GULIKA BOYA RANGANNA Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) "The petitioners/A12 to A16 are in jail for more than six (6) years since their conviction. Learned counsel for the petitioners submits that co-convict has been enlarged on bail and he prays for bail on parity as well as in view of the law laid down by the Composite High Court at Hyderabad in Batchu Rangarao and others Vv. State of A.P {2016 (3) ALT (Criminal) 505 (AP)}.