Telangana High Court
Mr. Venumadhav Anumandla vs The State Of Telangana on 20 April, 2023
1
THE HONOURABLE SRI JUSTICE K.SURENDER
CRIMINAL PETITION No.3960 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.6 to quash the proceedings initiated against him in respect of FIR No.71 of 2023 pending on the file of Station House Officer, Hanamkonda Police Station, Hanamkonda, filed for the offences punishable under Sections 420, 409, 506 and 290 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 - de facto complainant filed a complaint stating that certain medicines were purchased by accused Nos.1 and 2. However, they failed to pay the amounts for the said purchase of medicines. When the 2nd respondent asked them to pay the amounts, accused Nos.1 and 2 threatened the 2nd 2 respondent with dire consequences and this petitioner supported accused Nos.1 and 2.
4. Since there are no specific allegations leveled against the petitioner for the offences punishable under Sections 409 and 420 of IPC, this Court deems it appropriate to direct the Investigating Officer in respect of FIR No.71 of 2023 of Hanamkonda Police Station, Hanamkonda, to conclude investigation without taking any coercive steps against the petitioner - accused No.6. Further, the petitioner shall co-operate with the Investigating Officer as and when required for the purpose of investigation.
5. Accordingly, the Criminal Petition is disposed of.
Miscellaneous applications pending, if any, shall stand closed.
_____________ K.SURENDER, J Date: 20.04.2023 rev