S SANTHOSH REDDY Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This petition is filed by the accused Nos. 1 to 3 (A-1 to A-3) under Section 482 Cr.P.C for quashing proceedings in C.C.No.2598 of 2005 on the file of VIII Metropolitan Magistrate, Rajendranagar relating to offences punishable under Sections 447 and 504 I.P.C.

(2.) On report given by the 2nd respondent/defacto complainant, the Narsingi Police registered case in Crime No.121 of 2005, investigated into the same and filed charge sheet in the lower court. Subject matter of dispute between the parties is Ac.23.14 guntas of land in S.Nos.232, 233 and 234 of Manchirevula village. It is alleged that the 2nd respondent and another have been in possession and cultivation of the said land as their ancestral property as per purchase document and revenue records and that on 11.06.2005 at about 12.00 noon A-1 to A-3 came in three cars, criminally trespassed into those lands, erected boards and abused the 2nd respondent and another in filthy language and warned them to leave the lands and that A-1 to A-3 intended to grab the land.

(3.) In previous order dated 27.01.2007 in Criminal Petition No.3931 of 2006, this Court (Dr.G. Yethirajulu,J) dismissed the same with the following observations:-