S. Surendra vs The State Of Telangana
2025 Latest Caselaw 3234 Tel

Telangana High Court

S. Surendra vs The State Of Telangana on 19 March, 2025

              HON'BLE SRI JUSTICE K.SURENDER

            CRIMINAL PETITION No.13327 OF 2024
JUDGMENT:

1. This Criminal Petition is filed to quash the proceedings against

the petitioners in Crime No.686 of 2024 on the file of PS, Madhapur

for the offences under Section 408, 409, 420 r/w 34 IPC.

2. Learned counsel for the petitioners submits that initially a

complaint was filed against A1, who is the petitioner herein, for the

offence of cheating, and criminal misappropriation. Subsequently,

these petitioners were arrayed as accused 2 to 11 by invoking

Section 409 IPC.

3. Learned counsel for the petitioners submits that there is no

entrustment by the 2nd respondent, insofar as these petitioners are

concerned and the entire allegation of entrustment is against A1, as

evident from the complaint and also the remand report of A1.

4. The said aspect shall be looked into by the Investigating

Officer and conclude investigation, without taking coercive steps

against these petitioners. The petitioners, however, shall assist

investigation, as and when required.

5. With the above direction, Criminal Petition is disposed off.

Consequently, miscellaneous applications, if any, shall stand

closed.

__________________ K.SURENDER, J Date: 19.03.2025 kvs