MADALLAPALLI BALAJI Vs. STATE CBI

JUDGEMENT

(1.) The criminal petition No.5547 of 2024 under Sec. 480 and 483 of the BNSS is filed by the petitioners/A4 and A5 to grant regular bail in connection with FIR No.Rc.2182024A0013 of 2024 of CBI AC-III, New Delhi for the offences punishable under Ss. 61(2) of BNS read with Sec. 7, 8, 9, 10 and 12 of the Prevention of Corruption Act, 1988.

(2.) The criminal petition No.5384 of 2024 under Sec. 480 and 483 of the BNSS is filed by the petitioner/A6 to grant regular bail in connection with FIR No.Rc.2182024A0013 of 2024 of CBI AC-III, New Delhi for the offences punishable under Ss. 61(2) of BNS read with Sec. 7, 8, 9, 10 and 12 of Prevention of Corruption Act, 1988.

(3.) Heard arguments of Sri O.Manohar Reddy, the learned senior counsel appearing on behalf of Sri Varun Byreddy, the learned counsel for petitioner in Crl.P.No.5384 of 2024 and Sri Jupudi VK Yagnadutt, the learned standing counsel for Central Government appearing for CBI. Counter is filed on behalf of respondent/CBI.