AVEENA GUDIPATI Vs. VANGAPANDU SRIKANTH

JUDGEMENT

(1.) This petition is filed under Section 439(2) Code of Criminal Procedure seeking to cancel bail granted by this Court in Crl.P. No. 2192 of 2011 dated 16.3.2011 concerned with Cr. No. 1318 of 2010 of S.R. Nagar Police Station.

(2.) The Petitioner is the defacto-complainant and the Respondents 1 and 2 are A1 and A2 in the Cr. No. 1318 of 2010 of S.R. Nagar Police Station.

(3.) It is the contention of the learned Counsel for the Petitioner-defacto complainant that the Respondents-A1 and A2 have mis-utilised the funds of the Petitioner's company and created one more institution by name Hekageon Business Solutions, registered in the name of their family members and diverted the entire business of Hutrangz to their new venture, by changing the passwords of the institution and have created hurdles to run the common business, which caused loss to the Petitioner to a tune of Rs. 25.00 lakhs in the common business and further, they failed to comply with the conditions imposed earlier in the bail order and hence, it is a fit case to cancel the bail granted to the Accused.