B RAMANA RAO Vs. STATE

JUDGEMENT

(1.) This Criminal Revision Case is directed against the order dated 15.07.2013 passed in Crl.M.P. No. 476 of 2013 in C.C. No. 29 of 2008 by the learned Principal Special Judge for S.P.E. & A.C.B. Cases at Hyderabad. The brief facts of the case are as follows:

(2.) The main submission of the learned counsel for the petitioner-accused is that the case was posted to 02.07.2013 for the evidence of de facto complainant, on which day, the de facto complainant did not appear, as such, the case was again posted to 04.07.2013, and on that day also, the de facto complainant was absent and this shows that the de facto complainant was not inclined to give evidence before the Court. It is further submitted that the petitioner was granted bail in they year 2008 and from 2008 to 2013, he was on bail and there is nothing on record to show that he has violated the terms and conditions of the bail.

(3.) The learned Additional Public Prosecutor has submitted that the petitioner has been lodging complaints against the de facto complainant and forcing him to come to terms, by which it is clear that the petitioner has violated the terms and conditions of the bail.