RAJENDRAN KUMARAN Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This Criminal Petition, under Ss. 437 and 439 of Cr.P.C. (New Ss. 480 and 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023), is filed by the petitioners/A.1 and A.2 to grant regular bail in connection with Crime No.34 of 2024 of RSASTF Police Station, Tirupati, registered for the offences punishable under Ss. 379 read with 34, 120B and 109 I.P.C. and Ss. 20(1)(d)(i)(a) read with 20(1)(c)ii, iii, iv, x, 36(a) read with 32A and 29(4)(a)(i) of the Andhra Pradesh Forest (Amendment) Act, 2016.

(2.) Heard Sri S.Mahesh Naik, the learned counsel for the petitioners and the learned Assistant Public Prosecutor for respondent/State.

(3.) Perused the record.