BYRMENI PRAKASH RAO Vs. STATE OF TELANGANA

JUDGEMENT

(1.) The lis involved in these two petitions being one and the same, both the criminal petitions are heard together and are being decided by way of this common order.

(2.) These Criminal Petitions are filed under Sec. 482 of the Code of Criminal Procedure, 1973 (for short 'Cr.P.C') whereunder, Criminal Petition No.2655 of 2024 is filed to quash the proceedings initiated against the petitioners/accused Nos.1 and 2 and Criminal Petition No.2634 of 2024 is filed to quash the proceedings initiated against the petitioner/accused No.3 in F.I.R.No.27/2024 on the file of the Manthani Police Station, Ramagundam Commissionerate, Peddapalli District, registered for the offences punishable under Ss. 406, 409 and 420 of the Indian Penal Code (for short 'IPC').

(3.) The brief facts of the case are that on 29/2/2024 the complainant/respondent NO.2 who is the District Manager of the Telangana State Civil Supplies Corporation Limited, Peddapalli District, lodged complaint against accused No.1 - Sri B.Prakash Rao (petitioner No.1 in Crl.P.No.2655/2024) accused NO.2 - Sri B.Varaprasad Rao (petitioner No.2 in Crl.P.No.2655/2024) and accused No.3 - Sri M.Suman Kumar (petitioner in Crl.P.No.2634/2024). The accused No.1 is the Managing Partner and accused Nos.2 and 3 are partners in Maruthi Industries.