TELLAM VENKATESWARA RAO Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) The petitioners are accused in C.C.No.543 of 2020 in the Court of the Judicial Magistrate of First Class, Jangareddygudem.

(2.) The case against the petitioners is that LW.1 was cultivating Ac.17.00 cents of land in Vankavarigudem Village, Jeelugumilli Mandal in Survey Nos.21/1, 21/2, 22/2 and 24/1 for raising a palm oil garden. It is alleged that the petitioners criminally trespassed into this land and committed theft of said Palmolive bunches worth about Rs.35,000/-, which has been loaded in a tractor and taken away. It is further alleged that when LW.1 along with his brother questioned the petitioners these two persons has been assaulted.

(3.) Sri P.R.K.Amarendra Kumar, learned counsel for the petitioners would submit that the charge sheet does not set out the true facts and in fact there is suppression of facts in the charge sheet. He submits that there were earlier disputes in relation to this property resulting in filing of W.P.No.36332 of 2014 where an interim direction of status quo was given and the said writ petition is still pending before this Court.