NERELLA VEERANJANEYULU Vs. STATE OF A P

JUDGEMENT

(1.) Heard the Learned Counsel for respondents Nos. 2 and 3 and Public Prosecutor. No representation for the petitioners.

(2.) Petitioners herein are the accused in Cr. No. 64 of 2009 of Police Station Phirangipuram, Guntur District. They filed this petition to quash the proceedings of the above referred First Information Report.

(3.) The brief facts of the case are that the 2nd respondent herein Dasari Anjaiah lodged a complaint alleging that he and the another complainant Jagannatham Balaswamy belong to Erukala Caste (Scheduled Tribe) and that they purchased land in D. NO. 79/A1 to an extent of Ac. 1.00 cents through registered sale deed and enjoying the same since six years. The said land is adjacent to the land of 1st petitioner herein Nerella Veeranjaneyulu. It is also the case of the complainants that they got the land surveyed by the Surveyor and obtained necessary Certificate from the Surveyor. It is also their case that the accused No. 1 i.e., petitioner No. 1 herein did not get his land measured and claiming the land purchased by the complainants. It is also alleged that the accused i.e., the petitioners herein viz., Nerella Veeranjaneyulu, Nerella Venkata Koteswara Rao, Nerella Baleswara Rao, N. Sreenivasa Rao and N.V. Srikanth @ Anand entered into their land, abused them in filthy language in the name of their Caste and threatened them. It is also their case that their documents are genuine and therefore, requested to take action.