G. RATNA SAGAR Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This Criminal Petition, under Sec. 482 of the Code of Criminal Procedure, 1973, is filed by the Accused Nos.1, 2 , 13 and 14 to quash the proceedings in C.C.No.11 of 2018 on the file of the Principal Special Judge for CBI Cases, Visakhapatnam.

(2.) The allegations, in brief, in the charge sheet may be stated as follows:

(3.) Heard Sri Dammalapati Srinivas, learned Senior Counsel for the petitioners and Sri N. Harinath, learned Deputy Solicitor General, appearing for the respondent. Perused the record.