MOHD. JAHANGIR 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 trial of SPE and ACB Cases, Hyderabad in Crl.M.P.No.165 of 2015 in C.C.No.8 of 2014 dtd. 18/10/2021.

(2.) The petitioner is arrayed as accused in C.C.No.8 of 2014 wherein proceedings in the said Calendar Case were initiated basing on the allegation that he committed offences punishable under Ss. 7, 13(1)(d) read with Sec. 13(2) of the Prevention of Corruption Act, 1988. On taking cognizance of the offences against him by the Special Court, the petitioner moved an application for discharge. The said application vide Crl.M.P.No.165 of 2015 stood dismissed through order dtd. 18/10/2021. Aggrieved by the same, the petitioner preferred the present Criminal Revision Case.

(3.) Heard the submission of Sri Badeti Venkataratnam, the learned counsel for the petitioner and the learned Standing Counsel-cum-Special Public Prosecutor for ACB.