G.SATAYANARAYANA Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This Criminal Revision Case is filed, under Ss. 397 and 401 of Cr.P.C., aggrieved by the order, dtd. 30/3/2011, passed in Crl.M.P.No.1534 of 2009 in C.C.No.54 of 2007 on the file of the Principal Special Judge for SPE and ACB Cases, City Civil Court, Hyderabad, wherein and whereunder the learned Judge had declined to grant permission to withdraw the case of prosecution pending against the revision petitioner/Accused Officer in exercise of the power under Sec. 321 Cr.P.C.

(2.) The facts in issue are as under:

(3.) Heard learned Counsel for the revision petitioner/AO and learned Special Public Prosecutor for ACB Cases appearing for the respondent/complainant.