AB. V. SUWRESH Vs. STATE OF A.P.

JUDGEMENT

(1.) In this Criminal Petition filed under Section 482 of Cr.P.C. the petitioner/accused seeks to quash the proceedings against him in Crime No.104 of 2019 of C Belgal Police Station, Kurnool district, which was registered for the offences under Sections 379 and 411 of IPC and Section 3 of the Prevention of Damage to Public Property Act, 1984 (for short, 'the PDPP Act').

(2.) On the complaint of one T.Rangamuny, VRO of Palakudoddi village, C.Belagal mandal, Kurnool district, the Police registered the instant complaint. The brief facts of the complaint are that the petitioner/accused obtained on lease Ac.8.00 cents of land situated in Survey No.125/1 of Kondapuram village from one Hanumanth Reddy at the rate of Rs.50,000/- per acre and dumped approximately 200 tractors of sand worth Rs.4,00,000/- excavated from the Thungabhadra river clandestinely, without having any kind of permission from the Government for the purpose of transporting the dumped sand at a higher price. The mediators' report was drawn on 12.08.2019, the sand dump has been seized and the instant Crime was registered for the aforesaid offences. Investigation is reported to be pending. Hence, this petition.

(3.) Heard learned counsel for the petitioner/accused, learned Additional Public Prosecutor, appearing for the 1st respondent-State, and perused the record.