MOTEPALLI PRABHAKAR RAO Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Petition is filed under Sec. 482 of Code of Criminal Procedure, 1973 (for short 'Cr.P.C.') to quash the proceedings against the petitioners in C.C.No.3314 of 2021 on the file of the learned Judicial Magistrate of First Class, Prohibition and Excise, Sangareddy District, registered for the offences punishable under Ss. 420 and 406 of the Indian Penal Code, 1860 (for short 'IPC').

(2.) The brief facts of the case are that respondent No.2/de facto complainant lodged a complaint against the petitioners stating that the petitioners approached respondent No.2 in the month of January, 2018 and induced him that there is a good project of Hostel Business at Bowrampet and if respondent No.2 invest the amount, it will become double in two years. Accordingly, they have taken money of Rs.27,50,000.00 on different occasions. After two years, the petitioners are not making any payment and threatening with dire consequences over phone and physically attacked. Basing on the said complaint, the Police registered a case in Crime No.673 of 2021 for the offences punishable under Ss. 420 and 406 of IPC and after completion of investigation, they filed charge sheet, vide C.C.No.3314 of 2021, before the learned Judicial Magistrate of First Class, Prohibition and Excise, Sangareddy District.

(3.) Heard Sri Ch. Srinivas, learned counsel appearing on behalf of the petitioners as well as Sri E. Ganesh, learned Assistant Public Prosecutor appearing on behalf of respondent No.1-State and Sri C. R. Kalyan, learned counsel appearing on behalf of respondent No.2.