M SRINIVASA RAJU Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) THIS writ petition is filed seeking a Certiorari to call for the records relating to C. C. No. 57 of 2004 pending on the file of the Court of the Principal Special Judge, ACb Cases, Hyderabad, and to quash the same.

(2.) WHILE the petitioner herein was working as Assistant Director in the Agriculture Department of the Government of Andhra Pradesh, a crime was registered against him on 20. 06. 1997 under Section 13 (2) read with Section 13 (1) (e) of the Prevention of Corruption Act, 1988 alleging that he acquired huge assets by corrupt and dubious means. Pursuant thereto, searches were conducted and the incriminating material relating to the assets were seized and after completing the investigation the Inspector of Police, ACB, City Range-ll, Hyderabad filed the charge-sheet and accordingly C. C. No. 57 of 2004 has been registered in the Court of the Principal Special Judge for SPE and ACB Cases, City Civil Court, Hyderabad, on 9. 12. 2004 for prosecution of the petitioner.

(3.) HAVING considered the said representation, the Government issued G. O. Rt. No. 1071, Agriculture and Co-operation (VIG. I) Department, dated 19. 10. 2006 deciding to revoke the prosecution against the petitioner and to drop further action against him and accordingly requesting the Director General, Anti Corruption Bureau, Hyderabad to take immediate necessary action to withdraw C. C. No. 57 of 2004 on the file of the Court of the Principal Special Judge for SPE and ACB Cases, Hyderabad and furnish compliance report expeditiously.