SHAIK TAJUDDIN BABA Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This petition is filed under Section 482 Cr.P.C., to quash the proceedings in Crime No.307 of 2020 on the file of Godavarikhani I Town Police Station, Peddapalli District. Petitioner is A1 in the said Crime. The offences alleged against the petitioner are under Sections 452, 323 and 506 read with 34 IPC.

(2.) Heard Sri K. Venumadhav, learned counsel for the petitioner and the learned Public Prosecutor for the State.

(3.) Learned counsel for the petitioner would submit that the original owner has entered into an Agreement of Sale cum General Power of Attorney with possession with the petitioner-A1 with regard to a land admeasuring Ac.1.00 in Sy.No.93 of Malkapur Village, Ramagundam Municipal Corporation limits. There are disputes between the petitioner and the 2nd respondent with regard to the said land. He would further submit that the punishment for all the offences alleged against the petitioner is seven years and below seven years. Therefore he seeks a direction to the police to follow the procedure laid down under Section 41-A of Cr.P.C., and also the guidelines issued by the Hon'ble Supreme Court in Arnesh Kumar v. State of Bihar and another , 2014 8 SCC 273 .