I.SYAM PRASAD REDDY Vs. STATE

JUDGEMENT

(1.) Heard Mr. Vivek Jain, learned counsel for the petitioners and Mr. K.Surender, learned Special Public Prosecutor for Central Bureau of Investigation (CBI) (as his Lordship then was).

(2.) This criminal petition has been filed by five petitioners under Sec. 482 of the Code of Criminal Procedure, 1973 (briefly 'Cr.P.C' hereinafter) to dispense with the presence of petitioner No.1 Sri I.Syam Prasad Reddy in C.C.No.26 of 2014 pending on the file of Principal Special Judge for CBI Cases, Nampally, Hyderabad (briefly 'CBI Court' hereinafter).

(3.) Be it stated that petitioner No.1 is Sri I.Syam Prasad Reddy who is accused No.4 in C.C.No.26 of 2014. Petitioner No.1 is the Chairman-cum-Managing Director of petitioner Nos.2 to 5 companies. Petitioner Nos.2 to 5 are accused Nos.5, 8, 10 and 13 in C.C.No.26 of 2014.