U.S.RAO Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This Criminal Petition is filed under Section 482 Cr.P.C. to quash all further proceedings in C.C. No.28 of 2005 on the file of the Special Judge for CBI Cases, Visakhapatnam.

(2.) Heard the learned senior counsel Sri C.Nageswara Rao, appearing for the petitioners/A.1 to A.3 and Sri K.Surender, learned Special Public Prosecutor for CBI Cases appearing for respondent/State. Perused the record.

(3.) The petitioners herein are A.1 to A.3 before the Special Court. The CBI filed charge sheet against them for the offences punishable under Sections 120B read with 420 IPC, 13 (2) read with 13 (1) (d) of the Prevention of Corruption Act, 1988. The allegations against them, in brief, are as follows.