SANDRA VENKATA VEERAIAH Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Revision Case, under Sections 397 and 401 of Cr.P.C., is filed by the petitioner/A-5, challenging the order, dated 02.11.2020, passed in Crl.M.P.No.557 of 2020 in C.C.No.5 of 2017, by the learned Principal Special Judge for trial of SPE & ACB Cases, Hyderabad, whereby, the discharge application filed by the petitioner/A-5 under Section 239 of Cr.P.C., praying to discharge him in the above referred Calendar Case, was dismissed.

(2.) Heard the submissions of Sri Sidharth Luthra, learned Senior Counsel, appearing on behalf of Sri E. Uma Maheshwara Rao, learned counsel for the petitioner/A-5, Sri V.Ravi Kiran Rao, learned Special Public Prosecutor for ACB and perused the record.

(3.) The petitioner herein filed the subject interlocutory application before the trial Court inter alia contending as follows: