BOODATI LAXMINARAYANA Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Criminal Petition 11516 of 2022 is filed under Sec. 482 of the Code of Criminal Procedure, 1973 (for short 'Cr.P.C.') by the petitioner/A1 and Criminal Petition 11766 of 2022 is filed by the petitioners/A2 and A3 to quash the proceedings against them in Crime No.158 of 2022 on the file of Central Crime Station, Hyderabad. The offences alleged against the petitioners/A1 to A3 are under Ss. 406, 420, r/w.34 of the Indian Penal Code.

(2.) Heard both sides and perused the record.

(3.) The Central Crime Station, Hyderabad, registered FIR against the petitioners/A1 to A3 on the basis of written complaint given by the customers of a residential building project at Ameenpur Village/Mandal, Sangareddy District. The said venture was started by Sahiti Infratech Ventures India Private Limited, situated at Road No.36, Jubilee hills. The gist of the complaint is that there was a 'Pre Launch offer' quoted by the Company and the venture was marketed from June, 2019 onwards with a Project Estimated Cost of Rs.1200.00 crores. More than 1800 customers booked the flats and 650 and odd customers cancelled the bookings. However, the Company was not accepting the cancellation. More than 72 crores was collected from 240 customers. In the complaint it is further alleged that A1 promised to pay the amounts received towards advances after repeated requests from the customers and in fact informed about plan of action to return the amount. However, it was found that there were no permission for the said Project and the customers were cheated. On the basis of the said complaint, the Central Crime Station, registered the crime.