CHUNDURI SIYA RAM KRISHNA Vs. REDDI RAVINDRA BABU

JUDGEMENT

(1.) Leave granted.

(2.) Both these appeals are being taken up together and are being disposed of by this common judgment and order as these appeals have been preferred against the common judgment and order dated 01.03.2007 passed by the Andhra Pradesh High Court at Hyderabad. By the aforesaid common judgment and order the learned Single Judge of the High Court dismissed the petition filed by Accused Nos. 1 to 9 praying for quashing of the complaint filed against them by holding that the allegations made in the said complaint do not make out a case for quashing of the complaint.

(3.) In order to appreciate the contentions raised before us by the counsel appearing for the parties it would be necessary to set out the brief facts leading to filing of the aforesaid complaint dated 02.07.2005. One Chunduru Subba Rao, Accused No. 1 was having a rice mill at Village Lakshmipuram in District Guntur, Andhra Pradesh under the name and style of "C.S.R. Rice Mills". He was the sole proprietor of the said rice mill. Accused Nos. 2 to Accused No. 5 are the family members of Accused No. 1 whereas Accused Nos. 6 to Accused No. 8 are son-in-law, the daughter of Accused No. 1 and the brother of the son-in-law of Accused No. 1 respectively. Accused No. 9 has also been arrayed as one of the accused in the complaint filed and he is the younger brother-in-law of Accused No. 1. Accused No. 2 and Accused No. 3 are the two sons of Accused No. 1 who are aged about 28 and 25 years respectively. Accused No. 2 is stated to be doing his job after completing his graduation from Nagarjuna University, Guntur, Andhra Pradesh and his post graduation in Master of Computer Applications under University of Madras. On the other hand, Accused No. 3 is stated to be studying Engineering course in Bapatla, Guntur, Andhra Pradesh. It is, therefore, disclosed from the aforesaid facts that all the family members of Accused No. 1 have been arrayed as accused persons in the complaint filed.