GAMPA KRISHNAMURTHY Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Alleging that the proceedings are initiated wrongfully against the petitioner, who is arrayed as Accused No.1 in F.I.R.No.47 of 2018 of Alair Police Station, Yadadri-Bhongir District, and thereby seeking the Court to quash the said First Information Report, the present Criminal Petition is filed.

(2.) Heard Sri Peddakula Papaiah, learned counsel for the petitioner, Sri K.Jagadishwar Reddy, learned counsel for the unofficial respondent as well as learned Assistant Public Prosecutor, who is representing respondent No.1-State.

(3.) When learned counsel for the petitioner projected that a false case was foisted against the petitioner (hereinafter be referred as "Accused No.1", for the sake of convenience of discussion) by respondent No.2 (hereinafter be referred as "the de facto complainant", for the sake of convenience of discussion), learned counsel appearing for the de facto complainant submitted that as Accused No.1 committed the offences of cheating and misappropriation, a complaint was given against him and basing on the said complaint, police registered a case and the same is pending for investigation and, therefore, the present criminal petition is unsustainable.