P.PRUDHVI Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This petition is filed under Sec. 482 Cr.PC seeking to quash the proceedings against the petitioner/accused No.2 in C.C.No.2984 of 2021 on the file of Judicial Magistrate of First Class (Prohibition and Excise), at Sangareddy, for the offences punishable under Ss. 406, 420, 120-B read with 34 IPC, and Sec. 156(3) Cr.PC.

(2.) The facts of the case are that the 2nd respondent gave complaint stating that he entered into an agreement of sale dtd. 6/6/2013 with M/s Safeway Infra Partnership firm represented by the petitioner and accused No.1 for construction of independent villa bearing No.700 for a total sale consideration of Rs.43,26,624.00 which was paid, sale deed was executed vide No.3403/2014 and it was promised that the villa will be developed within 18 months of agreement with a grace period of 6 months, and even after four years of agreement, it was alleged that not even 25 percent of construction is complete and when contacted the accused they kept false promises, and hence police registered complaint under Sec. 420, 406, 120-B read with 34 IPC, 156(3) of Cr.P.C.

(3.) Heard Sri Rathangapani Reddy, learned counsel appearing on behalf of the petitioners as well as Sri S. Ganesh, learned Assistant Public Prosecutor appearing on behalf of respondent No.1, and Sri Sravan Kumar Purelia, learned counsel appearing on behalf of respondent No.2.