CHAPALA-SAI CHANDU Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This Criminal Petition is filed by the petitioner/sole Accused in Crime No. 15 of 2021 of Gudluru Police Station, Prakasam District, registered for the offences under Section 420 of IPC.

(2.) Heard the learned counsel for the petitioner and the learned Additional Public Prosecutor for the respondent-State.

(3.) The learned counsel for the petitioner submits that the petitioner had issued a legal notice dated 06.11.2020 to the defacto-complainant seeking refund of blank signed stamp papers which was executed at the time of taking loan for which the defacto-complainant also gave a reply to the said legal notice on 12.12.2020. Thereafter apprehending the institution of the suit by the defacto-complainant the petitioner filed Caveat Petition before the Principal Junior Civil Judge, Kandukuru vide Caveat Petition No.2 of 2021. In the meanwhile, as the police are harassing the petitioner by calling him frequently to the Police Station for payment of the amount to the defacto-complainant he also gave a complaint against the police personnel to the Superintendent of Police on 19.01.2021. Subsequently, the defacto-complainant lodged this information before the police on 27.01.2021 and in pursuance of the same, the above said crime was registered.