YENUGU SASIDHAR REDDY Vs. STATE OF A.P.

JUDGEMENT

(1.) Criminal Appeal No. 579 of 2025 has been preferred under Sec. 14 A (2) of the Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 (for brevity 'the SCs and STs Atrocities (POA) Act') seeking to enlarge the appellant-accused No. 11 on bail by challenging the order dtd. 13/8/2025 in Criminal M.P.No. 1361 of 2025 in Crime No. 24 of 2025 of Podalakuru Police Station, on the file of the Court of learned Special Judge for Trial of Offences under SCs and STs (POA) Act - cum - V Additional District and Sessions Judge, Nellore(for short 'the learned Special Judge') whereby and whereunder the bail sought by the appellant-accused No. 11 was dismissed.

(2.) Criminal Appeal No. 588 of 2025 has been preferred under Sec. 14 A (2) of 'the SCs and STs Atrocities (POA) Act' seeking to enlarge the appellant-accused No. 12 on bail by challenging the order dtd. 25/8/2025 in Criminal M.P.No. 1402 of 2025 in Crime No. 24 of 2025 of Podalakuru Police Station, on the file of the Court of 'the learned Special Judge' whereby and whereunder the bail sought by the appellant-accused No. 12 was dismissed.

(3.) These two criminal appeals are heard together and disposed of by way of this common judgment as they arise out of one crime although the appellants are different.