THODUPUNURI SRINIVAS Vs. STATE OF TELANGANA

JUDGEMENT

(1.) These Criminal Petitions are filed under Sec. 438 Cr.P.C. by petitioners/A3 to A8 seeking bail in the event of their arrest in connection with Crime No.93/2022 on the file of Sulthanabad Police Station, Peddapalli, registered for the offences punishable under Ss. 409 and 420 of Indian Penal Code.

(2.) The case of the prosecution is that the defacto complainant is 'Zilla Manager ' who filed a complaint alleging that paddy to an extent of 91.258.40 Quintals was supplied to Sri Lakshminarasimha Industries of which petitioners herein are partners. It is alleged that the concerned authorities have found a short fall of 14,348 Quintals of paddy which is valued at Rs.5,95,98,278.00 alleged to have been misappropriated.

(3.) Learned Counsel for petitioners has filed partnership deed and argued that it was A1 who was responsible for the day-to-day affairs of the firm and the petitioners have nothing to do with the running of the company on a daily basis.