GUNTUPALLI SRINIVASA RAO Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Heard Sri Y.Soma Srinath Reddy, learned counsel for the petitioner and Smt.S.Madhavi, Assistant Public Prosecutor, representing learned Public Prosecutor for State/respondent.

(2.) Challenge in this criminal revision case, filed under Ss. 397 and 401 Cr.P.C., is to the remand order dtd. 18/7/2024 passed against the petitioner/accused No.2 in Crime No.19 of 2024 of PS, EOW, Cyberabad on the file of the learned Principal Junior Civil Judge-cum-Metropolitan Magistrate, Rangareddy District at LB Nagar.

(3.) Crime in FIR No.19 of 2024 for the offences under Ss. 420, 406 and 409 IPC was registered against the petitioner and three others by the PS, EOW, Cyberabad basing on the complaint lodged by one Kartheek Motamarri, the de- facto complainant, alleging that he was induced and misrepresented by Shilpa (A4), stated to be the Marketing Partner of M/s.GSR Infra Group, making him to believe that they were constructing villas in the land admeasuring Ac.16.00 by obtaining HMDA approval and offered a villa admeasuring 200 Sq.Yards and 2500 SFT in Sy.No.298, Kollur Village, RC Puram Mandal for lesser price as a pre-launch offer and obtained Rs.1.17 Crores through cheques and online transactions to GSR Infra Private Ltd., (A1) bank account bearing A/c.No.410805500101 from September, 2023 to October, 2023 and issued cash receipts to that effect, signed by Guntapalli Srinivas Rao (A2), Managing Director of M/s.GSR Infra Luxurious Villas LLP.