AKUNURI HARANADHA BABU RAO Vs. STATE

JUDGEMENT

(1.) THIS petition is filed under section 482 Cr. P.C. to quash the proceedings against the petitioner in C.C. No. 11 of 2008 on the file of the Special Judge for SPE & amp; ACB cases, Vijayawada.

(2.) THE factual matrix leading to filing of the present petition, briefly, is as follows:

(3.) PER contra, Sri B. Thimmareddy, the learned standing counsel -cum -Special Public Prosecutor for ACB cases submitted that the Memos issued by the State Government have no legal sanctity and they are not binding on the department.