PUSHPAM APPALA NAIDU Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) These three Criminal Petitions, though instituted separately by different accused persons, arise from a common substratum of facts, assail orders passed in analogous proceedings, and raise identical questions of law pertaining to the jurisdiction and conduct of the learned Trial Court in implementing appellate bail orders. Inasmuch as the facts and circumstances governing these three matters are substantially similar and the legal issues raised are common, this Court has deemed it expedient and appropriate to hear and dispose of all three petitions by way of this common order.

(2.) Criminal Petition No.3072 of 2026 has been filed under Sec. 528 of the Bharatiya Nagarik Suraksha Sanhita Act, 2023 (for brevity 'the BNSS') by the Petitioner/Accused No.2, seeking to quash the proceedings against him in Crl.M.P.No.444 of 2026 in C.C.No.11 of 2022 on the file of the learned Principal Sessions Judge-cum-Special Judge under A.P.P.D.F.E.Act, Nellore.

(3.) Criminal Petition No.3073 of 2026 has been filed under Sec. 528 of 'the BNSS' by the Petitioner/Accused No.4, seeking to quash the proceedings against him in Crl.M.P.No.443 of 2026 in C.C.No.5 of 2017 on the file of the learned Principal Sessions Judge-cum-Special Judge under A.P.P.D.F.E.Act, Nellore.