K.Lakshman,J. - (1.)This Criminal Petition, under Section 482 of the Code of Criminal Procedure, 1973 (for short 'Cr.P.C.'), is filed by the petitioner - accused No.2 seeking to quash the proceedings against him in Crime No.3 of 2021 pending on the file of the Station House Officer, Kanchanbagh Police Station, Hyderabad. The petitioner herein is accused No.2 in the said Crime. The offences alleged against the petitioner are under Sections 384, 323 and 506 read with Section 34 of the Indian Penal Code, 1860 (for short 'IPC').
(2.)Heard Sri Elison Arikatla, learned counsel for the petitioner, and learned Assistant Public Prosecutor for the State. Perused the record.
(3.)A perusal of the complaint dated 08.01.2021 would reveal that there are financial disputes between the petitioner and respondent No.2 with regard to an amount of Rs.40,00,000/- (Rupees forty lakhs). According to the learned counsel for the petitioner, respondent No.2 has executed documents in August 2020, but not in January 2021 as alleged in the complaint. According to him, execution of documents is videographed by metadata on 25.08.2020. He is ready to produce the same before the investigating officer.