CHINNAPPA SRINIVAS REDDY Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This Criminal Petition under Sec. 482 of the Code of Criminal Procedure, 1973 (for short "Cr.P.C.") is filed to quash the Non-Bailable Warrant (N.B.W.) dtd. 18/4/2019 issued against the petitioner in C.C.No.5 of 2019 on the file of learned Principal District and Sessions Judge (Special Court for APPDFE Act Cases), Prakasam District at Ongole.

(2.) Heard learned counsel for the petitioner and the learned Special Public Prosecutor for C.I.D. appearing for 1st respondent.

(3.) The petitioner is accused in C.C.No.5 of 2019 on the file of learned Principal District and Sessions Judge (Special Court for APPDFE Act Cases), Prakasam District at Ongole. It appears that N.B.W. was issued against the petitioner to secure his presence to face trial in the said case. However, on a petition filed by the petitioner for transfer of the said case to another Court for trial, this Court by a common order dtd. 18/8/2021 passed in Transfer Criminal Petition Nos.30 of 2020 and batch, ordered for transfer of the said case from the Court of Principal District and Sessions Judge (Special Court for APPDFE Act Cases), Prakasam District at Ongole to the Court of Special Court-cum-Principal District and Sessions Judge, West Godavari at Eluru.