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Sura Sura Bhupal vs The State Of Ap
2024 Latest Caselaw 4394 AP

Citation : 2024 Latest Caselaw 4394 AP
Judgement Date : 13 June, 2024

Andhra Pradesh High Court - Amravati

Sura Sura Bhupal vs The State Of Ap on 13 June, 2024

            IN THE HIGH COURT OF ANDHRA PRADESH
                          AT AMARAVATI
                   (Special Original Jurisdiction)

            THURSDAY ,THE THIRTEENTH DAY OF JUNE
               TWO THOUSAND AND TWENTY FOUR

                                   PRESENT

     THE HONOURABLE SMT JUSTICE KIRANMAYEE MANDAVA

                  CRIMINAL PETITION NO: 3852/2024

Between:
Sura Sura Bhupal and Others                  ...PETITIONER/ACCUSED(S)

                                    AND
The State Of Andhra Pradesh            ...RESPONDENT/COMPLAINANT

Counsel for the Petitioner/accused(S):

1. P NAGENDRA REDDY

Counsel for the Respondent/complainant:

1. PUBLIC PROSECUTOR (AP)

The Court made the following: ORDER:-

This Criminal Petition under Section 438 of Cr.P.C., is filed seeking

to enlarge the petitioners/A5 to A7 on anticipatory bail in Crime

No.17/2024 of Nandyal Range, Wild Life, Nandyal Division, Nandyal

District registered for the offences punishable under Section 9 r/w 2(16),

39(B), 51, 52, 57 of Wild Life Protection Act, 1972.

2. Heard learned counsel for the petitioners and the learned Assistant

Public Prosecutor for the State.

3. At the time of hearing, learned counsel for the petitioners has

confined his request only to order notice under Section 41-A Cr.P.C. by

following the Judgment in Arnesh Kumar vs. State of Bihar1 of the

Hon'ble Supreme Court of India, stating that the punishment prescribed

for the offences registered against the petitioners/A6 to A8 are under

Sections 2(1)(2)(16), 9, 27, 31, 39(b) of Wild Life Protection Act, 1972, is

upto seven years. Learned Assistant Public Prosecutor does not dispute

the same.

4. Therefore, in view of the aforesaid request, this Criminal Petition is

disposed of, with a direction to the Investigating Officer to follow the

procedure contemplated under Section 41-A Cr.P.C scrupulously.

Miscellaneous petitions, if any pending, in the Criminal Petition, shall stand closed.

______________________________ JUSTICE KIRANMAYEE MANDAVA

13.06.2024 SDP

(2014) 8 SCC 273

THE HONOURABLE SMT JUSTICE KIRANMAYEE MANDAVA

CRIMINAL PETITION No.3852 OF 2024

Dated 13.06.2024

SDP

 
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