(1.) A2 in Cr.No.4/RCO-CIU-ACB/2020 of ACB, CIU, AP, at Vijayawada is the petitioner.
(2.) The offences alleged against him and other accused are under Section 13(1)(c) and (d) r/w. 13(2) of Prevention of Corruption Act, 1988, Section 13(1) (a) r/w. 13(2) of Prevention of Corruption Act as amended in the year 2018, under Sections 409, 420 and under Section 120B IPC. This is an application filed for grant of bail under Section 439 Cr.P.C.
(3.) The petitioner is stated to be a sitting MLA representing Tekkali Constituency of Srikakulam District and a recognized leader of Telugu Desam Party. He was elected as MLA for five times from Harischandrapuram and Tekkali Constituencies and was a Cabinet Minister for the state of A.P. in between the years 2014 and 2019. Presently he is stated to be the Deputy Leader of Opposition of A.P.State Legislative Assembly. His brother Sri late Yerram Naidu was a Member of Parliament and was Union Minister for Employment and Rural Development representing Telugu Desam Party. Sri K. Ram Mohan Naidu, Son of Sri late Yerram Naidu, is stated to be the Member of Parliament from Srikakulam Parliament Constituency and Smt. Adireddy Bhavani, daughter of eldest brother of the petitioner, is stated to be a Member of Legislative Assembly, representing Rajahmundry City Constituency of East Godavari District.
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