DOMA CHAITANYA Vs. K. RAMAKRISHNAMA NAIDU

JUDGEMENT

(1.) The 1st respondent/complainant filed complaint under Sec. 200 Cr.P.C.,, to take cognizance for the offence under Ss. 420, 403, 406, 421, 422, 42 423, 120 (B) IPC r/w Sec. 156(3) Cr.P.C alleging that accused No.1 and 2 who are petitioners herein have got acquaintance with the complainant since 2 years through one Keerthi Reddy, who is the family friend of the complainant, and at the relevant point of time, the accused No.1 who is doing clothe business in Tirupati, for the development of the business, took loan from the complainant and his friend.

(2.) At the request of the accused the complainant has advanced an amount of Rs.10,00,000.00 for further development of the cloth business in January, 2013 and in the month of February, 2013, the complaint has requested to adjust an amount of Rs.12,50,000.00 and the accused has offered to sell his vacant site situated at Nellore and agreed to register the sale deed of the said vacant site in favour of the complainant and later the complainant came to know that in collusion, connivance and conspiracy of the accused Nos.2 and 3, the accused No.1 presented Insolvency Petition on the file of the Additional Senior Civil Judge, Tirupathi, in I.P. No.26 of 2013, showing some of the creditors including the respondent/complainant, dishonestly to gain wrongful and to defraud the creditors, thereby the accused cheated all the creditors.

(3.) The said complaint was forwarded by the learned Magistrate to Chittoor I Town Police Station under Sec. 156(3) Cr.P.C., by an order dtd. 14/8/2013.