THE STATE OF TELANGANA Vs. BANDI VENKATESHWAR RAO

JUDGEMENT

(1.) Since the facts and legal issues involved in both the Criminal Petitions are one and the same, they are being disposed of by this common order.

(2.) The State of Telangana, rep. by its Public Prosecutor, High Court for the State of Telangana, filed both these Criminal Petitions under Section 439(2) of Cr.P.C., seeking to cancellation of bails. Crl.P.No.2422 is filed seeking to cancel anticipatory bail granted to the respondent/A-4 and Crl.P.No.2423 is filed seeking to cancel regular bail granted to the respondents/A-2 and A-3 vide separate orders dated 05.06.2020 in Crl.M.P.Nos.193 and 194 of 2020 in Crime No.48 of 2020 respectively by the V Additional District and Sessions Judge at Kothagudem (for short, Court below).

(3.) The respondent in Crl.P.No.2422 of 2020 is A-4 and the respondents in Crl.P.No.2423 of 2020 are A-2 and A-3 in Crime No.48 of 2020 on the file of Dummugudem Police Station, Bhadradri-Kothagudem District. The offences alleged against them are under Sections 120-B and 121-A of IPC and Sections 10, 13, 17, 18, 20 and 40 of the Unlawful Activities (Prevention) Act, 1967 (for short, the Act).