(1.) This Criminal Petition is filed by the petitioner, who is accused No.3, to quash the proceedings in FIR No.39 of 2024 dtd. 10/1/2024, pending on the file of Panjagutta Police Station registered for the offences punishable under Ss. 417, 419 and 420 of the Indian Penal Code, 1860, Ss. 66-D and 66-C of the Information Technology Act, 2000, (for short 'IT Act') Ss. 4 and 20 of the Indian Telegraph Act, 1885, (for short 'the Act, 1885) and Ss. 3 and 6 of the Indian Wireless Telegraphy Act, 1933. (for short 'the Act, 1933)
(2.) The facts of the complaint are that respondent No.2 gave a complaint to PS Panjagutta stating that when he was googling for a Digital Service Payment Gateway on 3/12/2023, he received a call from '8529674886' stating that they were calling from IGS Solutions which was similar to Meeseva, but allegedly related to Central Government and provides 300 services. The complainant further states that she paid Rs.1800.00 for registration in order to create ID on her name and accordingly she paid the same through UPI and the company created DT897434 ID, but the company is alleged to have said that for activation of KYC, the application was presently stalled and further stated that the company further advised respondent No.2 to take a distributor ID for which he would get more commission and accordingly respondent No.2 is alleged to have paid an additional amount of Rs.4040.00 through UPI but they stated that it is showing KYC error. The company further advised respondent No.2 to opt for a Zonal ID for an amount of Rs.30,000.00. Respondent No.2 grew some suspicion and did not pay the said amount.
(3.) It is further alleged in the complaint that respondent No.2 went to the office of IG Solutions on 9th Floor of White House Building, Begumpet, Hyderabad where she was informed by the HR executive that the company was only providing 5 services and that refund of her money could not be provided. On the complaint of respondent No.2, the Police registered FIR No.39 of 2024 dtd. 10/1/2024.