PASHAM GOPAL REDDY Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Petition is filed under Sec. 482 Cr.P.C. by the petitioners/accused Nos.1 and 2 seeking to quash the proceedings in C.C.No.267 of 2019 on the file of the Principal Judicial First Class Magistrate at Suryapet, for the offences punishable under Ss. 120-B, 417, 420, 406, 447 and 506 r/w 109 I.P.C.

(2.) The brief facts, as culled out from the charge sheet, are that respondent No.2 herein lodged a complaint against the petitioners/accused Nos.1 and 2 and accused No.3 alleging that they have cheated him by not paying the sale consideration mentioned in the sale deed vide document No.91 of 2017; the cheques issued by the petitioners were not honoured and the original cheques were also returned to the petitioners by taking a sum of Rs.25,00,000.00 from the petitioners, as part payment of the sale consideration and that though the petitioners promised to complete the sale transaction within one week, despite making several demands, they did not complete the sale transaction. Therefore, the respondent No.2 filed the complaint against the petitioners and accused No.3. Based on the said complaint, the police have registered the crime vide FIR No.191 of 2018, for the offence punishable under Sec. 420 I.P.C. The Investigating Officer, after due investigation, has filed charge sheet against the petitioners for the offences punishable under Ss. 120-B, 417, 420, 406, 447 and 506 r/w 109 I.P.C. The Principal Judicial Magistrate of First Class at Suryapet has took cognizance of the said offences and numbered the case as C.C.No.267 of 2019.

(3.) Learned counsel for the petitioners contended that the respondent No.2 and his mother executed a sale deed vide document No.2717/2018, dtd. 12/7/2017 in favour of the petitioners; having received the total consideration from the petitioners by way of cash against the cheques, which were mentioned in the sale deed, the respondent No.2 has returned the original cheques to the petitioners. Further, the cheques were signed by petitioner No.1 since he was authorized to operate the account maintained by the account holder i.e., accused No.3 and knowing the said fact very well, respondent No.2 gave a complaint. The learned counsel for the petitioners further contended that respondent No.2 and his mother have already filed a suit i.e., O.S.No.38 of 2018 on the file of the Additional District Judge, Suryapet, seeking cancellation of the subject document; that the petitioners have also filed a suit i.e., O.S.No.97 of 2018 on the file of the Senior Civil Judge at Suryapet, seeking perpetual injunction and that the complaint was filed by the respondent No.2 as a counter blast to the said civil suit filed by the petitioners. Further it is contended that the ingredients of the offences alleged against the petitioners do not attract the petitioners and therefore, the Magistrate ought not to have taken cognizance of the said offences. Learned counsel further contended that the parties have already filed suits against each other and the same are pending before the Civil Courts concerned and that non-payment of the agreed amount for sale consideration cannot be termed to be an ingredient of cheating and criminal conspiracy and in order to settle the civil disputes, a false case has been foisted against the petitioners. Therefore, prayed to quash the proceedings in C.C.No.267 of 2019.