AVULA RAJESWARI Vs. STATE OF TELANGANA

JUDGEMENT

(1.) All the four accused in CC No.114 of 2017 on the file of the Court of the Additional Judicial Magistrate of First Class, Gudur, Nellore District, filed the present application under Sec. 482 of Cr.P.C., seeking to quash the said proceedings.

(2.) Heard Sri P.V.L. Bhanu Prakash, learned counsel for the petitioners, learned Assistant Public Prosecutor, appearing for the 1st respondent and Sri G. Ramachandra Reddy, learned counsel appearing for the 2nd respondent.

(3.) Brief facts of the case are that petitioner Nos.1 and 2/A.1 and A.2, offered to sell their RCC roofed building bearing D.No.6-87, East Street, Gudur town, in an extent of 25 ankanams to LW.1/2nd respondent. The 2nd respondent paid an amount of Rs.5,00,000.00 as first installment to A.1 on 30/10/2013 and another sum of Rs.5,11,000.00 to A.! and A.2 in the presence of LWs.2 and 3 and obtained agreement of sasle from them on 30/10/2013. A.1 did not register the house in favour of LW.1/R.2. While so, on 16/12/2023, A.1 got registered the said house in favour of Accused Nos.3 and 4, who are none other than the children of A.1 and A.2. In spite of mediations held between A.1 and A.2 and the 2nd respodnent, A.1 and A.2 did not execute the sale deed in favour of 2nd respondent. Thus, the 2nd respondent attributes that A.1 and A.2 in collusion with A.3 and A.4, cheated the 2nd respondent. On the basis of the said allegations, the police filed the charge sheet against all the four accused.