SUJANA UNIVERSAL INDUSTRIES LIMITED Vs. STATE OF TELANGANA

JUDGEMENT

(1.) The present Criminal Petition is filed by the petitioners/A1 to A4 under Section 482 of Cr.P.C. seeking to quash the proceedings initiated against them in C.C.No.34 of 2016 on the file of the XII Additional Chief Metropolitan Magistrate, at Nampally, Hyderabad.

(2.) The facts in issue are as under:

(3.) During pendency of the proceedings, the petitioners/A1 to A4 have admitted their liability and accepted to repay the loan amount in accordance with the settlement agreement, dated 27.08.2018. Therefore, the 2nd respondent/complainant filed Crl.M.P.No.3167 of 2018, under Section 257 of Cr.P.C., seeking to withdraw the complaint by mentioning the facts for such withdrawal along with the settlement agreement executed between the petitioners/A1 to A4 and the 2nd respondent/ complainant, but the learned Magistrate dismissed the said petition with a finding that since the offences alleged in the complaint come under warrant case, the 2nd respondent/complainant cannot be permitted to withdraw the complaint under Section 257 Cr.P.C. Aggrieved by the same, the 2nd respondent/ complainant filed Crl.R.P.No.274 of 2018 before the I Additional Metropolitan Sessions Judge, Hyderabad. By an order, dated 19.10.2018, the learned I Additional Metropolitan Sessions Judge, Hyderabad, dismissed the said Criminal Revision Petition by confirming the order passed by the learned Magistrate. Therefore, having no other option, the petitioners/A1 to A4 filed the present Criminal Petition, to quash the proceedings in C.C.No.34 of 2016.