M. VENKATASUBBA REDDY Vs. STATE OF A. P.

JUDGEMENT

(1.) The case of the prosecution is that the 2nd respondent herein has filed a private complaint on the file of the III Additional Judicial Magistrate of First Class at Tirupati against the petitioners alleging that the petitioners have committed offences under Ss. 420, 465, 467, 506, 120(B) of the IPC. The said private complaint was referred to Police and after due investigation the crime was registered vide Crime No.178 of 2014 dtd. 26/6/2014. Thereafter, charge sheet was filed vide C.C.No.205 of 2015, which is under challenge before this Court.

(2.) The case of the 2nd respondent is that on 6/11/2012 he has purchased a property situated in Sy.No.290 of Tirupati Revenue village accounts of Ullipatteda of M.R.Palle Panchayat admeasuring an extent of 302.69 square yards for a valid consideration of Rs.16,65,000.00 from his lawful vendors namely Bachala Jayamma, W/o Peddamuni Reddy, B. Rojamba, W/o B. Yogananda Reddy, B. Mukhesh Reddy, S/o B. Rojamba, B. Lakshman Reddy, S/o B. Pedda Muni Reddy, B. Devi, W/o B. Lakshman Reddy, B. Madhusekhar Reddy, S/o B. Jayamma, B. Manjula, W/o B. Madhusekhar reddy under a registered sale deed, vide document No.5412 of 2012, dtd. 6/11/2012 at S.R.O., Tirupati Urban.

(3.) Originally, the said property belonged to one B. Pedda Muni Reddy, S/o P. Muni Reddy, who became the owners of the land in Sy.No.290 of Tirupati Revenue Village of an extent of Ac.1.75 cents as per compromise decree in O.S.No.7 of 1973 on the file of the Hon'ble Sub-Court, Tirupati by the Hathiramji Mutt. The then Assistant Commissioner of Hathiramji Mutt vide proceedings in Roc.No.1509/1981-A, dtd. 5/5/1983 issued directions to the Tahsildar, Chandragiri to transfer the pattas in the name of the enjoyers. As per the said proceedings, B. Pedda Muni reddy being one of the enjoyer was granted a patta in Sy.No.290 of Tirupati Revenue Village accounts for an extent of Ac.1.75 cents situated at Ullipatteda. By virtue of the said patta the said B. Pedda Muni reddy became the absolute owner and has been in possession and enjoyment of the said property after duly taking possession of the same. During his lifetime, the said B. Pedda Muni reddy made alienations and settlements by exercising his absolute rights over the said land.