ALLU VENKATESWARA RAO Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This Criminal Petition under Section 482 of the Code of Criminal Procedure, 1973 (for short "Cr.P.C.") is filed seeking quash of F.I.R in Crime No.285 of 2020 of Tadepalligudem Police Station, West Godavari District.

(2.) Heard learned counsel for the petitioners and the learned Additional Public Prosecutor for the State.

(3.) On a report lodged by the 2nd respondent, who is the de facto complainant, stating that the petitioners herein have together collected money from her and other people in the guise of running a chit fund transaction and thereafter did not pay the money payable to the members of the said chit group and cheated them, a case under Section 420 IPC was registered against the petitioners. The said case is now under investigation.