SRIKANTH JONNAVITHULA Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Petition, under Section 482 of Cr.P.C., is filed to quash the proceedings in FIR No.187 of 2020 of Station House Officer, Sultan Bazar Police Station, Hyderabad. The petitioner herein is A-1 in the said crime. The offences alleged against the petitioner are punishable under Sections 406, 420 and 506 r/w. Section 34 of IPC.

(2.) Heard Sri Padma Rao Lakkaraju, learned counsel for the petitioner/A-1 and the learned Public Prosecutor appearing for respondent No.1 - State. Perused the record.

(3.) Learned Public Prosecutor would submit that there is a MOU dated 30.09.2019 between A-1 and A-2 and as per the terms of the said MOU, A-1 and A-2 have to clear the debts in the ratio of 50 : 50.