STATE (CBI/SPE, HYDERABAD) Vs. K JAIPAL REDDY

JUDGEMENT

(1.) AGGRIEVED by the order dated 08.11.2010 in Crl.M.P.No.754 of 2009 in C.C.No.1 of 2008 passed by the learned Special Judge for CBI cases, Hyderabad discharging the Accused No.8 under Section 239 Cr.P.C for the offences under Sections 120 -B, 419, 420, 468, 471 of I.P.C and 13(2) r/w 13(1)(d) of Prevention of Corruption Act, 1988 (for short P.C. Act), the complainant i.e, the State, (CBI/SPE, Hyderabad) preferred the instant Crl.R.C.

(2.) THE factual matrix of the case is thus:

(3.) HEARD arguments of Sri P. Kesava Rao, learned Special Standing Counsel for CBI (Spl.S.C.) and Sri I. Gopala Reddy, learned counsel for respondent/A8.