SUNIL KUMAR AHUJA Vs. STATE OF TELANGANA

JUDGEMENT

(1.) The petitioners are questioning their implication in CC No.1227 of 2021 on the file of XII Chief Metropolitan Magistrate at Hyderabad, as Accused Nos.2 and 3 for the offences punishable under Ss. 171-B r/w 171-E, 420 r/w 120(B) IPC, Sec. 25(1-B)(a) of Arms Act 1956 and 123(I) of The Representation of People Act 1951.

(2.) The case of the prosecution is that on 6/11/2018, the Inspector of Police, City Task Force received information that Hawala operators were planning to distribute crores of rupees to various political parties for bribing the voters in the forthcoming legislative assembly elections scheduled in the month of December 2018 in the State of Telangana. During checks, they intercepted the car of A1 on 7/11/2018 at 03.00 hours. The accused tried to escape from the police, however police chased and stopped the said car. In the said car two persons were present, who are A3/2nd petitioner and A4 (Mohd.Azam). On searching the dicky of the car, police found Rs.2,00,07,500.00 cash. The said amount and also the cell phones of A3 and A4 were seized under panchanama. Thereafter, the 2nd petitioner(A3) was taken by the police to his residence and found the 1st petitioner/A2 in the premises. Having searched the house, an amount of Rs.5,47,75,750.00 along with cell phones, laptops, cash counting machine, 30 cheque books of various banks, land documents, blank non judicial stamp papers and blank signed cheques etc., were seized at the instance of the 1st petitioner/A2. From there, the police personnel also conducted search in the premises of A1's residence at Goshamahal and seized an amount of Rs.3,27,650.00 and one .32 NP bore licensed revolver issued by the Karnataka Government and its area validity restricted to Gulbarga District.

(3.) During the course of investigation, the total amount of Rs.7,51,10,300.00 was deposited with the State Bank of India, Criminal Courts Branch, Nampally, Hyderabad. Further, the investigation was done by the CCS Police and all the bank documents of these petitioners and other accused were also collected during the course of investigation. According to the investigation, the Police found that crores of rupees were colleted in the guise of shell companies and the same were meant for providing to the political leaders, who in turn would distribute the said monies to the voters in the elections to be held in the month of December 2018. The said acts of the accused in providing money to political leaders is nothing but cheating various governmental organizations, for which reasons charge sheet was filed.