BELLEZZA APARTMENTS OWNERS Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This petition is filed under Section 482 Cr.P.C., to quash the complaint in Crime No.601 of 2020 pending on the file of KPHB Colony Police Station, Cyberabad district. The petitioners are accused in the said crime. The offences alleged against the petitioners are under Sections 406, 418 and 420 of IPC.

(2.) Heard Sri B.Adi Narayana Rao, learned Senior Counsel representing Sri Srinivasa Rao Bodduluri, learned counsel for the petitioners, Sri Pattabhi Vemulapati, learned counsel representing Sri Rambabu, learned counsel for the respondent Nos.2 and 3 and learned Public Prosecutor for the respondent No.1-State. Perused the record.

(3.) Contentions of the petitioners in the memorandum of Criminal Petition are: