B. Siva Sankara Rao, J. - (1.)
The petitioner (who is the de facto complainant in Cr. No. 11/ACB -CR/2015 of ACB, City Range I, Hyderabad) filed the present petition praying to recuse from the hearing of the Criminal Petition No. 5520 of 2015 (filed by A.4 of the above crime to quash the crime proceedings).

(2.)THE petition with grounds for recusal supported by his verified affidavit also with signature of the advocate reads as follows:
"I, Elvis Stephenson, S/o R.E. Stephenson, aged about 58 years, MLA of the State of Telangana, Resident of H. No. 6 -2 -101/1/7, New Boiguda, Secunderabad, do hereby solemnly and sincerely affirm and state as follows:

I am the complainant in the above registered Crime Number on the file of Anti Corruption Bureau Police Station, City Range -I, Hyderabad and also 2nd Respondent in Crl.P. No. 5520/2015 and the Petitioner herein as such I am well acquainted with the facts of the case as hereunder.

(3.)IT is submitted, I have addressed a letter to the Director General, Anti Corruption Bureau (ACB) on 28.05.2015 as follows:
"Mr. Elvis StephensonMLA (Nominated

Dt. 28.5.2015

ToThe D.G. Anti Corruption Bureau, Hyderabad, Telangana.

Sir,

I would like to bring to your notice that I have been approached by Mr. Mathias Jerusalem, who affected me on account of Rs. 2 crores and a ticket to leave the country on vote in favour of the TDP party.

I was also contacted by Bishop Sebastin Harry who offered me a sum of RS.5 crore to abstain from casting myvote for the Biennial election to be held on the 1st day of June, 2015 or to vote in favour of the TDP Party. I was also informed that the entire transaction will be dealt by Mr. Revanth Reddy personally.

Since, this act is considered as an illegal offence including bribery and voting against my free will. I request you to please take necessary action in lieu of the Indian Law.

Yours sincerelySd/ -Elvis Stephenson, MLA"