P. SURESH KUMAR Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This petition is filed under Section 482 Cr.P.C., to quash the proceedings in Crime No.173 of 2021 pending on the file of L.B. Nagar L&O Police Station, Rachakonda Commissionerate. Petitioner is accused No.1 in the said crime. The offences alleged against him are under Sections 406, 419, 420 and 506 of IPC.

(2.) Heard Sri K.R. Sunil Kumar, learned counsel for the petitioner as well as the learned Public Prosecutor. Perused the record.

(3.) Both the petitioner and the 2nd respondent are close relatives. There are transactions between them. The petitioner herein has executed an absolute sale deed, dated 09-10-2020 in favour of the 2nd respondent. Learned counsel for the petitioner by referring to the statement of the bank account of petitioner would submit that there are financial transactions between the petitioner and the 2nd respondent. Taking advantage of the matrimonial disputes the 2nd respondent implicated the petitioner herein in the false case. Thus, there are several factual aspects to be investigated into by the Investigating Officer during the course of investigation.