PARSA SOMAIAH Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) Heard the learned counsel appearing for the petitioners and the learned Additional Public Prosecutor representing the State. There is no representation for the second respondent/de facto complainant. This Criminal Petition is filed under Section 482 of Cr.P.C., seeking to quash the investigation in Crime No. 279 of 2010 of Khanapuram Police Station, Khammam Urban.

(2.) The brief facts necessary for considering the Criminal Petition are that the petitioners/A1 to A3 filed a suit in O.S. No. 305 of 2010 on the file of the Senior Civil Judge, Khammam for declaration of title and injunction in respect of an extent of 0-16 guntas of land in Sy. No. 335 situated in Gollagudem village of Khammam District against the de facto complainant. The said suit is pending adjudication before the Senior Civil Judge, Khammam and the de facto complainant is contesting the case by appointing a counsel.

(3.) While so, the de facto complainant filed a private complaint before the II Additional Judicial Magistrate of First Class at Khammam, alleging that on 7-9-2010 at about 1530 hours, while the de facto complainant and his people were conducting agricultural operations in the land, the petitioners (A1 to A3) came there with a tractor driven by one Parsa Ramanjaneyulu and tried to plough the land. When the de facto complainant obstructed, the petitioners abused him and his people in the name of their caste and threatened them with dire consequences.