YARRAM PRASAD REDDY Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) These are two regular bail petitions and two anticipatory bail petitions pertaining to one crime incident.

(2.) Criminal Petition No.6649 of 2024, under Ss. 437 and 439 of Cr.P.C. (New Ss. 480 and 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023), is filed by the petitioners/accused Nos.1 to 7, 9, 10, 12 to 15, 18, 21 to 25, 27 and 28 seeking regular bail in Crime No.80 of 2024 of Kurichedu Police Station, Prakasam District, registered for the offences punishable under Ss. 191(2), 191(3),118, 115(2), 351(2), 109 and 333 read with 190 of BNS.

(3.) Criminal Petition No.6650 of 2024, under Sec. 438 of Cr.P.C. (New Sec. 482 of Bharatiya Nagarik Suraksha Sanhita, 2023), is filed by the petitioners/accused Nos.8, 16, 17, 19 and 26 seeking anticipatory bail in connection with Crime No.80 of 2024 of Kurichedu Police Station, Prakasam District, registered for the offences punishable under Ss. 191(2), 191(3), 118, 115(2), 351(2), 109 and 333 read with 190 of BNS.