GORIGE KISHTAIAH Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Petition under Section 482 of the Code of Criminal Procedure, 1973 (for short 'Cr.P.C.'), is filed seeking to quash the proceedings in Cr.No.353 of 2021, pending on the file of Hayathnagar Police Station, Rachakonda. The petitioner herein is accused in the said crime. The offences alleged against him are under Sections 447 and 427 of IPC and Section 3 of the Prevention of Damage to Public Property Act, 1984.

(2.) Heard the learned counsel for the petitioner and learned Assistant Public Prosecutor for the respondents. Perused the record.

(3.) In the complaint dated 01.06.2021, the only allegation against the petitioner herein is that he has trespassed into the Government land admeasuring Ac.0.12 gts., in Sy.No.60 situated at Anmagal Hayathnagar Village, Hayathnagar Mandal, R.R. District and constructed basement and boundary.