N. MANOHAR REDDY Vs. KUNCHAM RAJAMALLU

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 Crime No.23 of 2020 pending on the file of the Station House Officer, Moinabad Police Station, Cyberabad District. The petitioner herein is accused No.1 in the said Crime. The offences alleged against the petitioner are under Sections 420, 447 and 427 of the Indian Penal Code, 1860 (for short 'IPC').

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

(3.) In the complaint dated 10.01.2020, respondent No.1 - de facto complainant has specifically mentioned that the petitioner herein is Managing Director of Happy Estates Private Limited, Kanakamamidi Village and he has made a venture. In the said venture, respondent No.1 has purchased three (3) plots on 28.07.2010. Thereafter, on 08.01.2020, he came to know that the boundary stones were removed. Accused No.4 and others have trespassed into the said plots of respondent No.1 and they have removed the boundary stones. The allegation against the petitioner is that being Managing Director of the said Happy Estates Private Limited, he has sold the above said three plots in Survey Nos.623/F, 623/G and 623/H to respondent No.1 on 28.07.2010 which were already sold to third parties.