CHODAPANEEDI RAMESH Vs. STATE OF A.P.

JUDGEMENT

(1.) In a prosecution initiated by the Deputy Superintendent of Police of ACB, Rajamahendravaram Range, Rajamahendravaram, there are four accused who are to face trial in C.C.No.126 of 2018 on the file of learned Special Judge for Trial of SPE and ACB cases, Rajamahendravaram. A1 therein is Sub-Registrar. A2, A3 and A4 therein are document writers.

(2.) A1 seeking his discharge in terms of Sec. 227 CrPC filed Crl.M.P.No.471 of 2019. After due hearing, the learned Special Judge by an order dtd. 12/11/2021 refused to discharge him and dismissed the petition.

(3.) Aggrieved by that order, invoking Sec. 397 and 401 CrPC, this revision is preferred by A1.