BOLLINENI BHASKAR RAO Vs. CENTRAL BUREAU OF INVESTIGATION

JUDGEMENT

(1.) This petition is filed by the petitioners / Accused Nos.1 and 2 under Sec. 482 of the Criminal Procedure Code, 1973 to quash the proceedings in C.C.No.545 of 2012 on the file of XIV Additional Chief Metropolitan Magistrate, Nampally, Hyderabad reported to be transferred to XXI Additional Chief Metropolitan Magistrate and numbered as C.C.No.20 of 2018 at present.

(2.) The case of the petitioners in brief was that the Regional Manager of United India Insurance Company Limited / respondent No.2 lodged a complaint on 12/7/2007, basing on which the Central Bureau of Investigation (C.B.I.) registered Crime No.16 of 2007 under Ss. 120B, 420, 468, 471 IPC and Sec. 13(2) r/w 13(1)(d) PC Act 1988. Initially, the complaint was given against five hospitals i.e., M/s Vijaya Hospital, Nellore, M/s Nihar Hospitals, Hyderabad, M/s Sai Durga Hospital, Hyderabad, M/s Bollineni Super Speciality Hospital, Nellore, M/s Raghavendra Hospital, Vishakapatnam and some public servants contending that they were indulging in fraudulent activities by raising false medi-claims in connivance with unknown persons thereby causing financial loss of Rs.13,97,524.00 to the United India Insurance Company Limited, Hyderabad.

(3.) After completion of investigation, charge sheet was restricted to Bollineni Super Speciality Hospital, Nellore.