G.JANARDHAN REDDY Vs. C.B.I.

JUDGEMENT

(1.) PETITIONER is the accused No.1 in crime RA 18(A)/2011 for the offences punishable under Sections 120-B, 420, 379, 409,447, 468, 471and 477-A of Indian Penal Code and Section 13(2) read with Section 13(1) (c) & (d) of Prevention of Corruption Act, 1988.

(2.) THE Supreme Court of India in Special Leave to Appeal (Civil)No. 7366-7367/2010 vide order dated 23.09.2011 observed as under:

(3.) SRI C.V. Nagesh, learned Senior Counsel for petitioner contends that investigation is completed and charge sheet is filed and as such the continuance of petitioner in custody is not necessary. Even if the entire investigating material is accepted as true, the same will not constitute an offence as alleged in the charge sheet. For the alleged offences the maximum punishment will not exceed seven years and all the offences are bailable offences. The reasoning of the Special Judge that the investigation is not completed is incorrect. Liberty of the petitioner is to be protected. Reliance is placed on several decisions.