JAGATI PUBLICATION LTD. Vs. ENFORCEMENT DIRECTORATE

JUDGEMENT

(1.) Since the facts of the case and the points that arise for determination in all these cases are similar, all these cases are taken up together and are being disposed of by this common order.

(2.) Criminal Petition Nos.1073, 1074, 1076 of 2021 are filed under Section 482 of Cr.P.C., seeking to quash the order of even date dated 11.01.2021, passed in S.C.Nos.1 of 2016, 2 of 2017, 2 of 2018 respectively by the Principal Special Judge for CBI Cases, Hyderabad. Criminal Petition Nos.1077, 1079, 1080 and 3119 of 2021 are filed under Section 482 of Cr.P.C., seeking to quash the order of even date dated, 11.01.2021, passed in Crl.M.P.No.1411 of 2020 in S.C.No.1 of 2016, Crl.M.P.No.1414 of 2020 in S.C.No.2 of 2016, Crl.M.P.No.1412 of 2020 in S.C.No.1 of 2016, Crl.M.P.No.1421 of 2020 in S.C.No.2 of 2018 respectively, by the Principal Special Judge for CBI Cases, Hyderabad. Criminal Revision Case No.83 of 2021 is filed under Sections 397 & 401 of Cr.P.C., challenging the order, dated 11.01.2021 passed in Crl.M.P.No.1416 of 2020 in S.C.No.2 of 2017 by the Principal Special Judge for CBI Cases, Hyderabad.

(3.) Heard the submissions of Sri S.Niranjan Reddy, learned senior counsel representing Sri N.Naveen Kumar, learned counsel for the petitioners in Crl.P.Nos.1073, 1074, 1076, 1077, 1079, 1080 and 3119 of 2021; Sri Gyanendra Kumar, learned counsel, appearing for Ms. K.Rachana Reddy, learned counsel for the petitioner in Crl.R.C.No.83 of 2021; Sri T.Surya Karan Reddy, learned Assistant Solicitor General of India and Sri B.Narasimha Sarma, learned Standing Counsel for Enforcement Directorate, for respondents in Criminal Petition Nos.1073, 1074, 1076, 1077, 1079, 1080 and 3119 of 2021 and respondent No.1 in Criminal Revision Case No.83 of 2021 respectively and perused the record.