KUMAR SRINIVASA PENUMATESSA Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Petition is filed by the petitioner- accused seeking to quash the proceedings against him in C.C.No.3114 of 2022 pending on the file of the learned XVII Additional Chief Metropolitan Magistrate at Nampally, Hyderabad, registered for the offences under Ss. 420, 406 of the Indian Penal Code (for short 'IPC').

(2.) Heard Sri Duvva Pavan Kumar, learned counsel for the petitioner-accused and Smt.S.Madhavi, learned Assistant Public Prosecutor for the State-respondent No.1 as well as Sri Dishit Bhattacharjee, learned counsel for the unofficial respondent No.2. Perused the record.

(3.) (a). Brief facts of the case are that on 21/2/2022 at 19:00 hours the complainant lodged a complaint alleging that the petitioner-accused is the Founder of the company i.e. M/s.Super Surfaces, which deals with the high end luxury paints. During July, 2019, the friend of the petitioner-accused by name Mr.Ravi Varma.P, introduced the complainant to the petitioner-accused, as a contractor to execute the painting works. After having an oral agreement regarding works and payments, the complainant commenced the work. The complainant executed works in Telangana, Andhra Pradesh and Chennai. The payments were regular for a period of two months. Therefore, the said Ravi Varma was exited out of the company by the petitioner-accused due to some unknown reasons. After few days of his friend exiting the company, the complainant started facing problems with the accused company with regard to payments. The complainant asked the petitioner-accused for payments and somehow he used to give the complainant some reasonless excuses.