P S PARTHYSARATHY Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Criminal Petition Nos.4004 and 4011 of 2017 are filed by the petitioners/A.2 and A.3 respectively under Sec.437 and 439 Cr.P.C, seeking regular bail in Crime No.366 of 2017 of Kukatpally P.S, Cyberabad wherein the petitioners and other accused have allegedly committed offences under Sec.419, 420, 468, 471, 120(B) IPC and Sec.82 of Registration Act, 1908.

(2.) A.2 is the Director and authorized signatory of M/s.Trinity Infra Ventures Limited whereas A.3 is the General Manager in Gold Stone Infratech and Director and authorized signatory of M/s.Suvishal Power Gen. Ltd. It may be noted that in between M/s.Trinity Infra Ventures Limited represented by A.2 and M/s.Suvishal Power Gen. Ltd, represented by A.3, four documents were registered on 21.01.2016 in the Sub-Registrar's office (S.R.O), Kukatpally wherein A.1 is the Sub-Registrar and those four deeds are the subject matter of the present crime.

(3.) M/S.Trinity Infra Ventures Limited in the capacity of GPA holder of Smt.Ameerunissa Begum and 8 others, executed those four deeds through A.2, in favour of M/s.Suvishal Power Gen. Ltd represented by A.3.