BOJJA SAMATHA VIJAYA Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Both the petitions are filed under Section 439 (2) Cr.P.C. seeking cancellation of bail granted to accused Nos. 1 to 15 in Crime No.155 of 2019 of Karimnagar Rural Police Station, vide orders dated 07.05.2019, passed in Crl.M.P.No.402 of 2019 and Crl.M.P.No.403 of 2019 on the file of the Principal Sessions Judge, Karimnagar.

(2.) Since the issue involved in both the petitions is one and the same, they are being disposed of by this common order.

(3.) The facts in issue are as under: