ALLA VIJAYA LAKSHMI Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) These two petitions are filed by the accused Nos. 1 to 3 under Section 482 Cr.P.C for quashing proceedings in Crime Nos.5 of 2006 and 70 of 2006 of Manuguru police station relating to offences punishable under Section 420 IPC and Section 5 of the A.P. Protection of Depositors of Financial Establishments Act, 1999 (in short, the Act).

(2.) Subject-Matter of these two crimes relate to money transactions between the defacto -complainants and the accused. The 2nd respondent in both the petitions who are the defacto -complainants filed respective private complaints before the Additional Judicial Magistrate of the First Class, Kothagudem who forwarded the complaints to Manuguru police for investigation under Section 156(3) Cr.PC and report.

(3.) In the result, both the criminal petitions are allowed quashing Crime Nos.5 of 2006 and 70 of 2006 of Manuguru police station. The 2nd respondents in both the petitions are at liberty to file fresh complaints before the Special Court in case they are advised to do so.