NARNA SUDHAKAR Vs. STATE OF A P

JUDGEMENT

(1.) This Criminal Petition is filed under Section 482 Cr.P.C. seeking to quash proceedings in C.C.No.152 of 2008 on the file of the III Additional Judicial Magistrate of First Class, Rajahmundry.

(2.) The petitioners are A1 to A5 in that C.C.No.152 of 2008 filed by the respondentcomplainant under Section 190 Cr.P.C. for the offences punishable under Sections 448 and 386 read with Section 34 IPC. The parties hereinafter be referred to as they are arrayed in the calendar case.

(3.) Before going into the merits of the case, it is necessary to note the brief facts of the case. It is alleged or claimed in the complaint as follows: A4 and A5 are wife and husband and A2 and A3 are their daughters and A1 is the husband of A2. The complainant who was the counsel of A3 and who settled her maintenance case etc., after sometime developed an affair with her and thereafter A1 suspected that on the advice of complainant, he may get lesser share from the properties of A5 and accordingly he hatched a plan to eliminate the interference of the complainant in the family of A4 and A5 by any means. On the encouragement of A4 and A5, the complainant and A3 went to Annavaram on 1.9.2006 and got married and after the marriage, A1 to A5 demanded the complainant to transfer house property in the name of A3 and further in pursuance of their common intention, on 11.4.2007 at about 8.15 a.m. while the complainant and others were present in his office, A1 to A5 trespassed into the office and abused him in filthy language and demanded to transfer his house in the name of A3 or to pay L 15.00 lakhs putting a deadline of one month for the compliance of their demand and as there was no other alternative, the complainant had to issue three blank cheques for L 15.00 lakhs.