VETTI BOGI Vs. STATE OF A.P.

JUDGEMENT

(1.) Crl.P.No.7089 of 2024: This Criminal Petition under Ss. 482 BNSS, has been filed by the petitioners/A1 to A3, A5, A6, A12, A13, A15 and A16 seeking anticipatory bail in connection with Crime No.102 of 2024 of K.V.B. Puram police station, Tirupathi District, registered for the offences punishable under Ss. 191(2), 191(3), 329(4), 118(1) and 109 read with 190 BNS. Crl.P.No.7090 of 2024:

(2.) This Criminal Petition under Ss. 480 and 483 of BNSS, has been filed by the petitioners/A19 to A26 seeking regular bail in Crime No.102 of 2024 of K.V.B. Puram police station, Tirupathi District, registered for the offences punishable under Ss. 191(2), 191(3), 329(4), 118(1) and 109 read with 190 BNS. Crl.P.No.7094 of 2024:

(3.) This Criminal Petition under Ss. 480 and 483 of BNSS, has been filed by the petitioners/A4, A7, A8, A9, A11, A17 and A18 seeking regular bail in Crime No.102 of 2024 of K.V.B. Puram police station, Tirupathi District, registered for the offences punishable under Ss. 191(2). 191(3). 329(4). 118(1) and 109 read with 190 BNS.