PASULADI JANARDHAN Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This petition is filed under Section 482 Cr.P.C., to quash the proceedings in Crime No.17 of 2020 pending on the file of Veldanda (M) Police Station, Nagarkurnool District. Petitioners are A1 and A4 in the said Crime. The offences alleged against the petitioners are under Sections 406 and 420 read with 156 (3) IPC.

(2.) Heard Sri Thalari Ravinder Rao, learned counsel for the petitioners and the learned Public Prosecutor for the State.

(3.) Learned counsel for the petitioners would submit that the 1st petitioner has entered into an agreement of sale with the 2nd respondent - de facto complainant with regard to sale of subject property. The allegations against the petitioners are that the 1st petitioner without receiving the part sale consideration from the de facto complainant, sold the said property to others with the help of the 2nd petitioner. There are disputes between the petitioner and the 2nd respondent with regard to the said property. There is exchange of notices and replies.