Telangana High Court
Mutyalarao Siddabathuni And 3 Others vs The State Of Telangana And Another on 3 April, 2023
1
THE HONOURABLE SRI JUSTICE K.SURENDER
CRIMINAL PETITION No. 1539 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 petitioners - Accused No.1 to 4 to quash the proceedings against them in FIR No.279 of 2022 pending on the file of Station House Officer, CCC Naspur Police Station, Ramadundam (Peddapalli) District, filed for the offences punishable under Sections 465, 468, 471, 420 read with 34 of Indian Penal Code (for short "IPC").
2. Heard learned counsel for the petitioners - Accused No.1 to 4 and learned Additional Public Prosecutor for the respondent - State. Perused the material on record.
3. The learned counsel for the petitioners would submit that the complaint was filed to settle the civil disputes, however, there are allegations of fabrication of documents and the petitioners are ready to assist the investigation. Accordingly, the police are directed to not to take any coercive steps against the petitioners and issue notice under Section 41A of Cr.P.C. and conclude the 2 investigation. The petitioners shall co-operate with the Investigating Officer in concluding the investigation and execute a bond of Rs.50,000/- to the satisfaction of Station House Officer, CCC Naspur Police Station, Ramadundam (Peddapalli) District.
4. Accordingly, the Criminal Petition is disposed of. No costs.
Miscellaneous applications pending, if any, shall stand closed.
_____________ K.SURENDER, J Date: 03.04.2023 AQS