K HARSHVARDHAN Vs. STATE OF A P

JUDGEMENT

(1.) This petition is filed by the petitioner/Accused under Section 438 of the Criminal Procedure Code seeking anticipatory bail in the event of his arrest in Crime No.25/ACB- CR-1 of 2009of ACB City Range-I, Hyderabad, registered for the offence under Section 13(2) read with Section 13(1) (e) of Prevention of Corruption Act, 1988.

(2.) Heard the learned counsel for the petitioner and the learned Standing Counsel for the Respondent.

(3.) This Court by order dated 14-11-2009 granted interim bail to the petitioner till 17- 11-2009 mainly for the reason that his regular bail petition was posted before the learned Special Judge for S.P.E. and A.C.B. Cases, City Civil Court, Hyderabad (Hereinafter referred as 'Special Judge') on 17-11-2009 and it is subject to the following conditions :