ATHALURI @ PACHIPALA Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Heard Mr. Nagamuthu, learned Senior Counsel appearing for the petitioner, and Mr. M. Ramachandra Reddy, learned Additional Public Prosecutor appearing for the respondent-State.

(2.) Since these criminal revision cases have been filed by the petitioner seeking identical reliefs concerning related pending crimes, they are heard together and are being disposed of by this common order.

(3.) Briefly stated, the relevant facts are that the revision petitioner, who is the accused in the aforementioned crimes, filed petitions under Sec. 187(3) of the BNSS seeking default bail. The learned Trial Court, in Crime Nos. 99 to 102 of 2025, dismissed the said bail applications, observing that the statutory period for filing the charge sheet had not yet expired and that the authority relied upon by the petitioner was factually distinguishable. Aggrieved thereby, the petitioner has preferred these criminal revision cases.