PAWAN AGARWAL Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Aggrieved over registration of crime in First Information Report No.263 of 2016, the petitioner viz., Pawan Agarwal, who is arraigned as accused No.14, filed the present Criminal Petition invoking jurisdiction of this Court under Sec. 482 of the Code of Criminal Procedure (Cr.P.C.), requesting to quash the complaint and investigation in the said crime on the ground that he has been falsely implicated for the offences punishable under Sections 420, 467, 468, 471, 474, 477-A, 109 and 120-B read with Sec. 34 of the Indian Penal Code, 1860 (IPC), as the complaint and investigation is an abuse of process of law so far as he is concerned.

(2.) Heard Sri Vedula Venkataramana, learned Senior Counsel appearing for Sri Sharad Sanghi, learned counsel for the petitioner, and the learned Additional Public Prosecutor.

(3.) Even before adverting to the submissions made by the learned Senior Counsel for the petitioner and the learned Additional Public Prosecutor, it is necessary to refer to certain basic facts.