B.V.SRINIVAS REDDY Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Heard Mr. Enuganti Sudhanshu Rao, learned counsel for the petitioner - accused No.1 and Mr. Srinivas Kapatia, learned Special Public Prosecutor for CBI appearing on behalf of respondent.

(2.) This Criminal Petition is filed under Sec. - 528 of the Bharatiya Nagarik Suraksha Sanhita, 2023 (for short 'BNSS'), to quash the order dtd. 20/2/2025 passed by learned Principal Special Judge for CBI Cases, Hyderabad, in Crl.M.P. No.36 of 2025 in C.C. No.1 of 2012.

(3.) The petitioner herein is arraigned as accused No.1 in C.C. No.1 of 2012. He has filed an Application vide Crl.M.P. No.36 of 2025 [Crl.M.P. No.986 of 2025 (Reg.No.)], under Sec. - 311 of Cr.P.C. to recall PW.160 on the following grounds: