B.PADMA Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) THIS petition is filed to quash F.I.R. No.552 of 2011 of Station House Officer, Meerpet, Cyberabad.

(2.) BRIEF facts leading to this petition are as follows: Second respondent herein filed a private complaint under Section 200 Cr.P.C. before II Metropolitan Magistrate, Cyberabad at L.B.Nagar and the court forwarded the said complaint to Station House Officer, Meerpet under Section 156 (3) Cr.P.C. for investigation and on that, concerned police registered it as Crime No.552 of 2011 and issued F.I.R. Aggrieved by the registration of F.I.R., A.3 filed this petition on the ground that averments in the complaint do not attract any of the offences referred in the complaint.

(3.) ADVOCATE for petitioner submitted that the role of petitioner is only introducing the complainant to A.1, except that she had nothing to do with the transaction or the mortgage over the property. He further submitted that the petitioner is a close relative of complainant and as a known person, she has informed the complainant about the availability of plots at Sri Nilaya Town Ship, Badangpet and there is no material attracting the offences under Sections 420 and 406 I.P.C. against the petitioner and that she is falsely implicated. He further submitted that without verification of the correctness of the complainant averments, police mechanically directly registered F.I.R. and for these reasons, the F.I.R. has to be quashed.