MOCHERLA SATYANARAYANA Vs. THE STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) IN this petition filed under Section 482 Cr.P.C., petitioner/Accused Officer (AO) seeks to quash the proceedings in C.C. No. 16 of 2014 on the file of III Additional District and Sessions Judge -cum -Special Judge for ACB Cases, Visakhapatnam.

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

(3.) LEARNED Standing Counsel for ACB filed counter and opposed the petition averments.