JUDGEMENT
Lalitha Kanneganti,J. -
(1.)This petition is filed under Section 438 of Code of the Criminal Procedure, 1973 (for short 'Cr.P.C.') seeking pre-arrest bail in the event of his arrest in connection with Crime No.164 of 2020 of Badvel Police Station, YSR Kadapa District, wherein the petitioner herein is Accused No.9 in the above crime along with others alleged to have committed the offences punishable under Sections 406, 407, 409, 420 read with 34 IPC.
(2.)Heard Sri D.V.Sasidhar, learned counsel for the petitioner/A.9 and the learned Public Prosecutor for the respondent-State.
(3.)The case of prosecution is that a complaint was lodged on a representation dated 21.07.2020 made by the MLC, Badvel Assembly Constituency, stating that the Sand Yard Management had committed multiple irregularities showing difference in thousands of tons of sand and they inspected the area on 25.07.2020 and found 4111.50 cubic meters of sand on ground as per records, prepared a panchanama and after thorough verification of depot records, it is found that the said quantity of sand was illegally transported. Basing on the complaint given by the District Sand Officer, APMDC, Kadapa, above said crime was registered.
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