INDLA KISHORE KUMAR Vs. STATE

JUDGEMENT

(1.) Assailing the order dated 06-3-2017 passed in Crl.M.P. No.2 of 2017 in C.C.No.14 of 2016 on the file of the Special Judge for Trial of SPE & ACB Cases, Kurnool, whereby the petition filed under Section 239 of Cr.P.C by the petitioner to discharge him from the case was dismissed, the present criminal revision case is preferred.

(2.) The petitioner is Accused Officer No.2 (for short, A.O.2) in C.C.No.14 of 2016 on the file of the Special Judge for Trial of SPE & ACB Cases, Kurnool.

(3.) Facts of the case germane to dispose of this criminal revision case may be stated as follows: