V. HARIBABU Vs. STATE OF TELANGANA

JUDGEMENT

(1.) The present revision is filed by accused No.2 under Sections 397 and 401 Cr.P.C., aggrieved by the order, dated 02.07.2018, passed in Crl.M.P.No.494 of 2015 in C.C.No.221 of 2013 on the file of the VI-Additional Chief Metropolitan Magistrate, Hyderabad, wherein and whereunder the application for discharge filed by the petitioner/accused No.2 was dismissed.

(2.) The 2nd respondent/de facto complainant filed a private complaint against the revision petitioner/A2 and two others for the offences punishable under Sections 420, 423, 468, 120-B I.P.C. before the XIV Additional Chief Metropolitan Magistrate, Hyderabad, who referred the same to the police, Panjagutta Police Station, under Section 156 (3) Cr.P.C. for investigation and report. The Sub Inspector of Police, Panjagutta Police Station registered a case in Crime No.87 of 2001 under the aforesaid offences. Eventually, after completion of investigation, a charge sheet was laid under the aforesaid offences against the revision petitioner/A2 and others and the same was numbered as C.C.No.221 of 2013.

(3.) The allegation in the charge sheet is that A1, A2, who is the revision petitioner herein, and A3 along with another lady by impersonating the 2nd respondent/de facto complainant, got executed a Gift Settlement Deed in favour of A-1 as if it was executed by the 2nd respondent/de facto complainant.