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Judgment
Dr D. Nagarjun, J
Learned counsel for the petitioner submitted that as directed by this Court, dated 13.09.2023 the petitioners have submitted all the relevant documents including the accounts to the respondents police to show that there is no misappropriation as alleged by the defacto complainant. The petitioners have also stated to have sent all the documents to the respondents police by way of post.
2.The learned Public Prosecutor appearing for the respondents acknowledges that all the documents have been received, however, request time as investigating officer was otherwise busy and has not gone through the documents filed by the petitioner.
The learned Public Prosecutor submitted that if the petitioners appear before the Investigating Officer at 10.30 a.m., on 04.10.2023 and explain them about the account books, they will proceed with the investigation for which learned counsel for the petitioner reported no objection.
Considering the same, petitioners are directed to appear before the Investigating Officer at 10.30 a.m., on 04.10.2023 and explain about the documents submitted by them.