MANTURI SHASHI KUMAR Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Criminal Petition No.13439 of 2018 is filed by A1 and Criminal Petition No.2686 of 2021 is filed by A2 seeking to quash the proceedings in S.C.No.342 of 2018 on the file of Metropolitan Sessions Judge-cum-Special Court under the Prevention of Money Laundering Act, 2002. Since both the petitioners are accused in the same case, they are being heard together and disposed by way of this Common Order.

(2.) Charge sheet was filed against these petitioners and others by the Patancheru Police. According to the prosecution, in respect of purchase of land, the petitioners herein and other accused projected A3 as real owner of a property and entered into an agreement of sale. The complainant paid an amount of Rs.40.00 lakhs initially on 20/5/2009 and another Rs.45.00 lakhs on 24/6/2009. The police arrested the accused for defrauding the complainant. The accused forging the signatures and thumb impressions of one Shyam Kumar, offered the land for sale and A3 impersonated as the owner Shyam Kumar. Out of the total agreed amount, Rs.85.00 lakhs was paid. The charge against the accused was for impersonation and cheating, having entered into criminal conspiracy and causing wrongful loss to complainant to the extent of Rs.85.00 lakhs.

(3.) The parties however entered into compromise and approached the concerned Court. Thereafter, these petitioners were acquitted of the predicate offence.