DASARI VENU GOPAL Vs. STATE OF A.P.

JUDGEMENT

(1.) This Criminal Petition under Section 482 Cr.P.C. is filed by the petitioners/A.1 to A.3 to quash the proceedings in Crime No.92 of 2012 of Chodavaram Police Station, Visakhapatnam District, for the offence punishable under Section 420, read with 34 I.P.C.

(2.) The brief facts required to be considered for disposal of the criminal petition may be stated as follows:

(3.) It is alleged by the defacto-complainant that in February, 2011 he came to know through one of his friends Mr. Babu that the title deed relating to the property covered by sale deed dated 8.3.2002 was with the bank and the said Babu found the bank officials discussing about the said document. On that, the defacto-complainant approached A.1 and asked him to return the original sale deed dated 8.3.2002 given to him for the purpose of securing the intending purchasers of the property. A.1 allegedly dragged on the issue for sometime and ultimately stated that the said document was misplaced. When the defacto- complainant asked the other accused, they also stated that it was misplaced, but not given to the bank and, therefore, he need not worry about it. Subsequently, the defacto-complainant along with his friends went to the bank and met the Branch Manager, but the Branch Manager did not furnish any information and he also dragged on the matter on one pretext or the other and asked the defacto- complainant to bring A.2 and A.3 to him. When the defacto-complainant requested the accused to come to the bank, they did not come to the bank and were postponing the issue on one pretext or the other and ultimately they refused to come to the bank. The defacto-complainant informed the Branch Manager of the bank about the refusal of the accused to come to the bank. Thereupon it is stated that the defacto-complainant gave a request letter in writing to the Branch Manager soliciting information regarding the registered sale deed dated 8.3.2002 and the Branch Manager told him that he would respond to the request of the complainant after obtaining legal opinion.