VIJAYARAGHAVAN DEVARAJ Vs. STATE OF A.P.

JUDGEMENT

(1.) This petition is filed by the petitioners - accused Nos.1 to 3 to quash the proceedings in CC No.732 of 2012 on the file of III Metropolitan Magistrate, Cyberabad.

(2.) The facts of the case in brief are that the respondent No.2 - de facto complainant filed a private complaint on the file of III Metropolitan Magistrate, Cyberabad at L.B. Nagar, stating that she was one of the Directors of M/s.Tekibez Soft Solutions (India) Pvt. Ltd., registered under the Companies Act and the said company was having branches all over the world and one such branch was at London. The petitioner No.1 established a company, by name, Conciro Pvt. Ltd., in London and the petitioners No.2 and 3 established a company, by name, Pemba Consultants Limited at London and the said companies were sister concerns and were dealing with the same line of business as that of the company of the de facto complainant. Petitioners No.1 to 3, who were acquainted with the de facto complainant, approached her and her husband and requested to lend 8,800 U.K. Pounds to the petitioner No.1 and 8,800 U.K. Pounds to petitioners No.2 and 3. The de facto complainant and her husband transferred the said amounts to them. On repeated demands of the de facto complainant and her husband, the petitioners No.1 and 2 issued cheques but, the said cheques were dishonoured. When the de facto complainant tried to contact the petitioners No.1 and 2, they were not answering her telephone calls. The de facto complainant traced the whereabouts of the petitioners in India and when she questioned about the dishonour of cheques, they threatened her and her husband with dire consequences. On 12.2.2012, when the complainant was at her office at Ramanthapur, petitioners No.1 to 3 came to the said office at 3.00 PM, broke the furniture and assaulted the de facto complainant and abused her in filthy language and also ransacked the office.

(3.) The said complaint was referred to the police for investigation under Section 156(3) Cr.P.C. and FIR No.241 of 2012 was registered by the Uppal Police under Sections 420, 427, 448, 323 and 506 IPC and after completing the investigation, filed charge sheet against the petitioners, arraying them as Accused Nos.1 to 3 and the said charge sheet was numbered as CC No.732 of 2012.