SRILAKSHMI YERRA Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Challenge in this Criminal Revision Case is the order that is rendered by the Court of Principal Special Judge for CBI Cases, Hyderabad, in Crl.M.P.No.47 of 2021 in C.C.No.1 of 2012, dtd. 17/10/2022.

(2.) The revision petitioner, who is arrayed as accused No.6 in the Calendar Case in question, moved an application for discharge and the same was dismissed by the trial Court through the impugned order. Aggrieved by the same, the petitioner is before this Court.

(3.) Heard the submission of Sri K.Raghavacharyulu, learned counsel for the revision petitioner as well as the learned Special Public Prosecutor for CBI.