DHULIPALLA NARENDRA KUMAR Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) The petitioners are accused Nos. 1 and 2 in Crime No.2 of 2021 of Anti-Corruption Bureau, Guntur Range Police Station for the offence under Section 13 (l)(c)(d) of Prevention of Corruption (Amendment) Act, 1988 and Sections 408, 409, 418, 420, 465, 471, 120-B r/w 34 of IPC.

(2.) The petitioners have filed Criminal Petition No.2675 of 2021 for quashing the complaint in the said crime.

(3.) The charge in the complaint, as set out in the Petition, with some slight modifications, is as follows: