TIRUMALASETTI BHASKARA RAO 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.2683 of 2022 are A-2 to A-7 and the petitioners in Criminal Petition No.2739 of 2022 are A-8 and A-9 in the same Crime No.77 of 2022 of Kalla Police Station, West Godavari District. Therefore, these two petitions are heard together and they are being disposed of by this common order.

(3.) A case under Ss. 449, 342, 354A, 302, 201 r/w 34 IPC was registered against the petitioners along with A-1 in the above crime.