G. L. KEDHAR NATH Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This application is filed under Section 482 Cr.P.C., to quash the proceedings in Crime No.273 of 2020, pending on the file of Shamshabad Police Station, Cyberabad. The petitioner is accused No.2 in the said Crime. The offences alleged against the petitioner are under Sections 406, 420, 447 and 427 IPC.

(2.) Heard learned counsel for the petitioner and the learned counsel for the respondents.

(3.) Sri A. Ushi Reddy, learned counsel for the petitioner would submit that there are civil disputes between the 3rd respondent - de facto complainant and the petitioner. The petitioner has filed O.S. No.181 of 2020 against the 3rd respondent and others seeking declaration of title and consequential injunction. The said suit is pending. During the pendency of the said suit, the 3rd respondent has lodged the present complaint with an intention to criminalize the civil proceedings. However, learned counsel sought a direction to the police to follow the procedure laid down under Section 41-A of Cr.P.C., and the guidelines issued by the Hon'ble Apex Court in Arnesh Kumar v. State of Bihar and another , 2014 8 SCC 273.