ANEES MOHIUDDIN Vs. STATE OF A.P

JUDGEMENT

(1.) Since the issue involved and the petitioner in both these Criminal Revision Cases are one and the same, both these Criminal Revision Cases are taken up together and are being disposed of by this common order.

(2.) Criminal Revision Case Nos.1296 and 1297 of 2009 are filed by the same petitioner-Anees Mohiuddin, under Ss. 397 and 401 of Cr.P.C., challenging the order of the even date, dtd. 27/6/2009, passed in Crl.M.P.No.1218 of 2006 in C.C.No.1 of 2004 and Crl.M.P.No.1228 of 2006 in S.C.No.225 of 2005 respectively, by the Additional Metropolitan Sessions Judge for the trial of Jubilee Hills Car Bomb Blast Case, Hyderabad, whereby, the Court below declined to grant consent to the Public Prosecutor for withdrawal from prosecution against the petitioner/accused in both these Criminal Revision Cases, observing that they are fit cases to proceed with trial, after framing of charges, if any.

(3.) Heard the submissions of Sri C.Sharan Reddy, learned counsel for the petitioner and learned Additional Public Prosecutor appearing for the sole respondent/State in both these Criminal Revision Cases and perused the record.