JUDGEMENT
B.SIVA SANKARA RAO J, -
(1.)Respective accused of C.C.No.16 of 2016 (old C.C.No.132 of 2014) on the file of the IV Junior Civil Judge, Guntur, outcome of private complaint
of M/s Venkata Padmavathi Cotton Tradsers, rep. by its Managing Partner
L.Srinivas Rao, in all against 10 accused viz: A.4 by name Vanagamudi Sular
Subramaniam, is the quash petitioner in Crl.P.No.3470 of 2018; A.8 to A.10
by names Ramaiah Konar Navaneetha Krishnan(since died on 05.09.2017),
Muthuraman Chidambaram and Amarnath Kaliraj are the petitioners in
Crl.P.No.3479 of 2016; A.6-Ramnarayan Jagadeesan is the petitioner in
Crl.P.No.4654 of 2016; A.5 and A.7 by names Kamalakannan Lakshmanan
and Krishnaswamy Kaliraj are the petitioners in Crl.P.No.4657 of 2016; filed
the quash petition seeking to quash the proceedings of C.C.No.16 of 2016.
(2.)Similarly, in C.C.No.820 of 2015 on the file of the V Addl.Junior Civil Judge, Guntur from the private complaint of M/s.Venkata Padmavathy
Cotton Traders rep. by its Partner Sure Srinivasa Rao, against the ten self-
same accused as in C.C.No.16 of 2016 and the A.5 and A.7 by names Kamala
Kannan Lakshmanan and Krishnaswamy Kaliraj are the petitioners in
Crl.P.No.5619 of 2016 and A.6 by name Ramnarayan Jagadeesan is the
petitioner in Crl.P.No.5572 of 2018 who sought for quashing of the
proceedings in C.C.No.820 of 2015 supra. So far as against the A.3,A.4, A.8
and A.9, the complainant withdrew the case by section 257CrPC petition
No.1899 of 2016, dt.09.08.2016 and permitted by the trial Magistrate.
(3.)Similarly, in C.C.No.821 of 2015 on the file of the V Addl.Junior Civil Judge, Guntur, also outcome of a private complaint maintained by
M/s.Sri Vijaya Sai Cotton Traders rep. by its Managing Partner Mr. Vemula
Sambasiva Rao against the ten self-same accused as in C.C.No.16 of 2016
and the A.8 to A.10 by names Ramaiah Konar Navaneetha Krishnan(since
died) and Muthuraman Chidambaram and Amarnath kaliraj are the
petitioners in Crl.P.No.4888 of 2018; A.5 and A.7 by names Kamala Kannan
Lakshmanan and Krishnaswamy Kaliraj are the petitioners in Crl.P.No.5607
of 2016 sought for quashing of the proceedings in C.C.No.821 of 2015. So far
as against A.3, A.4, A.8 and A.9, the complainant withdrew the case by
Section 257 CrPC petition No.7909 of 2016,dt.09.08.2016 and permitted by
the trial Magistrate.
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