V.SURYANARAYANA Vs. STATE

JUDGEMENT

(1.) THE sole petitioner is the sole accused in C.C.No.19 of 2013. He seeks for quashment of C.C.No.19 of 2013 on the file of the Principal Special Judge for CBI Cases, Hyderabad against him for the offences under Section 409 IPC and under Section 13(2) read with Section 13(1)(d) of the Prevention of Corruption Act, 1988 (the P.C.Act, for short).

(2.) BEFORE going into the question whether C.C.No.19 of 2013 deserves to be quashed or otherwise, I may answer the question whether the petitioner should be directed to approach the Trial Court and seek for the relief of discharge. In PADAL VENKATA RAMA REDDY v. KOVVURI SATYANARAYANA REDDY , the Supreme Court noticed:

(3.) THE petitioner was appointed as a Civil Supervisor in the Fisheries Corporation in 1978. He was promoted as Deputy Executive Engineer (DEE, for short) in 1989; and was promoted as Executive Engineer (EE, for short) in the year 1992. Between 1995 and 2012, the petitioner was deputed to work in a Public Sector Undertaking, Kakinada under the Fisheries Department of the Government of Andhra Pradesh.