RAMYA MANIKONDA Vs. STATE OF TELANGANA

JUDGEMENT

(1.) These Criminal Petitions are filed under Sec. 482 of Bharatiya Nagarik Suraksha Sanhita, 2023 (for short, 'BNSS '), seeking the relief of pre-arrest bail.

(2.) Criminal petition No.10834 of 20206 is filed by petitioner/accused No.4 and Criminal Petition No.10560 of 2026 is filed by accused No.5 in Crime No.166 of 2025 on the file of C.C.S. (D.D.) P.S., Hyderabad, registered for the offences punishable under Ss. 316(2), 318(4) r/w 61(2) of the Bharatiya Nyaya Sanhita, 2023 (for short 'the BNS ') besides under Sec. 5 of The Telangana Protection of Depositors of Financial Establishments Act, 1999 (for short 'TPDFE Act '). As the petitioners are accused in the same crime seeking analogues relief, these petitions are considered together and are being disposed of by the following common order.

(3.) Heard Mr. Karthik Madhanu, learned Counsel for the petitioners and Mr. Syed Yasar Mamoon, learned Additional Public Prosecutor, representing the respondent-State.