PONGURU NARAYANA Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) Before commencing arguments, learned Additional Advocate General raised oral objections and sought My recusal from hearing these criminal petitions, on the ground of change of roster of criminal petitions and they should be heard by appropriate Bench having roster; as such, this Court cannot hear the matters.

(2.) The interlocutory application(s) that were filed by the learned Special Public Prosecutor for Crime Investigation Department were returned, and thereafter, fresh applications were not filed. Hence, except oral objections for recusal, no interlocutory application(s) are filed. However, this Court feels it appropriate to answer the objections of the learned Additional Advocate General.

(3.) The series of events of the criminal petitions are as follows: