USHODAYA ENTERPRISES LIMITED Vs. M MAHENDER

JUDGEMENT

(1.) This petition is filed under Section 482 Cr.P.C. by the petitioners-A.1 to A.5 to quash further proceedings in Cr.No.923 of 2006 PS Panjagutta against them.

(2.) The first respondent herein filed a private complaint before the XIV Additional Chief Metropolitan Magistrate, Hyderabad against the petitioners-A.1 to A.5 and 2 others alleging the offences under Section 420 and 406 r/w 34 IPC. The said complaint was referred to police for investigation and the same was registered as Cr.No.923 of 2006 of Panjagutta PS. According to the first respondent-complainant, he participated in 'Ya.who' programme organized by A.1 to A.3 and sponsored by A.6 and won TCL Washing machine in Episode No.8 and received the same after paying gift tax of Rs.5049/- and that he further participated in Episode No.9 and won prize of D' Damas Diamond Necklace Set worth Rs.2,50,000/- and he received it after paying Rs.76,500/- towards gift tax. It is alleged that the jewellery was found only worth about Rs.50,000/- but not Rs.2,50,000/- and as such the complainant was cheated. He further alleges that the gift tax paid by him was misappropriated.

(3.) Arguments of the learned counsel for the petitioners, learned counsel for the first respondent and the learned Public Prosecutor for 2nd respondent are heard. Records are perused.