S.K.VALI Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) The instant petition under Sec. 482 of Code of Criminal Procedure, 1973 [for short 'Cr.P.C'] has been filed by the PetitionersAccused Nos.1 and 2, seeking quashment of proceedings against them in Crime No.109 of 2020 on the file of Machavaram Police Station, Guntur District registered for the offences under Ss. 447 and 434 read with 34 of Indian Penal Code, 1860 [for short 'IPC'].

(2.) Respondent No.2 filed the present complaint against Petitioners Accused Nos.1 and 2 alleging that Petitioners and others have illegally trespassed into the land to a total extent of Ac.5.44 cents in different survey numbers at Akurajupalli Village, Thurkapalli Village, Machavaram Layout No.2 and Tadatla Village of Guntur District. It is further alleged that in the said lands, the Government of A.P is going to allot house site pattas under "Navarathnalu" programme and the Petitioners and others have removed the stones in the said lands. Petitioners have filed a case before this Court and Respondent No.2 did not receive any orders from the Court. Based on the complaint lodged by Respondent No.2, the present case in Crime No.109 of 2020 for the offences under Ss. 447 and 434 read with 34 IPC against the Petitioners.

(3.) Being aggrieved thereby, Petitioners filed the present petition seeking quashment of proceedings against them, on the following grounds;