KONDA VENKANNA Vs. STATE OF TELANGANA

JUDGEMENT

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

(2.) The petitioners in Crl.P. No.9072 of 2026 are arrayed as accused Nos.1 and 2 in Crime No.76 of 2026 registered at Nalgonda II Town Police Station, whereas the petitioners in Crl.P. No.9073 of 2026 are arrayed as accused Nos.1 to 4 in Crime No.37 of 2026 registered at Nalgonda Rural Police Station, Nalgonda District. Both the crimes are registered for the offences punishable under Ss. 316(2), 316(5) and 318(3) of the Bharatiya Nyaya Sanhita, 2023 (for short, "BNS "), and Sec. 7 of the Essential Commodities Act, 1955.

(3.) Although the factual circumstances involved in these petitions are distinct, having regard to the analogous nature of the issues raised, the submissions advanced, and the relief sought, both the petitions were heard together and are being disposed of by this common order.