PASUPULETI RAVITEJA Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) These Criminal Petitions, under section 482 of Cr.P.C., are separately filed by the Petitioner/A-2 seeking to quash the proceedings in C.C. Nos.718, 370, 174, 755, 438, 385, 439, 371, 207, 175, 433 and 689 of 2009 respectively, pending on the file of the Court of III Metropolitan Magistrate at Vijayawada, Krishna District (for short, 'the trial Court'), registered for the offences punishable under Sections 406 and 420 of I.P.C.

(2.) Heard learned counsel for the petitioner and learned Public Prosecutor, appearing for the 1st respondent - State. None appears for the 2nd respondent - complainant, in all these petitions, in spite of service of notice.

(3.) The aforesaid Cases were registered based on the private complaints filed by the complainants stating that A-1 is Sri Rajkamal Housing Private Limited, which is a Company engaged in the business of development of plots and the petitioner herein is A-2, the Managing Director of said Company, caused wide publicity through number of broachers, advertisements including the staff and representatives of Company and approached the complainants in person, succeeded in booking of the plots by them; by receiving the entire sale consideration amounts of the respective plots from the complainants the petitioner did not register the respective plots in their favour and postponed the same on one pretext or the other. On credible enquiries, through the relatives and friends of the complainants, they came to know that ownership of the respective plots is not with Sri Rajkamal Housing Private Limited and they further learnt that the Company is involved in multiple registrations of same plots and number of criminal cases are pending against the Company - A-1 and also against the petitioner - A-2, being Managing Director of Sri Rajkamal Housing Private Limited.