DHULIPALLA NARENDRA KUMAR Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) Criminal Petition Nos. 2904 and 2908 of 2021, under Ss. 437 and 439 of Cr.P.C., are filed by the petitionersaccused Nos. 1 and 2 respectively seeking their release on bail in Crime No. 02/RCO-GNT-ACB/2021 of Anti-Corruption Bureau, Guntur Range, Guntur, A.P., registered for the offences punishable under Ss. 408, 409 418, 420, 465, 471 and 120-B read with Sec. 34 of IPC and Sec. 13 (1) (c) and (d) of Prevention of Corruption Act, 1988.

(2.) Both the criminal petitions came up for hearing on 20/5/2021. On that day, as there is some more material required to be filed, learned Advocate General sought time till 21/5/2021. With the consent of both learned counsel, the matter is posted to 21/5/2021. On that day, learned Advocate General filed compilation of entire material along with a memo. As such, both the criminal petitions are taken up for hearing on 21/5/2021.

(3.) As both the criminal petitions arise out of the same crime, common order is being passed.