MAHESH KULAKARNI Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Petitioner filed this Criminal Revision Case seeking to quash the docket order, dtd. 28/6/2025 passed in C.C.No.6274 of 2025 by the learned Chief Judicial Magistrate at Hyderabad.

(2.) Heard learned counsel for the petitioner and learned Additional Public Prosecutor appearing for the respondent-State. Perused the record.

(3.) The de facto complainant is the sister of accused No.1. The case of the prosecution, in brief, is that accused No.1, a Bank employee, manipulated fixed deposit receipts created by his father, wherein the de facto complainant was the nominee. Falsely claiming that the original FDRs were missing, he obtained duplicate FDRs from the Bank. Thereafter, he transferred the amounts of the said FDRs into the account of the petitioner-accused No.2, who is his close associate.