SUKESH GUPTA Vs. STATE OF TELANGANA

JUDGEMENT

(1.) The petitioners are A1 to A4, filed the petition to quash the complaint and investigation in FIR No.41 of 2020, dated 28. 02.2020 on the file of the Assistant Commissioner of Police, Division-C, CCS, DD, Hyderabad. However, the investigation was completed and charge sheet was filed and numbered as CC No.1247 of 2021 pending on the file of XII Additional Chief Metropolitan Magistrate, Hyderabad.

(2.) I.A.No.1 of 2022 is filed to amend the prayer in the present Criminal Petition to quash the proceedings in CC. No.1247 of 2021 pending on the file of XII Additional Chief Metropolitan Magistrate, Hyderabad. I.A. is allowed.

(3.) Briefly, the case according to the charge sheet is that one Sri E.Venugopal, Associated Vice President of SREI Equipment Finance Limited, situated at Banjara Hills filed complaint stating that the 1st petitioner/A3, 2nd petitioner/A4 who are partners of M/s.Aashi Realtors(A1) and 3rd petitioner/A5 and 4th petitioner/A6, who are directors of Neeharika Infrastructure Private Limited(A2), have approached the defacto complainant company for availing loan of Rs.110.00 Crores.