B. RAVINDER REDDY Vs. S. VISHWANATHA RAJU

JUDGEMENT

(1.) This Criminal Petition, under Section 482 of the code of Criminal Procedure, 1973 (for short, 'Cr.P.C '), is filed by the petitioners seeking to quash the proceedings against them in Crime No.175 of 2021 of Narsingi Police Station, Cyberabad Commissionerate. The petitioners are accused Nos.5 and 6. The offences alleged against them are under Sections 307, 434, 420, 447, 427 and 506 read with 34 I.P.C.

(2.) It is relevant to note that on the complaint lodged by the 2nd respondent on 20.02.2021 at 18:30 hours, Police, Narsingi (Cyb.) have registered a case in Crime No.175 of 2021 for the offences under Section 420, 447, 427 and 506 read with 34 I.P.C. A perusal of the record would reveal that on the very same day, the Investigating Officer in the said crime has recorded the statement of defacto complainant under Section 161 of Cr.P.C. He has also recorded the statement of LW.2, owner of neighbouring land, LW.3, employee of one S. Shankar, on 21.02.2021.

(3.) As per the complaint, the allegations are as follows: