(1.) The present criminal petition is filed under Sec. 482 CrPC seeking to quash the criminal proceedings in C.C. No. 14/2012 pending on the file of Court of Principal Special Judge for CBI cases at Red Hills, Nampally Hyderabad (hereinafter called as 'Trial Court').
(2.) Heard Mr. T. Niranajan Reddy, learned senior counsel representing Mr. T. Nagarjuna Reddy, learned counsel for the petitioner and Mr. Srinivas Kapatia, learned Special Public Prosecutor for the Central Bureau of Investigation (hereinafter called as 'CBI'). Factual Background
(3.) The present case has a chequered history and has its roots in the politics of the erstwhile united Andhra Pradesh. The case was registered based on the order dtd. 10/8/2011 passed by the erstwhile High Court of Andhra Pradesh in W.P. Nos. 794/2011 and 6604/2011.