DHARMA REDDY Vs. STATE

JUDGEMENT

(1.) This is a petition filed u/S. 482, Cr. P.C., to quash investigation in Crime No.254 of '90 of Abids Police Station, Hyderabad.

(2.) The relevant facts in brief are : One Ramanayya, General Manager of Hotel Ahwanam made a report to the Police, Abids Police Station, on 7-9-90 stating that some cash was missing from their almirah having been stolen and they suspect one Satyam of Guntur. The Police registered it as Cr. No. 254/90 u/ S.457 and 380, I. P.C. On 13-9,90 the Sub-Inspector arrested one Satyanarayana at his residence in Nacharam, Hyderabad, and recovered Rs. 25,000/- from him. Satyanarayana named three persons as having been involved in the Crime. They are (i) Kasinath, (ii) Kareem and (iii) Prasad. On the same day (i.e. 13-9-90) the Sub-Inspector arrested Kasinath and recovered from him Rs. 5,000/-. While so, on 25-9-'90 the local Daily, viz. Deccan Chronicle, published a news item stating that there has been a theft of Rs. 1,70,00,000/ - from Ramakrishna Studios at Nacharam, that Sri N. T. Rama Rao has slashed away lakhs of rupees and kept them in Ramakrishna Studios and that a tea-stall owner has fled away with a part of money kept in the film-boxes. On 16-9-90 a Congress Legislator requested for a probe into the theft at Nacharam and that, it is stated, as per the wish of the Chief Minister the Government ordered it. Thereafter the C.B. C.I.D., took up investigation from the Abids Police.

(3.) It is stated that the two people arrested by the Abids Police, viz. (i) Satyanarayana and (ii) Kasinath revealed the name of the petitioner as the main participant in the case. The petitioner, therefore, moved the 2nd Addl. Metropolitan Sessions Judge for grant of anticipatory bail on 25-9-90 in which a counter was filed stating that the investigation revealed commission of a theft at Nacharam. That petition ended in its dismissal.