TELUGU JYOTHI Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) These Criminal Revision Cases filed under Ss. 397 and 401 of Code of Criminal Procedure (Cr.P.C.) impugning the common order dtd. 4/4/2024 in Crl. M.P. Nos. 382, 383 and 426 of 2024 in S.C. No. 1 of 2021 of the learned Special Court for Trial of Criminal Cases relating to Elected M.Ps and M.L.As. of the State of Andhra Pradesh, Vijayawada.

(2.) Heard arguments of Sri Venkateswara Rao Gudapati, the learned counsel appearing on behalf of Sri G. Venkata Sailendra for revision petitioner and Sri O. Manohar Reddy, the learned Senior Counsel and Sri P.Uma Maheswararao, the learned counsel appearing on behalf of Sri Varun Byreddy, the learned counsel for respondent Nos. 2 and 6 and Sri Sandeep, the learned Assistant Public Prosecutor for respondent No. 1/State.

(3.) Learned counsel for revision petitioner cited: