JAGADISH AGARWAL Vs. STATE OF TELANGANA

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 charge sheet filed in CC.No.1521 of 2019 in Crime No.406 of 2019 dt.5/6/2019, pending on the file of the VI Metropolitan Magistrate at Medchal, Cyberabad. The petitioners herein are accused in the said crime. The offences alleged against them are under Ss. 406, 420, 506 read with 34 of the Indian Penal Code.

(2.) Heard Sri Pratap Narayan Sanghi, learned Senior Counsel appearing for the petitioners, learned Assistant Public Prosecutor appearing for the State and defacto complainant/2nd Respondent and perused the record.

(3.) The case of the 2nd Respondent/defacto complainant is that he was running a business dealing with welding and safety materials at Ranigunj, Secunderabad and sustained losses in the year 2017. He has taken permission from the petitioners for storing material in the factory premises of the petitioners/accused, located at IDA Jeedimetla, for safe custody. However, when the 2nd Respondent and his son visited the premises they found that the material worth Rs.43,62,455.00 which was kept in the factory premises of the petitioners missing. When questioned, the defacto complainant was threatened. In the said circumstances, the petitioners have committed the offences of cheating, misappropriation and criminal intimidation.