G. JHANSI Vs. STATE OF TELANGANA

JUDGEMENT

(1.) The petitioners, who are arrayed as A6 and A7 in CC No.723 of 2016 before the XIV Additional Chief Metropolitan Magistrate, Hyderabad, which case is filed for the offence under Ss. 403, 406, 418, 420, 506 r/w 34 of IPC, filed this petition to set aside the orders passed in Criminal Revision Petition No.73 of 2021 on the file of the Metropolitan Sessions Judge, Hyderabad, dtd. 9/12/2021.

(2.) Briefly stated the facts are that the 2nd respondent has filed criminal complaint aggrieved by the non registration of a plot by A-1/M/s.Prasad Homes Private Limited, situated at 4th floor, Surabhi Lotus, beside Image Hospital, Ameerpet, Hyderabad, after taking the amount for plot No.1335. Since there was no plot in the site as promised, complaint was filed. Police investigated and charge sheet was laid against A1 to A7. A1 is the company, A2 to A5 are the directors, A6 and A7/petitioners are also shown as part of A1 Company.

(3.) Learned counsel appearing for the petitioners would submit that these petitioners have nothing to do with the selling of plots by A1 Company. Though none of the witnesses have stated anything against the petitioners, police have implicated them only on the basis of the confessional statement of A5.