E. VIJAYPAL REDDY Vs. STATE OF TELANGANA

JUDGEMENT

(1.) The present Criminal Petition is filed under Section 439 (2) of Cr.P.C. seeking cancellation of bail granted to the 2nd respondent herein in Crl.M.P.No.786 of 2018 dated 18.09.2018 on the file of the I-Additional Special Judge for S.P.E. and A.C.B. Cases-cum-VAdditional Chief Judge, City Civil Court, Hyderabad.

(2.) Heard learned Counsel for the petitioner, learned Special Public Prosecutor appearing for the 1st respondent, learned Counsel appearing for the 2nd respondent and perused the record.

(3.) A perusal of the material on record would show that a case in Crime No.10/RCA-ACB-CIU/2018 was registered against the 2nd respondent herein with an allegation that he had acquired assets disproportionate to his known sources of income. Subsequently, the petitioner was arrested on 20.07.2018 and produced before the Court. By an order, dated 18.09.2018, the I-Additional Special Judge for S.P.E. and A.C.B. Cases-cum-V-Additional Chief Judge, City Civil Court, Hyderabad, granted regular bail to the 2nd respondent/Accused Officer on his executing a personal bond of Rs.25,000/- with two sureties to the like amount each subject to the following conditions.