Telangana High Court
Kondi Akhila Reddy vs The State Of Telangana on 10 April, 2023
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THE HONOURABLE SRI JUSTICE K.SURENDER
CRIMINAL PETITION No.3476 OF 2023
ORDER:
This Criminal Petition is filed under Section 482 of the Code of Criminal Procedure, 1973 (for short 'Cr.P.C.') by the petitioner- Accused No.1 to quash the proceedings against her in respect of FIR No.27 of 2023 pending on the file of Station House Officer, Anthergaon Police Station, Peddapalli District, filed for the offences punishable under Section 420 of Indian Penal Code (for short "IPC").
2. Heard learned counsel for the petitioner and learned Additional Public Prosecutor for the respondent - State. Perused the material on record.
3. The 2nd respondent filed a complaint stating that he intended to purchase a landed property from the petitioner and advanced an amount of Rs.5,00,000/- in the year 2021. However, subsequently the 2nd respondent came to know that the land was sold other person.
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4. Since the transaction appeared to be predominantly civil in nature, this Court deems it appropriate to direct the Investigating Officer in respect of FIR No.27 of 2023 of Anthergaon Police Station, Peddapalli District, to conclude the investigation without taking any coercive steps against the petitioner - accused No.1, by strictly following the procedure laid down under Section 41-A of Cr.P.C. and also the guidelines issued by the Hon'ble Supreme Court in Arnesh Kumar v. State of Bihar1. The petitioner shall co-operate with the Investigating Officer by furnishing information and documents as sought by him in concluding the investigation as and when required.
5. Accordingly, the Criminal Petition is disposed of.
Miscellaneous applications pending, if any, shall stand closed.
_____________ K.SURENDER, J Date: 10.04.2023 rev 1 (2014) 8 SCC 273