MADDIPAOTI VENKATA SATYA RAMU Vs. STATE OF AP

JUDGEMENT

(1.) THIS petition is filed to quash First Information Report in Crime No. 263/2013 of Banjara Hills Police Station, Hyderabad for alleged offence under Sections 406 & 420 IPC. Heard both sides.

(2.) THIS Court on 23 -6 -2014 after appearance of the Investigating Officer adjourned the case on the representation of Investigating Officer that investigation is nearing completion and in one case already investigation is completed and they are going to file final report. At that time, one of the contention of the prosecution is that accused was absconding and he was not co -operating with the investigation but now as the accused was arrested and released on bail, there cannot be any hurdle for the prosecution to complete investigation.

(3.) CONSIDERING the same, I feel that the Investigating Officer shall verify the records of the Registrar of Companies with reference to the allegations made in the complaint particularly with regard to allotment of shares and promise of giving directorship and to complete the investigation as expeditiously as possible.