KHAJA OBEDULLAH Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) In this petition filed under Section 482 Cr.P.C, the petitioner/accused seeks to quash the proceedings in C.C.No.413 of 2017 on the file of III Special Magistrate, Miyapur.

(2.) A) Brief facts of the case are that complainant and accused are relatives to each other; while so, on 05.09.2014 the father of the accused went to the house of complainant and in the meantime, three unknown persons entered the house of complainant representing that they were Income Tax Officers (IT officers) and wanted to search house and father of the accused acted as a mediator and promised that he would settle the matter; believing his false representation the complainant and her husband paid a total amount of Rs. 18,00,000/- on different dates to settle the income tax claim.

(3.) Heard arguments of Sri C.Kumar, learned counsel for petitioner/accused and Sri Gulam Mustafa Rabbani, learned counsel for 2nd respondent/complainant.