K. SATHYAMOORTHY Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) The 2nd respondent had filed a complaint, which was registered as Crime No.251 of 2020 of Bangarupalem Police Station, Chittoor District, against the petitioners herein under Sections 447, 427, 323, 506 read with Section 34 IPC.

(2.) The complaint was to the effect that the petitioners herein had forcibly entered the land in possession of the 2nd respondent and had assaulted the 2nd respondent apart from destroying the peanut crop on the land that is said to be in possession of the 2nd respondent.

(3.) The petitioners have now approached this Court to quash the said complaint on the ground that there are long standing civil disputes, which are presently pending before this Court, in the form of a Second Appeal and the revenue authorities have also granted orders in their favour. It is submitted that these are civil disputes, which are given the colour of criminal litigation solely for the purpose of furthering the interests of the 2 nd respondent.