GRANDHE DEVELOPERS PVT. LTD. Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Petition has been filed under Sec. 482 of the Code of Criminal Procedure, 1973, by the petitioners/accused Nos.1 to 3 seeking to quash the proceedings in C.C.No.17248 of 2019 on the file of the XII Additional Chief Metropolitan Magistrate, Hyderabad, for the offences punishable under Ss. 406, 420 and 120B of the Indian Penal Code, 1860 (for short, 'the IPC') by setting aside the orders, dtd. 19/2/2020, in Crl.R.P.No.259 of 2019passed by the learned I Additional Metropolitan Sessions Judge, Hyderabad.

(2.) Brief facts of the case:

(3.) Heard Mr. T. Chandra Shekhar, learned counsel for the petitioners, Mr. Gaddam Srinivas, learned counsel for respondent No.2, and Mr. M. Vivekananda Reddy, learned Assistant Public Prosecutor appearing on behalf of respondent No.1-State.