GAJJALA UMASANKAR REDDY Vs. CENTRAL BUREAU OF INVESTIGATION

JUDGEMENT

(1.) Assailing the order dtd. 26/11/2021 passed in Crl.M.P. No.84 of 2021 by the learned Chief Judicial Magistrate cum Principal Assistant Sessions Judge, Kadapa, whereby he has allowed the petition filed by the prosecuting agency i.e. the Central Bureau of Investigation (CBI) under Sec. 306 of Cr.P.C and tendered pardon to accused No.4 in CBI Case R.C.No.4(S)/2020/SC-III/ND, these two criminal petitions under Sec. 482 of Cr.P.C are filed by accused 1 and 3 respectively.

(2.) Criminal Petition No.6976 of 2021 was filed by accused No.3 and Criminal Petition No.6980 of 2021 was filed by accused No.1. Therefore, both the petitions were heard together and they are being disposed of by this common order.

(3.) The case pertains to a brutal murder of Sri Y.S. Vivekananda Reddy (hereinafter will be referred as "deceased", for brevity) on the intervening night of 14/15/3/2019 in his own house, who was former M.L.A of Pulivendula Constituency, former Minister of the erstwhile State of Andhra Pradesh, former Member of Lok Sabha of Kadapa Parliamentary Constituency and former Member of A.P. Legislative Council and former Member of Parliamentary Committee on Science and Technology and Environment and Forest. He was also the brother of the former Chief Minister of the erstwhile State of Andhra Pradesh Sri Y.S. Rajasekhar Reddy and junior paternal uncle of the present Chief Minister of the State of Andhra Pradesh Sri Y.S. Jaganmohan Reddy.