AMARENDER REDDY Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Petition, under Section 438 of the Code of Criminal Procedure, 1973 (Cr.P.C.), is filed by the petitioner/A-3, for grant of anticipatory bail in Crime No.264 of 2019 of P.S. Hayathnagar, Rachakonda District, registered for the offences punishable under Sections 420, 447, 427, 379 and 507 read with Section 34 of the Indian Penal Code.

(2.) Heard the learned counsel for the petitioner/A-3, the learned Additional Public Prosecutor representing the respondent-State and perused the record.

(3.) In the FIR, it is inter alia stated that one late Laxma Reddy, father of A-1, had sold out all his land to a real estate company and after the death of his father, A-1 had took back the documents of the said land from the Co-operative Bank and got some of the lands transferred in the names of himself and his mother with the help of the revenue authorities and also filed O.S.No.124 of 2012 against the real estate company and obtained decree of perpetual injunction and later, basing on the General Power of Attorney executed by his deceased father in favour of the said company, had hatched a plan to cheat the plot owners/purchasers, he sold away Acs.2.00 gts land to A-2 through an agreement of sale-cum-GPA of the year 2007 and later A-2 sold the said land to A-3 and A-4 in the year 2018, that A-1 along with A-3 and A-4 trespassed into the land of the real estate company and plucked out of the boundary stones of the purchasers of the plot from the said company having full knowledge of the real facts.