STATE OF ANDHRA PRADESH Vs. BYREDDY SIDDARTH REDDY

JUDGEMENT

(1.) Criminal Petition Nos.12385, 12616, 12617, 12618 are filed under section 439(2) Crimial P.C. by the wife of the deceased, seeking cancellation of bail granted to A-5, A-6, A-8 to A-11 and A-1 to A-4 respectively, in Crime No.119 of 2014 of III Town Police Station, Kurnool, by the I Additional Sessions Judge, Kurnool. The State also filed Crl.P. No.11902 of 2014 seeking cancellation of bail granted to A-5.

(2.) Since all the applications are filed against the order of granting bail in the same crime, the same are being disposed of by this common order.

(3.) The allegations in the charge-sheet are as under :