B.SIVA SANKARA RAO, J. - (1.) The respective revision petitioners in the Crl. R.C. Nos. 143, 290, 291, 272, 273, 279 and 262 of 2016 are the accused Nos. 1 to 7 respectively of C.C. No. 21 of 2015, by names Smt. K. Ratna Prabha, IAS, the then Principal Secretary, I T and C. Dept., Hyderabad(A.1), Sri M. Gopi Krishna, IPS, the then Special Secretary, I T and C. Dept., Hyderabad (A.2), Sri P.Satyanaraya Murthy, the then Joint Secretary, I T and C. Dept., Hyderabad(A.3), Sri B.P. Acharya, IAS, the then M D and V C, APIIC, Hyderabad(A.4), Sri Neil Raheja, M D, M/s. K. Raheja I T Park Pvt. Ltd.,(A.5) and Sri B.Rabindranath, Head, Raheja Mindspace, Hyderabad (A.6) and one Sri L.V. Subrahmanyam, IAS, the then M D and V C, APIIC, Hyderabad(A.7), the predecessor in Office to A.4. A.1 to A.4 and A.7 are all in service, but for A3 since retired.
(2.) The accused supra maintained the revisions by impugning the orders dated 30.12.2015 in Crl.M.P.No.447 of 2014, passed by the learned Special Judge for SPE and ACB Cases-cum-IV Additional Chief Judge, City Civil Courts, Hyderabad, (for short 'the Special Judge') by rejecting the closure final report dated 14.07.2014 against all the six accused of FIR, (A1-6 in crime No.6/CAN.CIU/HYD/2011, ACB, Hyderabad), and taken cognizance of the offences punishable against A1-4 and one Sri L.V. Subrahmanyam, IAS as A7 under Sections 13(1)(d) r/w. 13(2) of the PC Act and under Sections 420 and 409 read with 34 IPC and so far as against A5&6 under Section 12 of the PC Act and Sections 420 and 409 read with 34 IPC.
(3.) The crime No.6/CAN.CIU/HYD/2011,ACB, Hyderabad(supra), was registered on 22.02.2011 for the offences punishable under Sections 11, 12 and 13(1)(i)(d)(i),(ii) and (iii) of the Prevention of Corruption Act (for short 'PC Act') and Sections 420, 409, 427 read with Section 34 IPC based on a private complaint 31.01.2011 filed by the defacto complainant by name Sri T.Sriranga Rao, Advocate by profession of Barkatpura, Hyderabad, before the learned Special Judge, against A.1 to A.6 only. Same was referred by the learned Special Judge, under section 156(3) CrPC, on 19.02.2011 to the D.G. ACB, Hyderabad, with a direction to entrust the same to the concerned officer having jurisdiction and to submit a report.;