VANAPALI VENKATA RAO Vs. STATE OF A.P.

JUDGEMENT

(1.) Transfer Criminal Petition Nos. 117, 118, 120 and 121 of 2025, under Sec. 447 of the Bharatiya Nagarik Suraksha Sanhita, 2023 (for short, ' the B.N.S.S.'), are filed by the petitioners-accused Nos. 8 to 13 seeking to withdraw C.C.Nos. 2, 4, 3 and 1 of 2018 respectively from the file of the Court of learned Special Judge to try the cases under the Andhra Pradesh Protection of Depositors of Financial Establishments Act, 1999 - cum - Principal District and Sessions Judge, Srikakulam, and transfer the same to the file of the Court of learned Special Judge to try the cases under the Andhra Pradesh Protection of Depositors of Financial Establishments Act, 1999 - cum - Metropolitan Sessions Judge - cum - I Additional District and Sessions Judge, Visakhapatnam, to be tried along with C.C.No. 36 of 2017.

(2.) Transfer Criminal Petition No. 119 of 2025, under Sec. 447 of the B.N.S.S., is filed by the petitioners-accused Nos. 8 to 13 seeking to withdraw C.C.No. 375 of 2022 from the file of the Court of learned Principal District and Sessions Judge, Krishna at Machilipatnam, and transfer the same to the file of the Court of learned Special Judge to try the cases under the Act - cum - Metropolitan Sessions Judge - cum - I Additional District and Sessions Judge, Visakhapatnam, to be tried along with C.C.No. 36 of 2017.

(3.) Since all the transfer criminal petitions are filed by the same petitioners and the issues involved in all the transfer criminal petitions are also one and the same, the same are being disposed of by way of this common order.