A.SREENIVASA REDDY Vs. RAKESH SHARMA

JUDGEMENT

(1.) This Criminal Petition is filed under Sec. - 482 of the Code of Criminal Procedure, 1973 (for short, 'the Cr.P.C. ') to quash the proceedings in C.C.No.17 of 2015 pending on the file of Special Judge for CBI Cases at Hyderabad. The petitioner is A.2 in the said case. The offences alleged against him are under Sec. s 420, 468 and 471 read with 120-B of IPC and under Sec. 13(2) read with 13(1) (d) of the Prevention of Corruption Act, 1988 ( for short, 'the PC Act ').

(2.) Heard Smt. B.Rachana Reddy, learned counsel for the petitioner, M/s. Pearl Law Associates, learned counsel for the 1st respondent and learned Special Public Prosecutor for CBI appearing for the 2nd respondent. Perused the record.

(3.) It is relevant to note that on the complaint lodged by the 1st respondent, 2nd respondent has registered a case in Cr.No.6 of 2013 for the aforesaid offences. Vide proceedings dtd. 13/2/2015, the 1st respondent has refused to accord permission to prosecute the petitioner herin/A.2 under the provisions of the PC Act. Thereafter, vide proceedings dtd. 11/4/2015, the 1st respondent has reviewed its earlier order dtd. 13/2/2015 and accorded sanction to prosecute the petitioner herein under the provisions under the PC Act.