KILARU SURENDRA Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This petition is filed under Section 482 Cr.P.C., to quash the proceedings in Crime No.23 of 2021 pending on the file of Wyra Police Station, Khammam District. Petitioners/ A-1 and A-2 are accused in the said crime. The offences alleged against him are under Sections 447, 294-B, 324 and 506 r/w.34 of IPC.

(2.) Heard Sri Pulla Rao Yellanki, learned counsel for the petitioners as well as the learned Public Prosecutor. Perused the record.

(3.) A perusal of the record would reveal that there are disputes between the petitioners and the 2nd respondent with regard to property, which is subject matter of O.S.No.25 of 2005, O.S.No.111 of 1997 and A.S.No.810 of 2018. Learned counsel for the petitioners would submit that the police under the guise of investigation harassing the petitioners and presurising them to withdraw the C.C. i.e. C.C.No.388 of 2021 filed by the petitioners.