(1.) Crl.P.No.2809 of 2026 has been filed by the petitioner/accused under Sec. 528 of the Bharatiya Nagarik Suraksha Sanhita, 2023 (for short, 'the BNSS'), seeking to quash the proceedings in F.I.R.No.32 of 2026 of Kethapally Police Station, Nalgonda District, registered for the offences punishable under Ss. 316(2), 316(5) and 318(3) of the Bharatiya Nyaya Sanhita, 2023 (for short, the BNS') and Sec. 7 of the Essential Commodities Act, 1955 (for short, 'E.C. Act').
(2.) The other criminal petitions have been filed by the petitioner/s seeking to quash the proceedings which are set out in a tabular form for the following offences:
(3.) The issue involved in these criminal petitions is one and the same. Hence, all these criminal petitions are clubbed together and being disposed of by way of a common order.
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