A. KRISHNA REDDY Vs. CBI THR. DIRECTOR

JUDGEMENT

(1.) In Crl.M.C. 4031/2011, the petitioner - A. Krishna Reddy impugns an order dated 29.03.2011 of learned Special Judge, CBI in CC No. 22/11 by which Non-Bailable Warrants were issued against him.

(2.) In Crl.M.C. 4149/2011 challenge is to the charge-sheet dated 08.11.2011 filed by CBI in the Court of Special Judge CBI, New Delhi and Order dated 08.11.2011 taking cognizance of the offence under Sec. 174A Penal Code in CC No. 25/11.

(3.) Crl.Rev.P. 180/2012 has been preferred by the petitioner to challenge the legality and correctness of order dated 26.02012 of learned Special Judge, CBI by which charge under Sec. 174A Penal Code was framed against him in CC No. 25/11.