KANURNURI RAGHURAMA KRISHNA RAJU Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Heard Mr. Siddani Sri Venkatesh, learned counsel for the petitioner, and Mr. K. Surender, learned Special Public Prosecutor for CBI Cases.

(2.) This Transfer Criminal Petition is filed under Section - 407 of the Code of Criminal Procedure, 1973, to transfer Crl.M.P. Nos.421 and 640 of 2021 filed by the petitioner herein for cancellation of bail granted to respondent Nos.3 and 4 - accused Nos.1 and 2, in C.C. No.8 of 2012 pending on the file of the Principal Judge for CBI Cases, Hyderabad, to any other competent Court either in Hyderabad or Telangana.

(3.) Respondent Nos.3 and 4 are accused Nos.1 and 2 in C.C. No.8 of 2012 and they are on bail. The petitioner herein had filed two Miscellaneous Petitions viz., Crl.M.P. Nos.421 and 640 of 2021 in C.C. No.8 of 2012 to cancel the bails granted to respondent Nos.3 and 4 - accused Nos.1 and 2 in the said C.C. The said petitions were heard on 25.08.2021 and posted to today for orders.