STATE OF TELANGANA Vs. BOODATI LAXMINARAYANA

JUDGEMENT

(1.) The State is aggrieved by the refusal by the Learned Metropolitan Sessions Judge to grant police custody of the respondent for a period of seven days vide order in Crl.M.P.No.107 of 2023 in Crime No.258/2022 of Police Station, CCS, Hyderabad dtd. 18/1/2023.

(2.) According to the police, the case is investigated by Assistant Commissioner of Police, CCS, Hyderabad and the respondent/A2 is co-conspirator. He along with other accused, collected huge deposits from customers in the guise of registering commercial space in the proposed commercial complex namely Sahiti Mahita Centro, Road No.12, Banjara Hills, Hyderabad by executing agreement of sale in favour of several persons including the complainant. However, suitable permissions from the relevant departments were not taken. On complaint made by the victims it was found that Sahiti Infratec Venture India Private Limited collected amount of Rs.40,92,20,687.00 and the said complaint was registered and being investigated for the offences under Ss. 406, 420, 120-B r/w 34 of IPC and Ss. 3 and 5 of TSPDFE Act.

(3.) The police filed for custody of the respondent/A2 on the ground that police had to find out regarding i) the amounts collected from the victims; ii) number of victims; iii) involvement of accused in the alleged misappropriation regarding other transactions pertaining to the case.