THIYAGARAJAN ANIAYAMPATI SIVASWAMY Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Petition is filed to mainly on the ground of cryptic order passed by the Special Judge for trial of Cases under Economic Offences in C.C.No.59 of 2022, dtd. 10/10/2022 taking cognizance of offence under Ss. 420, 406, 426, 468, 470, 471 and 120-B of IPC against the petitioner and others. The said cognizance order is as follows:

(2.) Learned counsel appearing for the petitioner would submit that the order taking cognizance has to be set aside as learned Sessions Judge has not given any reasons for taking cognizance.

(3.) Several quash petitions are being filed before this Court questioning the very cognizance order taken by the learned Magistrates or the Special Courts. The cognizance orders are bereft of any reasons and bald assertions are made for taking cognizance; to illustrate,