CHEMANGAARI VENKATASWAMY GOUD Vs. STATE OF TELANGANA

JUDGEMENT

(1.) The petitioner is accused No.l among two accused of Crime No. 169 of 2018 of Adibatla Police Station, Rachakonda District, registered for the offences punishable under Sections 406, 420 and 120-B Penal Code on 22.06.2018.

(2.) The aforesaid crime is registered based on a private complaint of the de facto complainant, dated 06.06.2018. The learned IV Metropolitan Magistrate, Cyberabad at Ibrahimpatnam, Ranga Reddy District, referred the said complaint under Sec. 156 (3) Crimial P.C., 1973 to the police, from which the police registered the present crime on 206.2018.

(3.) The sum and substance of accusation from the private complaint contents in registration of the FIR are that the de facto complainant is the owner and possessor of plot Nos.5 and 6 part, in Survey Nos. 860 and 861, admeasuring 300 square yards of Nadergul Village, Balapur Mandal (the then Saroor Nagar Mandal), Ranga Reddy District, having purchased the same under a registered sale deed bearing document No.8812 of 1998, dated 04.07.1988 from A.1, namely Chamangari Venkat Swamy, no other than his own brother, and later the complainant constructed a compound wall and temporary shed therein and also obtained electrical service connection.