ANJANEYULU Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This petition is filed by the petitioner-A1 under Sec. 482 Cr.P.C. to quash the proceedings in Crime No.259 of 2017 on the file of Sadashivapet Police Station, Sangareddy District.

(2.) The case of the petitioner in brief was that the 2nd respondent-de facto complainant filed a report against him before the Sadashivpet police on 3/9/2017 at 2.00 PM alleging that he was the Managing Director of M/s. Agastya Agro Limited and was engaged in the business of manufacturing pesticides and was distributing the same through dealers, agents and merchants. The petitioner and his son were the partners of M/s. Shiva Seeds and Pesticides and was their dealer who would purchase the pesticides from his company and used to sell the same and pay back the amount. Since 2002, their business relation was going on and since 2011 the petitioner failed to remit the amount. Whenever he contacted him, he was postponing the same on some pretext or the other and was avoiding them. Basing on the said report, the police registered a case in Crime No.259 of 2017 for the offences under Ss. 409, 406, 418, 420 read with 34 IPC against the petitioner.

(3.) Heard the learned counsel for the petitioner, the learned Assistant Public Prosecutor and the learned counsel for the 2nd respondent.