ANNE SUDHEER BABU Vs. STATE ANDHRA PRADESH

JUDGEMENT

(1.) The present Criminal Petition came to be filed by A4 (Retired Tahsildar) under Section 482 of the Criminal Procedure Code, seeking to quash the investigation in crime No.14 of 2020 of Crime Investigation Department (CID) Police Station, Amaravathi, Mangalagiri, registered against one, K.Brahmananda Reddy (A1) and Others, for the offences punishable under Sections 420, 506 read with Section 120-B I.P.C., Section 3(1)(g),(2)(Va) of S.Cs. & S.Ts. (PoA) Amendment Act, 2018 and Section 7 of A.P. Assigned Lands (Prohibition of Transfers) Act, 1977.

(2.) The facts discernible from the report lodged by one, Yellamati Prasad Kumar, are as under : It is stated that since 2014, one, Kommareddy Brahmananda Reddy (A1) used to come to the village of the informant i.e., Nidamanuru Village for land dealings. A1, who has a real estate office near Ambedkar statute in Mangalagiri Town, was introduced to the informant by one Pedapudi Andriyya and his sons Naga Raju and Rajesh. The informant, being a caste elder of Harijanawada, used to discuss about the land settlements. A1 is alleged to have settled a land dispute in respect of land admeasuring Ac.6.50 cents, existing between P.Andriyya, P.Naga Raju and P.Rajesh, purchased Ac.0.06 cents of the land and got it registered in the name of his wife in Sub-Registrar's office at Duggirala. The informant thought that he would be paid on par with Nagaraju and Rajesh for settlement of the dispute, but, no amount was paid and the issue of payment was being dragged on one pretext or the other. Thereafter, the informant and others were appointed to work in A1's office. Since then the informant and others used to attend the office of A1 at Mangalagiri regularly. At that time, they noticed frequent visits of Harijans, having assigned lands, to the office of A1. The informant was owning land to an extent of Ac.0.45 cents in Pedapalem Village. The informant was forced and threatened to execute a G.P.A.-cum-Agreement of Sale in favour of the son of A1 and after abusing the informant, the same was registered in the office of Sub-Registrar at Mangalagiri. It is further alleged in the Report that in so far as Ac.6.50 cents of land in Pedapalem village, the informant was made to believe that he will be paid Rs.20,00,000/-, as he acted as an elder and settled the dispute, but no amount was paid. However, loan was advanced, to which the informant executed promissory notes. Though the informant claims to have repaid the entire amount, the promissory notes were not returned. The land papers of the informant were also not returned. When asked for the same, A1 is said to have abused the informant.

(3.) After registering the crime, search proceedings under Section 165 Cr.P.C. were issued and accordingly on 28.2.2020 the house of the petitioner i.e., residential flat bearing No.201, River View Residency, Opp. Vijayawada Club, Karakatta Road, Tadepalli Municipality, was searched in the presence of two independent witnesses. The search team consisting of Inspector of Police, Sub-Inspector of Police, Woman Police Constable, A.S.I. and P.C. of Ongole Taluk and I Town Police Stations, after following the due procedure, searched the house and inter alia seized the following document, which is shown at serial No.9 of the search proceedings :