GUJJALA SUMALATHA Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) Crl.P.No. 6568 of 2022 has been filed by accused Nos. 2,3,12 and 26, Crl.P.No.6569 of 2022 has been filed by accused No.1 and Crl.P.No.9258 of 2022 has been filed by accused Nos.4, 8 and 10 in C.C.No.9 of 2022 on the file of the Special Judge for ACB Cases, Kurnool, for quashing the same. The offences set out in the charge sheet against these petitioners are Ss. 406, 408, 409, 420, 465, 468, 120-B read with Sec. 34 and 109 IPC and Ss. 79(1)(a), 79(1)(f), read with Ss. 79(2), 79A(1)(b), 79A(1)(c) read with Ss. 79A(2) and 79(1)(h) read with Ss. 79(3)(1) of the A.P. Cooperative Societies Act, 1964 (hereinafter referred to as 'the Act'; and Sec. 13(1)(c) of the Prevention of Corruption Act, 1988.

(2.) As all the criminal petitions arise out of the same facts and raise similar issues, they are being disposed of by way of this common order.

(3.) Heard Sri Siddarth Luthra, learned Senior Counsel appearing for Sri N. Ashwani Kumar, learned counsel for the petitioners in Crl.P.No.6568 and 6569 of 2022; Sri D.V.Sitharam Murthy, learned Senior Counsel appearing for Sri N. Ashwani Kumar, learned counsel for the petitioners in Crl.P.No.9258 of 2022; and Smt. Y.L. Siva Kalpana Reddy, learned Special Public Prosecutor appearing for the State.