G.Sri Devi, J. - (1.)The present Criminal Petition is filed by the petitioners/A1 to A4, under Section 482 of Cr.P.C., seeking to quash the proceedings initiated against them in C.C.No.830 of 2017 on the file of the XVII Additional Chief Metropolitan Magistrate, Nampally, Hyderabad.
(2.)The facts in issue are as under:
(3.)The 2nd respondent/complainant (hereinafter referred to as the "2nd respondent Company") filed a private complaint against the petitioners/A1 to A4 before the XVII Additional Chief Metropolitan Magistrate, Hyderabad, for the offences punishable under Section 420, 468, 471 and 120 (B) of I.P.C., which was referred to the police under Section 156 (3) of Cr.P.C. Basing on the said reference, the police, Golconda Police Station, registered a case in Crime No.26 of 2013 and took up investigation. After completion of investigation, the police filed charge sheet, which was taken cognizance as C.C.No.830 of 2017.