KUNDUR THIRUPATHI REDDY Vs. A. SRAVAN KUMAR

JUDGEMENT

(1.) This Criminal Petition under Sec. 482 of the Code of Criminal Procedure, 1973 (for short 'Cr.P.C. '), is filed seeking to quash the proceedings in Crime.No.189 of 2021, pending on the file of CCS Police Station, Hyderabad registered for the offences under sec. 406 and 420 r/w 34 IPC. The petitioner herein is not shown as an accused in the said crime.

(2.) Heard the learned counsel for the petitioner and learned Assistant Public Prosecutor for the respondent No.2. Perused the record.

(3.) In the complaint dtd. 2/11/2021, the only allegation against the petitioner herein is that he had introduced the accused to the father of the de facto complainant, thereafter the de facto complainant and his family members have invested money about Rs.2,35,00,000.00 (Rupees Two Crores Thirty Five lakhs only), in his real estate business.