of accused No.4. BACKGROUND:

(3.) THE CBI filed Writ Appeal No.532 of 2010. On 16 -10 -2010, a Division Bench of this Court vacated the stay granted by the learned single Judge of this Court in W.P.No.27120 of 2009. The Division Bench of this Court however directed the CBI to limit the investigation to the illegal mining activity of accused No.4 but not to probe into the boundary dispute till the same is decided by the Committee constituted on the directions of the Supreme Court. The dispute consequently became confined to an area of 68.50 hectares known as Antar Gangamma Konda. The prosecution alleged that accused No.4 in connivance with the accused 1 and 2 conspired with three public servants, who are the accused 3, 5 and 6, to procure a lease in its favour in preference to 60 other contenders. Accused No.7 is said to be the Personal Assistant of accused No.2.