RAMANARSAIAH Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This petition is filed under Section 482 Cr.P.C., to quash the proceedings in Crime No.102 of 2020 pending on the file of Shaligouraram Police Station, Nalgonda District. Petitioners are accused Nos.1 to 3 in the said crime. The offence alleged against the petitioners is under Section 109 Cr.PC.

(2.) Heard Krishna Murthy Devarakonda, learned counsel for the petitioners as well as the learned Public Prosecutor. Perused the record.

(3.) Learned counsel for the petitioners would submit that the police, Shaligouraram have not followed the procedure laid down under Section 109 Cr.P.C., while registering the present complaint. He would further submit that the petitioners' father has purchased an extent of Acs.8.00 land. There are disputes between the petitioners' father and others. He has filed copy of the Memorandum of Second Appeal in S.A. No.909 of 2001. The same would show about the disputes.