P PUSHAVATHI Vs. R GANGIREDDY RAMANAREDDT

JUDGEMENT

(1.) the learned counsel representing Sri B. Somasekhar, the learned counsel representing petitioners-accused Nos.2, 3, 4 & 5, Sri Sreenivasa Rao, the learned counsel representing respondent No.1 and the learned Additional Public Prosecutor.

(2.) The criminal petition is filed under Section 482 of the Code of Criminal Procedure to quash the proceedings in C.C.No.187 of 2001 on the file of the VI Additional Munsif Magistrate, Guntur.

(3.) The first respondent filed a private complaint under Section 200 of the Code of Criminal Procedure stating that A-1 and the present petitioners had committed the offences under Sections 406, 420 & 463 read with Section 107 of the Indian Penal Code. The relationship between A-1 and the present petitioners is not in serious dispute. The first petitioner A-2 is the wife of A-1, 6th accused is the friend of the other accused and the other accused A-3 and A-4 are the sons of A-1. The specific case of first respondent-complainant is that in pursuance of the representation made that the first accused is having a good and marketable title, a registered sale deed, dated 17-10-1998 was entered into. It is also stated that the first accused suppressed the pendency of the proceedings in A.T.C.No.44 of 1984 on the file of the Principal Munsif Magistrate, Guntur and also O.S.No.422 of 1991 on the file of the Subordinate Judge, Guntur.