Telangana High Court
Ravikanti Sathish vs State Of Telangana on 27 September, 2023
THE HONOURABLE SRI JUSTICE K.SURENDER
CRIMINAL PETITION No.1106 OF 2018
O R D E R:
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 seeking to quash the proceedings against him in FIR No.12 of 2018 pending on the file of Station House Officer, Manthani Police Station, Peddapalli District, registered for the offences punishable under Sections 417, 420, 468, 471, 506(ii) read with 34 of Indian Penal Code.
2. Heard learned counsel for the petitioner-Accused No.1 and learned Public Prosecutor for the respondent-State. Perused the material on record.
3. The case of the respondent No.2 - de facto complainant is that he purchased a TATA Manza Car bearing No.AP-15-AX-3976 for Rs.8,50,000/- and paid net cash of Rs.2,50,000/- and obtained loan from Tata Motors for Rs.6,00,000/-. On that, he needed Rs.80,000/- for said car accessories and approached Accused No.1. Accused No.1 offered to advance Rs.80,000/- for the said purpose. But as quid pro quo demanded to retain the car of complainant for six months by using the same for a period of six months, then he would restore the car back to the complainant after receiving the said amount. But, the Accused No.1 with the help of Accused Nos.2 and 3 sold out the said car to third parties by fabricating a new registration number to the said car. The accused No.1 changed chassis number of the said car and also threatened the complainant with dire consequences. Hence, the present complaint is filed.
4. Having regard to the facts and circumstances, the present case appears to be dispute for sale of car.
5. For the said reason, the Investigating Officer in FIR No.12 of 2018 pending on the file of Station House Officer, Manthani Police Station, Peddapalli District is directed to conclude the investigation without arresting the petitioner-Accused No.1. Further, the petitioner shall co- operate with the Investigating Officer as and when required for the purpose of investigation.
6. Accordingly, the Criminal Petition is disposed of.
Miscellaneous applications pending, if any, shall stand closed.
_____________ K.SURENDER, J Date: 27.09.2023 dsv/ds THE HONOURABLE SRI JUSTICE K.SURENDER CRIMINAL PETITION No.1106 OF 2018 Date:27.09.2023 dsv/ds