ROCKY Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Leave granted.

(2.) This appeal challenges the final order dtd. 19/2/2025 passed by the High Court of Telangana at Hyderabad in Criminal Petition No. 1022 of 2019, whereby the High Court partly allowed the application of the appellant under Sec. 482 of the Code of Criminal Procedure, 1973 (hereinafter referred as "the CrPC") by quashing cognizance under Sec. 406 of the Indian Penal Code, 1860 (hereinafter referred as "the IPC"), while maintaining cognizance under Ss. 420, 344 and 506 of the IPC.

(3.) The dispute arises from contractual and financial dealings between appellant (accused no. 2) and respondent no. 2 (complainant) relating to construction work undertaken between 2008-2010. A No Dues Certificate dtd. 10/6/2010 was issued by respondent no. 2 and acknowledged on 12/6/2010. Subsequent disputes arose, culminating in crossallegations.