DAMMALAPATI SRINIVAS Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) The two Writ Petitions and the six Criminal Petitions are filed under Article 226 of the Constitution of India and under Sec. 482 Cr.P.C. respectively seeking quash of the common F.I.R. in Crime No.08/RCO-ACB-GNT/2020 of A.C.B. Police Station, Guntur, registered against the petitioners for the offences punishable under Ss. 13(1)(d)(ii) r/w. 13(2) of the Prevention of Corruption Act, 1988 (for short, the "P.C. Act") and under Ss. 409, 420 r/w. 120-B of IPC.

(2.) The petitioner in W.P.No. 16468 of 2020 is accused No.1 and the petitioner in W.P.No.20077 of 2020 is accused No. 13 and the petitioners in Crl.P. Nos. 4423, 4424, 4422, 4427, 4426 and 4425 of 2021 are accused Nos. 2 to 7 respectively in the above F.I.R. Therefore, these Writ Petitions and Criminal Petitions are being disposed of by this common order.

(3.) Factual matrix of the prosecution case germane to dispose of these Writ Petitions and Criminal Petitions may briefly be stated as follows: