NAMARLA SATYANARAYANA Vs. STATE OF A.P.

JUDGEMENT

(1.) This Criminal Petition, under Sec. 438 of Cr.P.C. (New Sec. 482 of Bharatiya Nagarik Suraksha Sanhita, 2023), is filed by the petitioner/accused seeking anticipatory bail in connection with Crime No.RC0362024A0025 of 2024 of CBI, ACB, Visakhapatnam Branch, Visakhapatnam District, registered for the offences punishable under Ss. 420, 468 and 471 of I.P.C. and Sec. 13(2) read with 13(1)(d) of the Prevention of Corruption Act, 1988 and Sec. 5(2) read with 5(1)(d) of the Prevention of Corruption Act, 1947.

(2.) Heard arguments of Sri N.Ashwani Kumar, the learned counsel for the petitioner and Sri P.S.P.Suresh Kumar, the learned Special Public Prosecutor for C.B.I.

(3.) Prosecution case can best be appreciated through the written information of the de facto complainant/Principal Commissioner, Customs and the same reads as below: