VELPULA SRI HARI BABU Vs. STATE OFANDHRA PRADESH

JUDGEMENT

(1.) The petitioner is accused No.2 in Crime No.566 of 2020 of Markapur Town Police Station, Prakasam District for the offences under Sections 420, 406 and 506 of IPC.

(2.) The case of the petitioner is that accused No.1 taken the lorry for rental basis from the de fact complainant and accused No.1 did not pay the rent and did not hand over the lorry to the de facto complainant and on that the de facto complainant enquired about the lorry and he came to know that the accused No.1 sold away the lorry to others on that the de facto complainant contacted accused No.1 through phone and demanded to return the lorry and on that accused No.1 threaten the de facto complainant with dire consequences. In the confessional statement of accused No.1, named the petitioner as mechanic who have changed the chasis number and engine number of the lorry. On the basis of this confessional statement, the petitioner has been included as accused No.2 in this case even though the petitioner was not in any manner contacted to these offences.

(3.) Ms. M.Vinodin Ruth, learned counsel for the petitioner would submit that there was past enmity between the accused No.1 and the petitioner and due to this enmity, the accused No.1 has willfully and falsely implicated the petitioner by naming him as the person who changed the chasis number and engine number of the stolen lorries.