B.P. ACHARYA Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Heard Mr. T.Pradyumna Kumar Reddy, learned Senior Counsel for Mr. T.Anirudh Reddy, learned counsel for the petitioner and Mr. K.Surender, learned Special Public Prosecutor for Central Bureau of Investigation (CBI) (as his Lordship then was) for the respondent.

(2.) This revision has been filed under Ss. 397 and 401 of the Code of Criminal Procedure, 1973 (Cr.P.C) against the order dtd. 10/3/2021 passed by the learned Principal Special Judge for CBI Cases, Hyderabad, in Memo S.R.No.1056 of 2016 in C.C.No.28 of 2013.

(3.) By the aforesaid order, learned Principal Special Judge for CBI Cases, Hyderabad (briefly, 'the CBI Court' hereinafter) had taken cognizance of the offence against the petitioner as accused No.7 in C.C.No.28 of 2013 under Sec. 13(2) read with Sec. 13(1)(c) and (d) of the Prevention of Corruption Act, 1988 (briefly, 'the PC Act' hereinafter) and directed issuance of summons to the petitioner as accused No.7.