PRATHIPATI TEENE VENKAYAMMA Vs. STATE OF A.P.

JUDGEMENT

(1.) All these Criminal Petitions are filed, under Sec. 438 of Cr.P.C., seeking anticipatory bail by different accused, i.e. Crl.P.No.1448 of 2024 (filed by A.4 and A.5); Crl.P.No.1449 of 2024 (filed by A.2 and A.3); Crl.P.No.1489 of 2024 and Crl.P.No.1539 of 2024 are filed by the Petitioners who are not arrayed as accused in same crime viz. Crime No.63 of 2024 of Machavaram Police Station, Vijayawada, they are being taken up together for disposal through this Common Order.

(2.) A case has been registered against the Petitioners/A.2 to A.5 and others for the offences punishable under Ss. 420, 409, 467, 471 of the Indian Penal Code, 1860 (for short, "I.P.C.")

(3.) I heard Sri B. Adinarayana Rao, learned Senior Counsel for the Petitioners and Smt. Y.L. Shivakalpana Reddy learned Standing Counsel- cum-Special Public Prosecutor for C.I.D., in all the petitions.