M.C. SARASWATHAMMA Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) These two Criminal Petitions under Sec. 438 of the Code of Criminal Procedure, 1973, are filed to enlarge the petitioners on bail in the event of their arrest.

(2.) The petitioners in Criminal Petition No.1276 of 2022 are A-4 and A-5 and the petitioners in Criminal Petition No.1309 of 2022 are A-6, A-8 and A-10 in Crime No.18 of 2022 of Somandepalli Police Station, Ananathapur District. Therefore, as the petitioners in both the petitions are accused in the same crime, both the petitions are heard together and they are being disposed of by this common order.

(3.) A case under Sec. 306 r/w 34 IPC was registered against the petitioners in the above crime.