LAWS(APH)-2018-4-10

MALLAMPATI GANDHI Vs. STATE OF TELANGANA

Decided On April 16, 2018
Mallampati Gandhi Appellant
V/S
State of Telangana Respondents

JUDGEMENT

(1.) In this petition filed under Sections 437 and 439 Cr.P.C, the petitioner/AO craves for bail.

(2.) Fir No.05/RCA-CR-1/2018 dt.16.03.2018 was registered against AO by the Inspector of Police, ACB, City Range-I, Hyderabad for the offence under Section 13(1)(e) r/w 13(2) of Prevention of Corruption Act, 1988 (for short "PC Act, 1988) on the allegation that the AO, who is working as Presiding Officer, Labour Court-I, Nampally, Hyderabad, has acquired assets worth Rs.1,96,44,000/- disproportionate to his known source of legal income.

(3.) The investigation is reported to be pending.