D.RAJINI Vs. STATE OF A.P.

JUDGEMENT

(1.) The Criminal Petition has been filed under Ss. 480 and 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023 (for brevity 'the BNSS'), seeking to enlarge the Petitioner/Accused No.11 on bail in Crime No.145 of 2023 of Gajulamandyam Police Station, Tirupathi District, registered against the Petitioner/Accused No.11 herein for the offences punishable under Ss. 379, 120-B r/w 34 of Indian Penal Code and Ss. 20(1)(d)(i)(a) r/w 20(1)(c) ii, iii, iv, x, 36(a) r/w 32-A, 29(1)(4)(a)(i), 32-B) of A.P. Forest (Amendment) Act, 2016 and Sec. 3 of Prevention of damage to Public Property Act, 1985.

(2.) Heard Mr. C.Mastan, learned Senior Counsel appearing on behalf of Mr.N.Hari Nadh, learned counsel for the petitioner and Ms.K.Priyanka Lakshmi, learned Assistant Public Prosecutor representing the respondent/State.

(3.) The case of the prosecution, in brief, is that this is a case of criminal conspiracy, trespass into reserve forest without permission, cut the live red sander trees and committed theft and trying to shift by loading for the purpose of smuggling red sander logs that occurred on 13/9/2023 at about 6.00 hours, near Yogananda College Cross, Tirupati-Naidupeta Road, Renigunta Mandal, in which accused Nos.1 to 7 were arrested and 405 red sander logs, weighing 4,635.200 kgs, lorry bearing No.AP04X6586, Suzuki Ertiga bearing No.AP39MY9446 and Toyota Cista bearing No.AP39UR1233 were seized from their possession and charge sheet was filed only against accused Nos.1 to 7 in which it is mentioned that separate charge sheet would be filed against accused No.8 and 9 and owners of two seized vehicles.