KHAJA KRISHNAVENI Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Criminal Petition No.3807 of 2016 is filed by petitioners/A1 to A6, and Criminal Petition No.3833 of 2016 is filed by the petitioners/A7 to A19 under Sec. 482 of the Code of Criminal Procedure, 1973 (for short 'Cr.P.C.') to quash the proceedings against them in C.C.No.52 of 2016 on the file of III Metropolitan Magistrate, Rangareddy. The offences alleged against the petitioners are under Ss. 420, 468, 471, 406, 120B and 506 r/w.34 of the Indian Penal Code.

(2.) Heard.

(3.) The defacto complainant who is the brother of Accused No.1 filed a complaint alleging that Polomi Educational Society was established for the purpose of providing education to the poor and for their benefit. Accused Nos.1 and 2 were residents of USA and intended to provide funds for the said society. The society was established with the intention of providing free education and also to establish hospitals. On 26/3/2009, the society was transferred in the name of Accused Nos.1 to 5. Accused No.3 brought some unknown person and signed in the said society on the name of A1. However, A1 was at USA at that relevant point of time. Accused Nos.1 to 15 have colluded with each other and brought a person and impersonated her as Accused No.1. A1 and A2 collected huge amounts from various persons at USA for the purpose of providing free education and also establishment of Hospital for the poor and sent the money to A3 by way of Hawala. However, A3 did not open any bank account in the name of society and she has personally collected the said amount. The passport, visa and Green Card of A1 and A2 would show that they were residing in USA at the time of registration of society i.e. on 26/3/2009. In the year 2012, the accused in collusion with others have filed a false complaint against the defacto complainant.