JAVVAJI BHASKAR Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) These two Criminal Petitions are heard and disposed of by this common order, as the crime in both cases is one and the same.

(2.) The Criminal Petition Nos.6823 and 6826 of 2026 have been filed under Ss. 480 and 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023 (for brevity 'the BNSS '), seeking to enlarge the Petitioners/Accused Nos.1, 2, 7 to 9 on bail in Crime No.201 of 2026 of Kurnool Taluk Police Station, Kurnool District, registered for the alleged offences punishable under Ss. 143(2), 144(2) read with 3(5) of the Bharatiya Nyaya Sanhita, 2023 (for brevity 'the BNS ') and Ss. 3(2)(a), 4(1), 5(1)(d), 7(1)(a) of the Immoral Traffic (Prevention) Act, 1956.

(3.) Heard the learned counsels for the Petitioners and the learned Assistant Public Prosecutor. Perused the record.