STATE Vs. VAIDYA VARA PRASAD

JUDGEMENT

(1.) The Criminal Petition is filed by the petitioner/complainant under Sec. 482 Cr.P.C. seeking to quash the order dtd. 27/11/2018 in Crl.MP.No.996 of 2018 in Crime No.25/RCA-CR-II/2018 on the file of the First Additional Special Judge for SPE and ACB Cases, City Civil Court, Hyderabad.

(2.) The petitioner herein is the State, represented by the Inspector of Police Anti Corruption Bureau, City Range-II, Hyderabad, representing through Standing Counsel-cum- Special Public Prosecutor, no other than complainant in the above crime registered against the respondent/accused Officer, now under suspension.

(3.) The present petition is impugning the dismissal of the police custody sought by the prosecution agency in Crl.MP.No.996 of 2018, by order, dtd. 27/11/2018. Though elaborate arguments advanced by both sides in more than two sittings on either side supporting the order by the respondent/accused Officer and impugning the order by the prosecution agency, in the present case, it is not necessary to dwell into the factual merits without answering the legal position. Hence, the present order is confined to discuss the legal position and if at all there from required to go into the facts what is already heard it can be considered.