SENIOR INTELLIGENCE OFFICER Vs. BOBBA VENKAT REDDY

JUDGEMENT

(1.) This Criminal Petition is filed under Section 482 of the Code of Criminal Procedure, 1973 (for short 'Cr.P.C. ') by the Petitioner to set aside the order dated 09.02.2021 passed in Crl.M.P.No.717 of 2020 in F.No.DRI/HZU/48E/ENQ/(INT-61)/2020, by the Metropolitan Sessions Judge, Nampally, Hyderabad,

(2.) Heard Sri Namavarapu Rajeshwar Rao, learned Asst. Solicitor General of India, appearing for the Petitioner, Sri V.Gopalakrishna Gokhaley, learned Counsel appearing for the 1st Respondent, Sri E.Uma Maheshwar Rao, learned counsel appearing for the 2nd Respondent and Sri Srinivas Chaturvedi, learned counsel appearing for the 3rd Respondent and perused the record.

(3.) FACTS OF THE CASE: