RELA RAJESWARI Vs. STATE OF A.P.

JUDGEMENT

(1.) As the issue involved in all these Criminal Appeals is similar, they are being disposed off, by way of this Common Judgment, at the stage of admission.

(2.) Crl.A.No.110 of 2025 is filed by Accused No.60, under Sec. 21 of National Investigation Agency Act, 2008, questioning the charges framed by the learned Special Judge for NIA Cases-cum-III Additional District and Sessions Judge, Visakhapatnam (hereinafter referred as 'Special Judge'), dtd. 4/12/2024 in Sessions Case No.11 of 2023.

(3.) Crl.A.No.169 of 2025 is filed by Accused No.46 questioning the charges framed by the learned Special Judge on 18/12/2024 in Sessions Case No.11 of 2023.