AMBATI SATISH REDDY Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) The present Criminal Appeals i.e., Crl.A.Nos. 457 and 458 of 2025, have been preferred by the Appellants herein/Accused Nos.4 and 2 respectively against the order of the learned Special Judge for Trial of Cases under SCs & STs (POA) Act-cum-VI Additional Sessions Court, Kurnool, in Crl.M.P.No.581 of 2025 dtd. 3/7/2025 rejecting the bail application in Crime No. 258 of 2021 of Gosapadu Police Station in S.C.S.T.S.C.No. 196 of 2021.

(2.) Since the subject matter in the present appeals is one and the same, at the request of the learned Counsel representing both sides, these matters are heard together and passed the following common Judgment.

(3.) Heard Sri V.Nitesh, learned Counsel for the Appellants herein/Accused Nos. 2 and 4 and Ms. K. Priyanka Lakshmi, learned Assistant Public Prosecutor on behalf of the State.