CENTRAL BUREAU OF INVESTIGATION Vs. V. VIJAY SAI REDDY

JUDGEMENT

(1.) Leave granted.

(2.) This appeal is directed against the final judgment and order dated 13.06.2012 passed by the High Court of Judicature of Andhra Pradesh at Hyderabad in Criminal Petition No. 4387 of 2012, whereby the High Court dismissed the petition filed by the Central Bureau of Investigation (CBI)- the appellant herein seeking cancellation of bail granted to the respondent herein.

(3.) On the orders of the High Court of Andhra Pradesh in Writ Petition Nos. 794, 6604 and 6979 of 2011 dated 10.08.2011, the CBI, Hyderabad, on 17.08.2011, registered a case being R.C. No. 19(A)/2011-CBI-Hyderabad dated 17.05.2011 under Sections 120-B read with Sections 409, 420 and 477-A of the Indian Penal Code, 1860 (in short 'IPC') and Section 13(2) read with Section 13(1)(c) and (d) of the Prevention of Corruption Act, 1988 (in short "the PC Act") against Y.S. Jaganmohan Reddy (A-1), Member of Parliament and 73 others.