Citation : 2022 Latest Caselaw 1905 AP
Judgement Date : 20 April, 2022
OS IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATL WEDNESDAY, THE TWENTIETH DAY OF APRIL TWO THOUSAND AND TWENTY Two (PRESENT: THE HONOURABLE SRI JUSTICE D RAMESH we CRIMINAL PETITION NO: 4869 OF 2021 a ON a wae Behveen: Shaik Abdul Gaffar, S/o. Kasim Saheb, aged about 56 years, R/o. D.No.5- 778, Pamur Road, Kanigin, Kanigin Mandal, Prakasam District. a ea Petitioner/Accused AND 1. The Central Bureau of Investigation, Represented by its Public Prosecutor /OGI, Vishakhapatnam, Vi ishakhapainam District, Andhra Pradesh, 2. OJ Satyararayana,, S/o. Not known to the petitioner, Chief Regional Manager, indi ian | Overseas Bank, Viiayawada, Krishna District, Andhra: Pradesh, wT Respondents
Paition under Section 482 of CrB.o, pray! ing that in the circumstances stated in the affidavit Ned in su HPP art of the Criminal Petition, the High Court may oe pleased {fo call for recards in connection with CC No. 06 of S020 In RO O2 CAVeO14/CBI-VSP in DDR No.295 dated 7.2 2020 on the fle of the Princinal Special Judge far CBi Cases at Visakhapatnam, Viseakhapainam District, Andhra Pradesh and to quash the same in light of the Judgment passed by the Hon'ble Apex Court in' Gentral Bureau of investigation . Hyderabad v.4. Narayana Rao (2072) 8 SCO 5T2h en
The petition coming on for hearing, upon perusing the reton and the memorandum of grounds filed In supsart thereof and the earlier Ordera dated SPOS S021 & 38.03.2022 of the High Court made herein and upon hearing the arguments of Sri V. Sai Kumar, Advocate for the pattioner and PUBLIC PROSECUTOR far the Respondent Nod the Gourt mace the faliowing +
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