(1.) All these Criminal Appeals are preferred under sub-section (1) of Section 341 of the Code of Criminal Procedure, 1973 ('the Code' for short( by the accused in Calendar Cases 1 to 18 and 20 to 29 of 1997 on the file of the learned Chief Judicial Magistrate at Karimnagar, taken on file on complaints under Section 340 (1) (b) of the Code made by the Court of District and Sessions Judge at Karimnagar as complainant on the basis of orders made by that Court under Section 340 (1) of the Code. After the C.Cs. were taken on file by the learned Chief Judicial Magistrate at Karimnagar, they were all (except C.C.No. 29) transferred to the Court of the Chief Metropolitan Magistrate at Hyderabad and they were renumbered. For convenience, the Calendar Cases are referred to in this judgment as numbered originally on the file of the learned Chief Judicial Magistrate at Karimnagar. As the questions raised in these appeals are common, they were heard together and they are now being disposed of by this common judgment.
(2.) The facts in C.C.No. 29 of 1997 are some what different and they are related to what happened in O.P.No. 723 of 1985 on the file of the District Court at Karimnagar. All the other C.Cs. relate to bail applications presented in the Sessions Court at Karimnagar and the accused therein are Advocates and additional Public Prosecutors who appeared in those bail applications, and some of the staff working in the I and II Additional Sessions Courts at Karimnagar, who one way or other dealt with those bail applications. The offences alleged against them in all these C.Cs., except in C.C.Nos. 13 and 29 of 1997, are under Sections 120-B, 193,466,468 and 471 of the Indian Penal Code ('I.P.C.' for short). In C.CNo. 13 of 1997, the offences alleged against the accused are under Sections 120-B, 193 and 196 I.P.C. while in C.C.No. 29 of 1997 the offences alleged against the accused are under Sections 193,196,197,199, 200,205,209,403,419,420,468 and 471 r/w. 120-B IPC.
(3.) One aspect that is material is that all these bail applications were presented in the Sessions Court at Karimnagar and they were then made over to the I Additional or II Additional Sessions Courts at Karimnagar, and were finally disposed of by those Courts.
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