P. PRAMOD KUMAR Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Writ Petition is filed to declare action of respondent No.2 of giving instructions to his subordinates to withdraw/recall/delete Look Out Circular issued against the respondent Nos.7 to 9, vide C.No.146/LOC/CCS-DD/HYD/2020, dated 13.07.2020 in relation to the case in Cr.No.366 of 2020 of the office of the respondent No.6 for the offences under Sections 420, 406 and 506 read with Section 34 of the IPC and also giving instructions not to arrest the respondent Nos.7 to 9, as illegal and consequently direct the respondent Nos.2 to 6 to arrest the respondent Nos.7 to 9 as part of investigation, question them and not to recall Look Out Circular ( for short, 'LOC') dated 13.07.2020, thereby preventing the respondent Nos.7 to 9 from running away by evading arrest and defeating the process of investigation and prosecution.

(2.) Heard M/s Shyam S.Agarawal, learned counsel for the petitioner, Sri Vedula Srinivas, counsel appearing for Sri K.Pradeep Reddy, counsel appearing for respondent Nos.7 to 9 and the learned Assistant Government Pleader for Home, and perused the record.

(3.) A perusal of the material would reveal that there are disputes between the petitioner herein and 7th respondent with regard to purchase of property i.e. H.No.8-3-231/W-64 admeasuring 500 sq.yards along with 10,320 sq.feet of constructed area in Women's Cooperative Housing Society Limited, Jubilee Hills. The said property belongs to Jyothi Rani. She offered to sell the said property for total sale consideration of Rs.4,50,00,000/-. The petitioner and the 7th respondent agreed to purchase the same. Accordingly, the 7th respondent who is in USA paid Rs.1.50,00,000/- to the petitioner herein. Thereafter, according to the 7th respondent, the petitioner has misappropriated an amount of Rs.1.50,00,000/- and he has paid 1,50,00,000/- of excess sale consideration to the said Jyothi Rani. Thus, there are disputes between the petitioner and unofficial respondents with regard to the purchase of the said property and also for doing liquor business in the said property. The following cases are pending between them.