SUMANA PARUCHURI Vs. JAKKA VINOD KUMAR REDDY

JUDGEMENT

(1.) Both these petitions are filed by the petitioners under Sec. 482 of the Code of Criminal Procedure to quash the proceedings in C.C. No. 31 of 2021 on the file of VIII Additional Metropolitan Sessions Judge-cum-Special Judge for Economic Offences, City Criminal Courts at Nampally, Hyderabad. The petitioners are accused No. 1 and 2 in C.C. No. 31 of 2021 and they are none other than father and daughter respectively by relation. Since the subject matter in both the petitions is one and the same, I am inclined to dispose of both the petitions by this Common Order.

(2.) The case of the petitioners in brief was that, the petitioner in Criminal Petition No.8025 of 2021 was the estranged wife of respondent No.1 and daughter of respondent No.2. The respondent No.1, through his General Power of Attorney Holder, lodged a private complaint against her and the respondent No.2 before the VIII Additional Metropolitan Sessions Judge-cum-Special Judge for Economic Offences, City Criminal Courts at Nampally, Hyderabad, for the offences under Ss. 447, 448 and 451 of the Companies Act 2013, and Ss. 628 and 629A of the Companies Act 1956 and Ss. 405, 415, 420, 425, 464, 468, 471 and 120(B) of the Indian Penal Code.

(3.) The learned counsel for the petitioners contended that the Company (PARPL) was not arrayed as an accused though the allegations were made against the Company that the Company had forged, fabricated and manipulated the documents, forms, Annual Reports of PARPL and uploaded in the ROC website and was alleged that 63,000 shares of PARPL were issued illegally to render the respondent No.1 a minority shareholder and to usurp the management of PARPL.