GALI JANARDHAN REDDY Vs. STATE CBI HYDERABAD

JUDGEMENT

(1.) Heard Ms. Jayasree Narasimhan, learned counsel representing Sri Rajesh Maddy, learned counsel for the petitioners and Sri Srinivasa Rao Kapatia, learned Special Public Prosecutor for CBI.

(2.) a) Crl.P.No. 10450 of 2017 is filed under Sec. 482 of CrPC by the petitioner/accused No.2 (A.2) in C.C.No.1 of 2016 challenging the order dtd. 25/10/2016 passed in Crl.M.P.No.1660 of 2016 in C.C.No.1 of 2012 in R.C.No.17(A) of 2009-CBI/Hyderabad, by the Principal Special Judge for CBI Cases, Hyderabad, and to set aside the same.

(3.) a) Crl.M.P.No.1660 of 2016 was filed by A.2 under Ss. 451 and 457 of CrPC, to grant interim custody of 105 items of gold ornaments, seized from his residence.