BHAVIRIPUDI VIJAYA KUMARI Vs. STATE OF TELANGANA

JUDGEMENT

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

(2.) The petitioners are arrayed as accused Nos.7 to 9 in COR.No.96 of 2025 of Excise Police Station, Uppal, Medchal-Malkajgiri District, registered for the offences punishable under Ss. 34(a) of Telangana Excise Act, 1968 and Sec. 9-A read with 25, 25-A and 29 of Narcotic Drug and Psychotropic Substance Act..

(3.) Since the issues raised in these criminal petitions arise out of the same crime and involve common questions of fact and law, they have been heard together and are being disposed of by this common order.