SANNADI GOPINATH REDDY Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) The Respondent No.2 had filed a complaint against the petitioner herein, for the offences under Sec. 420 and 506 of I.P.C., before the Judicial Magistrate of First Class, Naidupet who referred the complaint for investigation to the police and Crime No.16 of 2022 was registered against the petitioner for the above offences on the file of Pellakuru Police Station, SPSR Nellore District.

(2.) The complaint set out by the 2nd Respondent is that the 2nd Respondent had purchased certain lands, from the petitioner, under a registered deed of sale dtd. 6/11/2009 and obtained mutation of the said lands except Ac.0.14 cents of land in Sy.No.301/5 of Aarlapudu Village, Pellakur Mandal. The mutation was refused on the ground that the said land belong to one Duvvuru Sankaramma and that the said land had already been acquired under the Telugu Ganga Project and compensation had been received by the petitioner.

(3.) The 2nd Respondent complained that she had been cheated by the petitioner.