SARDAR FATIMA 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 Crime No.773 of 2020 pending on the file of the Station House Officer, Mailardevpally, Cyberabad District. The petitioner herein is accused No.1 in the said Crime. The offences alleged against the petitioner are under Sections 420 and 406 of the Indian Penal Code, 1860 (for short 'IPC').

(2.) Heard Sri P. Shravan Kumar Goud, learned counsel for the petitioner, and learned Assistant Public Prosecutor for the State. Perused the record.

(3.) Respondent No.2 herein - de facto complainant has filed a suit vide O.S. No.408 of 2020 against the petitioner herein and the other accused for specific performance of agreement of sale, declaration and perpetual injunction in respect of open plots bearing Nos.89 and 90 in Survey No.134/20, H-Block, admeasuring 600 Square Yards situated at Shasthripuram, Meer Sagar, Hamlet of Mailardevpally Village, G.H.M.C., Rajendranagar Circle, Ranga Reddy District.