SRI SAMATHAM GOPI Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Petition is filed under Sec. 482 of the Code of Criminal Procedure, 1973 (for short 'Cr.P.C.') by the petitionersAccused Nos.1 and 2 to quash the proceedings against them in C.C.No.3937 of 2021 on the file of XXII Additional Chief Metropolitan Magistrate at Secunderabad.

(2.) Heard learned counsel for the petitioners and learned Additional Public Prosecutor for the respondent No.1 - State. Perused the record.

(3.) The 2nd respondent filed a complaint against the petitioners on 13/7/2021 alleging that the 1st petitioner herein is a service contractor in Coca-Cola company. The 2nd respondent was a zonal head in the said branch, since he had found certain irregularities in 1st petitioner's contract, he raised objections in approval of the contract bills. In the last week of June, 2021 the 1st petitioner came across him near his office and threatened to kill him if he did not approve his bills. Later he came to know through some well- wishers that 1st petitioner developed grudge against him for not approving the contract bills and assuming that 2nd respondent had an intention to remove his contract from Coca-Cola Company, 1st petitioner was planning to kill him. On 12/7/2021 when the 2nd respondent started in his Car from his house to Apollo Hospital, he saw these petitioners following him and assuming that they would kill him, he drove his car speedily and got out of their vision and in the process could escape from their plan. Aggrieved by the same, the 2nd respondent lodged the complaint on the very next day at 05.00 PM, which was registered for the offence under Sec. 307 read with Ss. 511, 506, 120(b) of IPC and took up investigation.