R. NAGENDER YADAV Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Leave granted.

(2.) This appeal is at the instance of the original accused and is directed against the order passed by the High Court for the State of Telangana at Hyderabad dated 1st of June, 2021 in Criminal Petition No. 4687 of 2020 by which the High Court declined to quash the criminal proceedings instituted against the appellant herein at the instance of the respondent No. 2 (original complainant) and accordingly rejected the application filed by the appellant herein under Sec. 482 of the Code of Criminal Procedure (CrPC) for quashing of the proceedings.

(3.) This litigation highlights one of the most perfunctory investigations at the hands of the police. The subject matter of this litigation is an open plot admeasuring 321 square yards situated at the village Nallagandla, District Ranga Reddy, State of Telangana. The respondent No. 2 herein (original complainant) claims to be the lawful owner of the said plot. It is not in dispute that the original complainant had purchased the said plot of land by way of a sale deed executed in his favour dtd. 9/5/2008 bearing registration No. 102/2008.