THELAPALLI RAGHAVAIAH Vs. STATION HOUSE OFFICER

JUDGEMENT

(1.) On 21st June, 2005, the petitioner herein lodged a First Information Report with the Kovur Police Station in Nellore District against the private respondent Nos. 2, 3, 4 and 5 herein alleging commission of offences under Sections 196, 199, 120-B, 403, 406 and 418 Indian Penal Code.

(2.) The complaint in short is that Raghava Infrastructure Private Ltd. was a Private Limited Company engaged in doing civil contract works. Soma Enterprise Limited is also doing civil contract works having its corporate office at 14, Avenue-4, Banjara Hills, Hyderabad and its site office near Saibaba Temple, Kovur, adjacent to National High-way-5. It was stated that the respondent No. 3 was one of its Directors. The Respondent Nos. 4 and 5 are the Project Manager and Materials Engineer of the Company.

(3.) It was alleged in the complaint that Soma Enterprise Limited who obtained a contract for executing work on the Nellore Bypass Road on National Highway-5, appointed the complainant as its sub-contractor for excavation and transportation of gravel for the formation of embankment of Nellore Bypass Road on National Highway-5 from Km 172.840 to 178.200 from 1st June, 2002 onwards. The agreed rate of remuneration was Rs. 27/- per cubic meter for the first kilometer and Rs. 4/- per cubic meter for each kilometer thereafter.