HARISH KESHARIA Vs. STATE OF TELANGANA

JUDGEMENT

(1.) As the lis involved in all the three criminal petitions is one and the same, these petitions are being heard in common and disposed of with the following COMMON ORDER:

(2.) Heard Sri Prajot H.Jaggi, learned counsel representing Ms. Anandita S.Chander, learned counsel for the petitioners, learned Public Prosecutor representing State and Sri K.S.Sunil, learned counsel, representing M/s Chandrasen Law Offices, for the 2nd respondent/defacto- complainant. Perused the record.

(3.) Perusal of the complaints in Cr.No.2018 and 174 of 2019, charge sheet in C.C.No.14503 of 2019, the Joint Memorandum of Understanding (MOU), dtd. 12/1/2020, Consent Terms dtd. 18/2/2021, would reveal that there are disputes between the petitioners and the 2nd respondent with regard to supply of RBD Palmolein Edible Oil. M/s Sarda Agro Oils Private Limited represented by its Managing Director, Mr. Jagadish Kumar Sarda, agreed to sell 1000 Metric Tonnes of RBD Palmolein Edible Oil, in two lots. 500 Metric Tonnes of oil in four transactions 125 Metric Tonnes each to M/s. K.Trambaklal, vide High seas sale agreements dtd. 13/12/2013 22/12/2013. With regard to sale of 375 Metric Tonnes of oil in three lots of 125 Metric Tonnes each, the transaction was complete. With regard to last 125 Metric Tonnes of oil transactions, 23 Metric Tonnes of oil is complete and with regard to 102 Metric Tonnes of oil, the transaction is in dispute. M/s. K.Trambaklal, through his Power of Attorney Holder Mr. Ashok Kesharia has lodged a complaint with Police, Nhava Sheva Police Station, Mumbai, who registered a case in Cr.No.2 of 2014 for the offences under Secs. 420, 461 and 475 read with 34 of IPC. After completion of investigation, the Investigating Officer has filed charge sheet and the same was taken on file as RCC No.49 of 2017.